1. I.A No. 207/2024 has been filed by the applicant for early hearing of I.A No. 170/2024.
2. I.A No. 170/2024 was listed for consideration on 16.04.2024 when the Tribunal had directed the applicant to supply a copy of I.A. to all the concerned parties. Learned counsel for the Delhi Jal Board submits that the copy of I.A No. 170/2024 has not been received till now. If that is so, the applicant may supply a copy thereof in terms of the order dated 16.04.2024. Reply of the respondents in the I.A No. 170/2024 is awaited.
3. Hence, in the circumstances of the case, we find no ground to prepone the date of hearing of I.A No. 170/2024.
4. I.A No. 207/2024 is accordingly rejected.
5. I.A No. 170/2024 be listed on the scheduled date i.e. on 26.07.2024.
