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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.

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