The matter is taken up for consideration. At this stage, learned Counsel appearing for the Applicant brings to our notice that the Main Application is part-heard before the Bench comprising Hon'ble Mr. Justice U.D. Salvi and Hon'ble Expert Member Dr. Ajay A. Deshpande. However, the 9 Respondent brings to our notice that there is an interim order passed on 23 December, 2015, which is adversely affecting his client. He would submit that subsequent order passed by this Tribunal is to allow the competent Authority to consider the Application of 9 Respondent for grant of Environmental Clearance (EC) for expansion of project on its merits. In the circumstances, he submits that the matter be taken up for hearing at the earliest. Be that as it may, as the Main Application is part-heard before the other Bench, it is desirable that this Application be also considered by the same Bench.