Supreme Court - Daily Orders
Govinda Prasad Pattnaik vs Cuttack Municipal Corporation on 23 May, 2023
Bench: J.K. Maheshwari, Pamidighantam Sri Narasimha
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ITEM NO.5 COURT NO.5 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10334/2023
(Arising out of impugned final judgment and order dated 21-04-2023
in WA No. 467/2010 passed by the High Court Of Orissa At Cuttack)
GOVINDA PRASAD PATTNAIK Petitioner(s)
VERSUS
CUTTACK MUNICIPAL CORPORATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101422/2023-APPLICATION FOR
SUBSTITUTION and IA No.101426/2023-SETTING ASIDE AN ABATEMENT and
IA No.106615/2023-EXEMPTION FROM FILING O.T. and IA No.106778/2023-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA
No.106611/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No.101427/2023-APPLICATION FOR
CONDONATION OF DELAY IN FILING THE APPLICATION FOR SETTING ASIDE
THE ABATEMENT) (IA No. 101427/2023 - APPLICATION FOR CONDONATION OF
DELAY IN FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT)
IA No. 101422/2023 - APPLICATION FOR SUBSTITUTION
IA No. 106615/2023 - EXEMPTION FROM FILING O.T.
IA No. 106778/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 106611/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 101426/2023 - SETTING ASIDE AN ABATEMENT)
Date : 23-05-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
(VACATION BENCH)
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Jayanth Muth Raj, Sr. Adv.
Mr. Vinodh Kanna B., AOR
Mr. Prasanta Satapathy, Adv.
Mr. Pradeep Kumar Kar, Adv.
Mr. Arindam Ghosh, Adv.
Mr. Rahul Narang, Adv.
Signature Not Verified
Ms. Rao Vishwaja, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2023.05.23
16:45:04 IST
Reason: Mr. Tejasvi Kumar Pradhan, Adv.
Mr. Manoranjan Parkaray, Adv.
Mr. Pradeep Kumar Kar, Adv.
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For Respondent(s) Mr. P. S. Patwalia, Sr. Adv.
Mr. Surya Prasad Mishra, Sr. Adv.
Mr. Hitendra Nath Rath, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) No. 11559 of 2023 [Baisali Mohanty Vs. Cuttack Municipal Corporation] is taken on board and is tagged together with the instant Special Leave Petition. Delay condoned. Application(s) for setting aside abatement is/are allowed. Application(s) for substitution is/are allowed. Issue notice in both the Special Leave Petitions, returnable in six weeks.
Mr. Hitendra Nath Rath, learned Advocate-on-Record, accepts notice on behalf of all the respondents. Counter Affidavit be filed within four weeks. Rejoinder Affidavit, if any, be filed within two weeks thereafter.
Till the next date of hearing, the parties are directed to maintain status quo, as on today.
List both the Special Leave Petitions together in the last week of July, 2023.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER