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Kendrapara Municipality vs Union Of India on 2 April, 2025

     ITEM NO.17                         COURT NO.7                 SECTION XVII

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

                                   CIVIL APPEAL NO(S).6873/2022

     KENDRAPARA MUNICIPALITY                                         APPELLANT(S)

                                               VERSUS

     UNION OF INDIA & ORS.                                           RESPONDENT(S)

     (IA NO.142812/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA NO.142811/2022-STAY APPLICATION
     IA NO. 142812/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA NO. 142811/2022 - STAY APPLICATION) Date : 02-04-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Appellant(s) : Mr. Shibashish Misra, AOR For Respondent(s): Mr. Zain Haider, Adv.

Mr. Deepak Kumar Singh, Adv. Mr. Satya Mitra, AOR Mr. Aishwarya Bhati, A.S.G. Mr. Bk Satija, Adv.

Mr. Ameyvikrama Thanvi, Adv. Mr. Pratyush Shrivastava, Adv. Mr. Sathak Karol, Adv.

Mr. Shagun Thakur, Adv. Mr. Ankur Rastogi, Adv. Dr. N. Visakamurthy, AOR Mr. Dhananjaya Mishra, AOR Mr. Ayan Rai, Adv.

Mr. Pitambar Acharya, AG Mr. Ayan Rat, Adv.

Mr. Vikrant Pachnanda, AOR Signature Not Verified Mr. Mukul Katyal, Adv.

Mr. Gurmeet Singh Makker, AOR 16:14:24 IST Reason:

 Mr. Ashok Kumar Panda, Sr. Adv.

Mr. Tejaswi Kumar Pradhan, AOR Mr. Manoranjan Paikaray, Adv. Mr. Shashwat Panda, Adv. Mr. Devendra Singh Kushwaha, Adv.

UPON hearing the counsel the Court made the following O R D E R List on 16.07.2025.

Interim order to continue till the next date of hearing.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2