- (1.) Permission to file appeal is granted in both the appeals.
(2.) The appeals are disposed of in terms of the order passed by this Court on 25 January 2019 in Civil Appeal Diary No. 47736 of 2018 titled as "Madhya Pradesh Power Generating Company Ltd. vs. Sandplast (India) Ltd. & Ors."
(3.) Hence, we permit the appellants to move an application for impleadment and to file an application before the Tribunal 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 the application within a period of three weeks from today.;