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Judgment
In this Appeal, the order of respondent no. 1 dated 10.02.2024 for closure of the appellant’s unit and imposition of EC of Rs. 6,30,000/- is under challenge. The Tribunal in the order dated 11.03.2024 had taken note of the submission of the appellant that the EC will be deposited within one week and all the compliance will be done and accordingly, directed respondent no. 1 to permit trial run of the appellant unit for four weeks after deposit of EC and take requisite sample on completion of four weeks and obtain sample analysis report and submit the same before the Tribunal at least one week before the date of hearing fixed today.
Learned Counsel for the appellant submits that the EC amount has been deposited. Learned Counsel for the UPPCB also submits that the unit was permitted to operate with effect from 29.03.2024 and the sample from the unit was taken either yesterday or will be taken today and the report will be filed within two weeks.
I.A. No. 200/2024 has been filed by the appellant seeking extension of the order dated 11.03.2024 permitting the trial run for four weeks by another four weeks whereas the prayer for the Counsel for UPPCB is that in order to complete the process, the trial run only for two weeks should be permitted.
Hence, considering the circumstances, I.A. No. 200/2024 is disposed of by extending the time of four weeks trial run by a further period of two weeks.
List on 01.07.2024.