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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Applicant/Appellant(s) Mr. Raj Panjwani, Mr. Rahul Choudhary & Ms. Meera Gopal and Utkarsh Jain, Advs.
  • Mr. Gaurav Kr. Bansal and Mr. Anurag Kumar, Advs.
  • CGWA Mr. B.V Niren, Adv with Mr. Vinayak Gupta Adv.
  • Mr. Ardheudumauli Kr. Prasad and Mr. Shashank Saxena, Advs. for CGWA
  • Respondent No. 3 Ms. Sakshi Popli, Adv. for NDMC & DJB
  • State of Haryana: Mr. Anil Grover, AAG Haryana along with Mr. Mishal Vij, Adv.
  • DSIIDC: Ms. Anusuya Salwan and Ms. Nikita Salwan, Adv. for DSIIDC, Mr. Pramod Sharma, EE and Mr. S.K Upadhya, SE, DSIIDC
  • Mr. Ranjana Roy, Mr. Rohan Gupta and Mr. Shekhar Rathod, Advs.
  • DSIIDC: Mr. Arvind Kumar Pandey, Adv. for Mr. Moni Chinmoy, Adv.
  • Mr. Sumeet Pushkarma, Adv. with Mr. Sudhir Chuhan and Mr. Rajeev Gupta for DJB
  • CPCB: Mr. Raj Kumar, Adv. and Mr. Bhupender Kumar, LA
  • Respondent No. 1 to 3: Mr. Narender Pal Singh, Adv. and Mr. Dinesh Jindal, Law Officer for Delhi Pollution Control Committee
  • Respondent No. 4: Mr. B.V Niren with Mr. Vinayak Gupta, Advs.,
  • SMCD: Ms. Puja Kalra, Adv. and Mr. Virendra Chaudhary, Adv.
  • GNCTD: Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Sandeep Mishra, Advs.
  • Mr. Panchajanya Batra Singh, Adv. for MoEF
  • Mr. A.D.N Rao, Mr. Sudipto Sircar, Mr. Tulika Chikker, Advs. and Mr. Iqbal Khan, DGM-legal
Judges
  • S.P Wangdi
  • Expert Member
  • Judicial Member
  • Satyawan Singh Garbyal
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Applicant/Appellant(s) Mr. Raj Panjwani, Mr. Rahul Choudhary & Ms. Meera Gopal and Utkarsh Jain, Advs.
  • Mr. Gaurav Kr. Bansal and Mr. Anurag Kumar, Advs.
  • CGWA Mr. B.V Niren, Adv with Mr. Vinayak Gupta Adv.
  • Mr. Ardheudumauli Kr. Prasad and Mr. Shashank Saxena, Advs. for CGWA
  • Respondent No. 3 Ms. Sakshi Popli, Adv. for NDMC & DJB
  • State of Haryana: Mr. Anil Grover, AAG Haryana along with Mr. Mishal Vij, Adv.
  • DSIIDC: Ms. Anusuya Salwan and Ms. Nikita Salwan, Adv. for DSIIDC, Mr. Pramod Sharma, EE and Mr. S.K Upadhya, SE, DSIIDC
  • Mr. Ranjana Roy, Mr. Rohan Gupta and Mr. Shekhar Rathod, Advs.
  • DSIIDC: Mr. Arvind Kumar Pandey, Adv. for Mr. Moni Chinmoy, Adv.
  • Mr. Sumeet Pushkarma, Adv. with Mr. Sudhir Chuhan and Mr. Rajeev Gupta for DJB
  • CPCB: Mr. Raj Kumar, Adv. and Mr. Bhupender Kumar, LA
  • Respondent No. 1 to 3: Mr. Narender Pal Singh, Adv. and Mr. Dinesh Jindal, Law Officer for Delhi Pollution Control Committee
  • Respondent No. 4: Mr. B.V Niren with Mr. Vinayak Gupta, Advs.,
  • SMCD: Ms. Puja Kalra, Adv. and Mr. Virendra Chaudhary, Adv.
  • GNCTD: Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Sandeep Mishra, Advs.
  • Mr. Panchajanya Batra Singh, Adv. for MoEF
  • Mr. A.D.N Rao, Mr. Sudipto Sircar, Mr. Tulika Chikker, Advs. and Mr. Iqbal Khan, DGM-legal
Judges
  • S.P Wangdi
  • Expert Member
  • Judicial Member
  • Satyawan Singh Garbyal
See more information ...
Smart Summary

    Legal Aid, National Green Tribunal Bar Association v. Nct Of Delhi

    1. Although vide order dated 30th November, 2017, minutes of the meeting of the CEO-Delhi Jal Board, Managing Director-DSIIDC and the concerned Secretary of NCT Delhi directed to be held on 30 November, 2017, was required to be filed within one week from that date i.e by 6 December, 2017, further time had again been granted on 12 December, 2017 for filing complete and comprehensive report.

    2. Today, Mr. Sumit Pushkarma, Learned Counsel for DJB prays for one week's time further to file the minutes.

    3. The prayer is allowed as a last opportunity failing which appropriate cost shall be imposed.

    4. Learned Counsel appearing for CGWA prays that affidavit containing the stand of the authority filed on 6 February, 2018 be taken on record.

    5. Prayer is allowed.

    6. Let the affidavit be taken on record as prayed for.

    7. The Learned Counsel ensures that copies shall be served on all the parties who in turn shall file their responses, if any, before the next date without fail.

    8. It is made clear that on the next date the authorities shall file their collective and clear stand as directed by order dated 8 January, 2018.

    9. List on 3rd April, 2018.

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    Comments

    Legal Aid, National Green Tribunal Bar Association v. Nct Of Delhi
    (Feb 9, 2018)