Supreme Court - Daily Orders
G. Sundarrajan vs Union Of India Ministry Of Environment ... on 2 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
MA 1104/2017
1
ITEM NO.5 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No. 1104/2017 in Civil Appeal No. 4440/2013
G. SUNDARRAJAN Petitioner
VERSUS
UNION OF INDIA MINISTRY OF ENVIRONMENT
AND FOREST SECRETARY Respondent
(FOR ADMISSION) Date : 02-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner Mr. Prashant Bhushan, AOR Mr. Pranav Sachdeva, Adv.
For Respondent for UOI Mr. Vikramjeet Banerjee, ASG Mr. D.L. Chidanand, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Ayush Anand, Adv.
Mr. Sarthak Raizada, Adv. Mr. Gurmeet Singh Makker, AOR for NPCIL Mr. Tushar Mehta, ASG Mr. Sameer Parekh, Adv.
Mr. D.P. Mohanty, Adv.
Mr. S. Lakshmi Iyer, Adv.
Ms. Aishwarya Dash, Adv.
Mr. Sarthak Gaur, Adv.
Ms. Pratyusha Priyadarshini, Adv. M/s. Parekh & Co., AOR UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by DEEPAK GUGLANI Date: 2018.07.04 This is an application for extension of time to 11:39:43 IST Reason: comply with the directions issued by this Court in the judgments and orders dated 6.5.2013 cited in (2013) 6 MA 1104/2017 2 SCC 620 (G. Sundarrajan vs. Union of India & Ors.) and 8.5.2014 cited in (2014) 6 SCC 776 (G. Sundarrajan vs. Union of India & Ors.). In the prayer portion, reference has been made to the judgment and order dated 6.5.2013.
We have heard Mr. Tushar Mehta, learned ASG appearing for the Nuclear Power Corporation of India Limited (NPCIL), Mr. Vikramjeet Banerjee, learned ASG appearing for the Union of India and Mr. Prashant Bhushan, learned counsel for the original writ petitioner.
Having heard learned counsel for the parties, we are inclined to extend the time till 30.4.2022, as a last opportunity, to carry out the directions passed by this Court for the construction of the AFR (Away-from- Reactor).
We hereby make it clear that no further extension shall be sought by the Nuclear Power Corporation of India Limited (NPCIL).
We may hasten to add that the extension is granted subject to the safety that has been clearly stated in the judgments of this Court.
The M.A. is accordingly disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar