26 November 2019
Supreme Court
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KARNATAKA STATE POLLUTION CONTROL BOARD Vs B. HEERA NAIK

Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: Crl.A. No.-001734-001736 / 2019
Diary number: 23247 / 2017
Advocates: PURUSHOTTAM SHARMA TRIPATHI Vs


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ITEM NO.1501               COURT NO.9               SECTION II-C (For Judgment)

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Criminal Appeal  No(s).  1734-1736/2019

KARNATAKA STATE POLLUTION CONTROL BOARD            Appellant(s)

                               VERSUS

B. HEERA NAIK & ORS. Etc.                          Respondent(s) (IA No. 73133/2017 - CONDONATION OF DELAY IN FILING)   Date : 26-11-2019 These matters were called on for pronouncement  

of judgment today.

For Appellant(s) Mr. S.J. Amith, Adv. Mr. Purushottam Sharma Tripathi, AOR

                   For Respondent(s)                      

Hon'ble Mr. Justice Ashok Bhushan pronounced the reportable

judgment  of  the  Bench  comprising  His  Lordship  and  Hon'ble  Mr.

Justice M.R. Shah.

Delay condoned.

The appeals are disposed of in terms of the signed reportable

judgment.  Pending application, if any, stands disposed of.

(MEENAKSHI  KOHLI)                              (RENU KAPOOR)   COURT MASTER     COURT MASTER  

[Signed reportable judgment is placed on the file]