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Hubli-Dharwad Municipal Corporation vs Arun Venkanna Navali on 17 March, 2025

Author: B.R. Gavai

Bench: B.R. Gavai

     ITEM NO.12                              COURT NO.2                  SECTION IV-A

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14205/2024

     [Arising out of impugned final judgment and order dated 07-10-2023
     in WA No. 100335/2022 07-10-2023 in WA No. 100270/2022 07-10-2023
     in WA No. 100481/2022 07-10-2023 in WA No. 100343/2022 07-10-2023
     in WA No. 100124/2023 07-10-2023 in WA No. 100331/2022 07-10-2023
     in WA No. 100478/2022 07-10-2023 in WA No. 100074/2022 07-10-2023
     in WA No. 100081/2023 07-10-2023 in WA No. 100472/2022 07-10-2023
     in WA No. 100108/2023 07-10-2023 in WA No. 100051/2023 07-10-2023
     in WA No. 100475/2022 07-10-2023 in WA No. 100163/2023 07-10-2023
     in WA No. 100125/2023 07-10-2023 in WA No. 100096/2023 07-10-2023
     in WA No. 100020/2023 07-10-2023 in WA No. 100209/2023 07-10-2023
     in WA No. 100095/2023 07-10-2023 in WA No. 100080/2023 07-10-2023
     in WA No. 100055/2023 07-10-2023 in WA No. 100476/2022 07-10-2023
     in WA No. 100368/2022 07-10-2023 in WA No. 100088/2023 07-10-2023
     in WA No. 100054/2023 07-10-2023 in WA No. 100053/2023 07-10-2023
     in WA No. 100098/2023 07-10-2023 in WA No. 100073/2023 07-10-2023
     in WA No. 100295/2023 07-10-2023 in WA No. 100477/2022 07-10-2023
     in WA No. 100085/2023 07-10-2023 in WA No. 100129/2023 07-10-2023
     in WA No. 100056/2023 07-10-2023 in WA No. 100305/2023 passed by
     the High Court of Karnataka Circuit Bench at Dharwad]

     HUBLI-DHARWAD MUNICIPAL CORPORATION ETC.                             Petitioner(s)
                                      VERSUS
     ARUN VENKANNA NAVALI & ORS. ETC.                                     Respondent(s)

     (IA No. 170748/2024 - CONDONATION OF DELAY IN FILING
     IA No. 170752/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS, IA No. 170755/2024 - EXEMPTION FROM FILING O.T.)

     Date : 17-03-2025 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH

     For Petitioner(s) : Mr. Ankolekar Gurudatta, AOR

     For Respondent(s) :

                              UPON hearing the counsel, the Court made the following
                                                 O R D E R

Signature Not Verified

1. Digitally signed by NARENDRA PRASAD Date: 2025.03.18 Delay condoned.

17:23:17 IST Reason:

2. Issue notice.

3. Dasti service, in addition, is permitted.

4. In addition to the usual mode, liberty is granted to the petitioner(s) to serve notice through the Standing Counsel for the respondent(s).

5. Tag with SLP(C) No.6293-96/2024.

(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR 2