Bookmark
PDF
Share
CaseIQ

M/S. Sri Divya Grani... v. The Karnataka State ...

National Green Tribunal

Nov 26, 2013

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

Appeal No. 98 of 2013(SZ), Appeal No. 99 of 2013 (SZ), Appeal No. 100 of 2013 (SZ), Appeal No. 101 of 2013 (SZ), Appeal No. 105 of 2013 (SZ), Appeal No. 106 of 2013 (SZ), Appeal No. 107 of 2013 (SZ), Appeal No. 108 of 2013 (SZ), Appeal No. 109 of 2013 (SZ), Appeal No. 110 of 2013 (SZ), Appeal No. 111 of 2013 (SZ), Appeal No. 112 of 2013 (SZ) and Appeal No. 113 of 2013 (SZ)

Attorney(S)

Legal Practitioner(s) M/s. Manikandan Vathan Chettiar and S. Vijayalakshmi, Advocates

Legal Practitioner(s) Shri D. Nagaraj, Advocate

JUDGES

R. Nagendran, E.M

M. Chockalingam, J.M

ACTS

No Acts

See more information ... Less ...

When the matter is taken up for hearing this day, counsel for both sides are present. The counsel representing the respondent, the Karnataka State Pollution Control Board, would submit that his senior, due to some inconvenience, could not be present this day and he seeks adjournment till 29.11.2013 The written submission by the applicant side is filed. The matter is posted to 29.11.2013 for completion of arguments.