Haat Supreme Wastech Pvt. Ltd. And Ors Vs State Of Haryana And Ors

National Green Tribunal Principal Bench New Delhi 28 Nov 2013 Appeal No. 63 Of 2012 (2013) 11 NGT CK 0002
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal No. 63 Of 2012

Hon'ble Bench

Swatanter Kumar, J; U.D. Salvi, J

Advocates

Raktim Gogoi, Sumit, Narender Hooda, R.M. Tatia, S.L. Gundly, J.C.Chandra Babu, N.P. Singh, Dinesh Jindal

Final Decision

Disposed Off

Acts Referred
  • Environment (Protection) Act, 1986 - Section 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 2(i), 2(j), 5, 6, 6(2)(a), 6(2)(c), 8, 25
  • Motor Vehicles Act, 1939 - Section 92A
  • Biomedical Waste Management & Handling) Rules, 1998 - Rule 2(d), 3(5), 5, 8
  • Hazardous Waste Rules, 2008 - Rule 2, 2(d), 3(xv), 12, 13, 14

Judgement Text

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Case Metadata
  • Citation: (2013) 11 NGT CK 0002
  • Coram: Swatanter Kumar, J; U.D. Salvi, J
  • Bench: Division Bench
  • Advocates: Raktim Gogoi, Sumit, Narender Hooda, R.M. Tatia, S.L. Gundly, J.C.Chandra Babu, N.P. Singh, Dinesh Jindal
  • Result: Disposed Off
Referenced Acts & Sections
  • Environment (Protection) Act, 1986 - Section 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 2(i), 2(j), 5, 6, 6(2)(a), 6(2)(c), 8, 25
  • Motor Vehicles Act, 1939 - Section 92A
  • Biomedical Waste Management & Handling) Rules, 1998 - Rule 2(d), 3(5), 5, 8
  • Hazardous Waste Rules, 2008 - Rule 2, 2(d), 3(xv), 12, 13, 14
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