Supreme Court - Daily Orders
The State Of Bihar vs Pawan Kumar on 31 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
1
ITEM NO.1 COURT NO.5 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).3661-3662/2020
THE STATE OF BIHAR & ORS. Appellant(s)
VERSUS
PAWAN KUMAR & ORS. Respondent(s)
( IA No. 43428/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 43430/2022 - EXEMPTION FROM FILING O.T.)
Date : 31-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. Atmaram N.S.Nadkarni,Sr.Adv.
Mr. Azmat Hayat Amanullah, AOR
Mr. Rishik K.Awasthi,Adv.
Mr. Piyush Vatsa,Adv.
Mr. Sumeet Raj,Adv.
Ms. Aishwarya Bhati, Ld. ASG
Mr. Gurmeet Singh Makkar, AOR
Mr. Anish Kr. Gupta, Adv.
Ms. Archana Pathak Dave, Adv
Mr. Bimal Roy Jad, Adv
Ms. Suhasini Sen, Adv.
For Respondent(s) Mr. Alok Sangwan, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
Mr. Vanshdeep Dalmia, AOR
Mr. Suchakshu Jain,Adv.
Ms. Aishwarya Bhati,ASG
Mr. Bimal Roy Jad,Sr.Adv.
Mr. Anish Kumar Gupta,Adv.
Ms. Suhasini Sen,Adv.
Ms. Archana Pathk Dave,Adv.
Mr. Gurmeet Singh Makker, AOR
Signature Not Verified
Mr. Arvind Kumar,Adv.
Digitally signed by
GEETA AHUJA
Date: 2022.04.01
10:24:10 IST
Reason: Mr. Aditya Singh, AOR
Mr. Shubham Singh,Adv.
Mr. Santosh Mishra,AOR
2
Mr. Anand Varma, AOR
Ms. Apoorva Pandey,Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Ajit Upadhyay,Adv.
Mr. Raju S.,Adv.
Mr. Rohit Kumar Singh, AOR
Ms. Sadapuran Mukherjee,Adv.
Mr. Shivkrit Rai,Adv.
Mr. Rahul Kumar Gupta,Adv.
Ms. Chandni Arora,Adv.
Mr. Shubham V.Gawande,Adv.
Mr. Siddhant Buxy, AOR
Mr. Pankaj Bhagat, AOR
Mr. Aakash Sirohi, AOR
Mr. Ajit Kumar Sinha, Sr. Adv
Mr. Sumit Kumar Sharma, Adv.
Ms. Shehla Chaudhary, Adv.
Mr. Md. Anas Chaudhary, Adv
Mr. Ansar Ahmad Chaudhary, AOR
Ms. Rita Jha, AOR
Ms. Nishtha Kumar, AOR
Mr. Ankit Kumar Lal, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 43428/2022.
This application is filed on behalf of the State of Bihar seeking extension of time that was stipulated in the Order dated 10.11.2021 for SEIAA to consider granting approval of DSRs.
We are informed by Mr. Atmaram N.S.Nadkarni, learned Additional Solicitor General appearing for the applicant(s) that for around 22 districts, the updated DSRs have already been forwarded to the SEAC after placing them on the public portal. It is 3 further stated that the remaining DSRs in respect of some districts are already in the public domain and shall be forwarded to the SEAC.
The SEAC is directed to complete its process and send its recommendations to the SEIAA within a period of 3 weeks from today.
Mr. Bimal Roy Jad, learned counsel appearing for the Union of India submitted that SEIAA will be instructed to complete the process of granting approval to the DSRs within a period of three weeks thereafter.
Time granted vide Order dated 10.11.2021 is extended before the next date of hearing.
List in the 1st week of ensuing summer vacations, 2022.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master