M/S Prem Nath Bansal And Company vs Rajasthan State Pollution ...
2022 Latest Caselaw 196 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8509/2019

M/s Prem Nath Bansal And Company
                                                                  ----Petitioner
                                   Versus
Rajasthan State Pollution Control Board
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 7776/2019 Smt. Magan Devi W/o Shri P.R. Meena

----Petitioner Versus Rajasthan State Pollution Control Board

----Respondent S.B. Civil Writ Petition No. 8510/2019 M/s Yashdeep Marble Pvt. Ltd.

----Petitioner Versus Rajasthan State Pollution Control Board

----Respondent

For Petitioner(s) : Mr. Lokesh Kumar Sharma through VC For Respondent(s) : Major R.P Singh, AAG through VC Mr. Akhil Simlote through VC

HON'BLE MR. JUSTICE SAMEER JAIN

Order

10/01/2022

Counsel for the petitioner Shri Lokesh Kumar Sharma

submits that on account of marriage at home of close relative, he

is not able to argue the matter. He requests for short adjournment

for the second week of February.

Counsel for the respondent represented by learned Senior

Advocate, Shri R.P Singh, Akhil Simlote for the Pollution Control Board

(2 of 2) [CW-8509/2019]

submits that some contempt proceedings are initiated. They oppose the

grant of adjournment.

In the facts and circumstances, this Court deems it fit to

accommodate the petitioner but only till the next date i.e. in the second

week of February, 2022. Interim order, if any, to continue till the next

date.

In the meanwhile, it is directed to the respective counsel

appearing for both the sides that as the decision of National Green

Tribunal and Supreme Court are there, the matter requires immediate

disposal. The matter will be listed at item No.1 in the second week of

February for final disposal.

If the respective counsel so desire, they may furnish written

submission and judgment on the matter so that the matter can be

disposed of on the same date.

List on 09.02.2022.

(SAMEER JAIN),J

FAHEEM AHMAD /31-33

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