Supreme Court - Daily Orders
G. Sundarrajan vs Union Of India . on 24 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.38 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 Diary No(s). 8840/2017
G. SUNDARRAJAN Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With application for condonation of delay in filing appeal and
Office Report)
Date : 24/04/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Prashant Bhushan, AOR
Ms. Neha Rathi, Adv.
Mr. Pranav Sachdeva, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is submitted by learned counsel for the appellant that in the earlier decision rendered by this Court in G. Sundarrajan v. UOI (2013) 6 SCC 620, the consideration by this Court was only with regard to Units 1 and 2 of the Kudankulam Nuclear Power Project.
He submits that the present petition is not concerned with Units 1 and 2 but Units 3 to 6. He submits that it is true that there are certain observations made by this Court in the earlier decision in G. Sundarrajan (supra) but those observations were merely obiter since Units 3 to 6 were not in issue. Signature Not Verified
Issue notice.
Digitally signed byMEENAKSHI KOHLI Date: 2017.04.26 11:14:54 IST Reason:
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Court Master (NS)
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