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    Tanaji Balasaheb Gambhire v. Union Of India Through Moefcc

    Item No. 04

    M.A No. 389 OF 2016

    This is an Application filed with prayer that Original Application No. 184 of 2015 which is pending at the Western Zonal Bench of National Green Tribunal be heard by the present Bench. It is for the reason that the matter was earlier neither treated as part-heard nor infact was part hard. It is further stated that only the Bench has passed an interim order dated 27th January, 2016.

    Learned counsel appearing for the Union of India has no objection. In light of the above, we allow this Application. Let the matter be heard by the Bench at Western Zonal Bench of National Green Tribunal.

    Let the Registry of the Principal Bench informed the Registrar of Western Zone of this Order.

    Accordingly, M.A No. 389 of 2016 stands disposed of without any order as to costs.

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    Tanaji Balasaheb Gambhire v. Union Of India Through Moefcc
    (May 2, 2016)