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Judgment
4 paragraphs · 113 wordsHaving heard learned counsel appearing for the parties and upon perusal of the record, we are of the opinion that this Court should condone the delay in filing Appeal No.10 of 2017 before the National Green Tribunal, Principal Bench, New Delhi, even when the National Green Tribunal did not have the requisite view.
Ordered accordingly.
This order is passed in exceptional circumstances in exercise of our power under Article 142 of the Constitution of India and without making it as a precedent.
Accordingly, this appeal is disposed of and the case is remitted back to the National Green Tribunal, Principal Bench, New Delhi, for its disposal on merits and in accordance with law.