Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 23 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.57 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).13029/1985
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE: ISSUE OF ON BOARD DIAGNOSTIC
Date : 23-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. Harish N. Salve, Sr. Adv. [A.C.](NP)
Ms. Aparajita Singh, Advocate [A.C.]
Mr. A.D.N. Rao, Advocate [A.C.]
Mr. Siddhartha Chowdhury, Advocate [A.C.]
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. D.L. Chidananda, Adv.
Mr. S.W.A. Qadri, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Arvind Kr. Sharma, Adv.
Mr. G.S. Makker, Advocate
Mr. Amit Sharma, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv.
Mr. A.K. Kaul, Adv.
Mr. Raj Bahadur, Adv.
Mr. Rajesh K. Singh, Adv.
Mr. Divya Prakash Pande, Adv.
Signature Not Verified
Mr. Vijay Panjwani, Advocate
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.03.24
13:34:11 IST
Reason: Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
Mr. Satish Kumar, Adv.
Dr. Monika Gusain, Adv.
Mr. Sanjay Kr. Visen, Advocate
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Mr. Arijit Prasad, Adv.
Mr. Jitendra Kumar Tripathi, Adv.
Mr. Abhishek, Advocate
Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, Advocate
Mr. B.V. Balram Das, Advocate
M/S S Narain And Co., Advocates
Ms. Priya Puri, Advocate.
Mr. Shree Pal Singh, Advocate
Ms. Kanchan Kaur Dhodi, Advocate
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties on the issue of on-board diagnostics.
It appears to us that the question of tampering with the on-board diagnostic or the failure rate is very less and remote and directions need not be given in this regard.
However, learned amicus curiae says that there are certain parameters that need to be introduced in the PUC Centres. She says that she will give an EPCA report to learned Additional Solicitor General within two weeks who will look into it and respond.
List the matter on 17th April, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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ITEM NO.57 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).13029/1985
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
2) IA NO. 480/2016 (APPLN. FOR DIRECTION/CLARIFICATION OF COURT’S ORDER ON BEHALF OF INDIAN TOURIST TRANSPORTERS ASSOCIATION )
3) IA NO. 473/2016(APPLN. FOR IMPLEADMENT ON B/O BIODIESEL ASSOCIATION OF INDIA)
4) IA NOS. 108881 AND 108889/2017 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON BEHALF OF JAWAHARLAL NEHRU UNIVERSITY) Date : 23-03-2018 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Ms. Aparajita Singh, Advocate [A.C.] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Siddhartha Chowdhury, Advocate [A.C.] For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. D.L. Chidananda, Adv. Mr. S.W.A. Qadri, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Arvind Kr. Sharma, Adv. Mr. G.S. Makker, Advocate Mr. Amit Sharma, Adv.
Mr. Zaid Ali, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Kaul, Adv.
Mr. Raj Bahadur, Adv.
Mr. Rajesh K. Singh, Adv. Mr. Divya Prakash Pande, Adv.4
Mr. Vijay Panjwani, Advocate Mr. Anil Grover, AAG Ms. Noopur Singhal, Adv. Mr. Satish Kumar, Adv.
Dr. Monika Gusain, Adv. Mr. Sanjay Kr. Visen, Advocate Mr. Arijit Prasad, Adv. Mr. Jitendra Kumar Tripathi, Adv. Mr. Abhishek, Advocate Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv. Ms. Ruchi Kohli, Advocate Mr. B.V. Balram Das, Advocate M/S S Narain And Co., Advocates Ms. Priya Puri, Advocate.
Mr. Shree Pal Singh, Advocate Ms. Kanchan Kaur Dhodi, Advocate UPON hearing the counsel the Court made the following O R D E R These applications have become infructuous as stated by learned amicus curiae.
These applications are accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER