REGENT COMPUTRONICS PVT. LTD.

RAJ SINGH GEHLOT Appellant

V/S

Amitabha Sen Respondents

Referred Judgements :-

BHARAT SINGH V. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
INDIAN COUNCIL FOR ENVIRO LEGAL ACTION VS. UNION OF INDIA [REFERRED TO]
UDDAR GAGAN PROPERTIES LTD VS. SANT SINGH & ORS [REFERRED TO]
RAMESHWAR & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
KERALA STATE COASTAL ZONE MANAGEMENT AUTHORITY VS. STATE OF KERALA MARADU MUNICIPALITY [REFERRED TO]
STATE OF MADHYA PRADESH VS. CENTRE FOR ENVIRONMENT PROTECTION RESEARCH AND DEVELOPMENT [REFERRED TO]
HIMACHAL PRADESH BUS STAND MANAGEMENT AND DEVELOPMENT AUTHORITY VS. THE CENTRAL EMPOWERED COMMITTEE ETC. AND OTHERS [REFERRED TO]
AUROVILLE FOUNDATION VS. NAVROZ KERSASP MODY [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) At the outset, it would be apposite to clarify that Civil Appeal Nos. 872874 of 2021, though tagged together, emanate from the orders passed by the National Green Tribunal in Original Application No. 238 of 2015. The said appeals pertain exclusively to allegations of environmental violations and issues falling within the specialised jurisdiction of the National Green Tribunal. In view thereof, and having regard to the distinct factual matrix and legal considerations involved, the said appeals have been examined independently and are being dealt with separately from the present batch of matters.

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RAJ SINGH GEHLOT Vs. AMITABHA SEN

Referred Judgements :-

JUDGEMENT

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