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Judgment
4 paragraphs · 194 wordsPermission to file appeal is granted.
This appeal has been placed for hearing together with companion Civil Appeal 650 of 2019 (National Thermal Power Corporation Ltd. vs. Sandplast (India) Ltd & Ors.) The appellants were not parties before the proceedings in the National Green Tribunal.
Hence, we permit the appellants to move an application for impleadment and to file an application before the Tribunal in terms of the order passed in the companion civil appeal setting out the steps which have been taken by the appellants for compliance with the notifications issued by the Ministry of Environment, Forests and Climate Change. The appellants shall file an application within a period of three weeks from today. Until the Tribunal takes up the application for consideration and passes an order thereon after hearing the appellants, we direct that the order for interim deposit of damages shall not be enforced and no coercive steps shall be taken against the appellants for non-compliance. We grant liberty to the appellants to move this Court afresh, including on the grounds raised in this appeal, if they are aggrieved by the order of the Tribunal.
The appeal is, accordingly, disposed of.