- (1.) Admit.
(2.) These are appeals against the order of the National Green Tribunal "Tribunal" dated 5 February 2019. The appellants are M/s. Sea Lord Containers Ltd. "Sea Lord" and Bharat Petroleum Corporation Ltd. "BPCL". The impugned order of the Tribunal is in the course of the hearing of Execution Application No. 5 of 2018. The original judgment of the Tribunal is dated 18 December 2015.
(3.) Dr Abhishek Manu Singhvi and Mr K V Vishwanathan, learned senior counsel appearing on behalf of Sea Lord and BPCL respectively submit that the reason for the institution of these appeals is the following observation contained in the order dated 5 February 2019: "In the present case, liability of respondent Nos. 1, 9 and 10 has been fully established..." Moreover, it has been submitted that the observation in paragraph 24 to the effect that an assessment of compensation is permitted to be made by the applicant and that a specific claim be put forward is based on the aforesaid finding.;