Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2013 (D.NO.7309/2013)
MAHARASHTRA STATE POLLUTION CONTROL ...APPELLANTS
BOARD & ANR.
VERSUS
SHAILESH NAVEKAR & ORS. ...RESPONDENTS
WITH
CIVIL APPEAL NO. OF 2013 (D.NO.12116/2013)
SHAILESH NAVEKAR & ORS. ...APPELLANTS
VERSUS
STATE OF MAHARASHTRA & ORS. ...RESPONDENTS
O R D E R
C.A.NO. OF 2013 (D.NO.7309/2013)
1. We have heard learned counsel for the parties to the lis .
JUDGMENT
2. After hearing learned counsel for the parties to the lis
and having perused the records of the case, we are of the opinion
that the Civil Appeal, being devoid of any merit, deserves to be
dismissed and is dismissed accordingly.
3. However, all the contentions raised by the learned counsel
qua appellant No. 02 kept open to be agitated in an appropriate
proceeding.
Ordered accordingly.
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C.A.NO. OF 2013 (D.No.12116/2013)
1. Delay in filing the appeal is condoned.
2. We have heard learned counsel for the parties to the lis .
3. After hearing learned counsel for the parties to the lis
and having perused the records of the case, we are of the opinion
that the Civil Appeal, being devoid of any merit, deserves to be
dismissed and is dismissed accordingly.
Ordered accordingly.
..................J.
(H.L. DATTU)
...................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MAY 10, 2013
JUDGMENT
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