Supreme Court - Daily Orders
Ntpc Ltd vs M.P. Patil on 17 March, 2015
Bench: T.S. Thakur, R. Banumathi
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ITEM NO.9 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3870/2014
NTPC LTD Appellant(s)
VERSUS
M.P. PATIL & ORS Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents and stay and office report)
WITH C.A. No. 4264/2014
(With appln.(s) for intervention and appln.(s) for intervention
and appln.(s) for exemption from filing O.T. and )
Date: 17/03/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Vikash Singh,Sr.Adv.
(CA No.3870/14) Mr. Lakshmi Raman Singh,Adv.
Mr. Venkatesh,Adv.
Ms. Deepeika kalia,Adv.
Mr. Dhruv Chopra,Adv.
Mr. Rohit Kaul,Adv.
(CA No.4264/14) Mr. Sanjay Parikh,Adv.
Mr. Ritwik Datta,Adv.
Ms. Mamta S.,Adv.
Mr. A.N. Singh,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
For Respondent(s) Mr. Sanjay Parikh,Adv.
Mr. Ritwik Datta,Adv.
Ms. Mamta S.,Adv.
Mr. A.N. Singh,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
Mr. B. Subrahmanya Prasad,Adv.
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2015.03.18
Mr. Bharat Sangal,Adv.
Ms. I. Abenla Aier,Adv.
17:23:29 IST
Reason:
Ms. Vernika Tomar,Adv.
Ms. Daggar Malhotra,Adv.
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For Intervener(s) Ms. Aparna Bhat,Adv.
Ms. Tanima Kishore,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the joint request of learned counsel for the parties, post on Tuesday, the 4th August, 2015.
In the meantime and within a period of six weeks from today, Mr. Vikash Singh, learned senior counsel appearing for the petitioner-Corporation shall file an additional affidavit setting out the steps taken by the petitioner-Corporation for rehabilitation of those affected by the thermal project in-question and also the anti-pollution measures that have already been put in place or are proposed to be put in place. Mr. Sanjay Parikh, counsel opposite, may respond to the same within six weeks thereafter.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER