Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 10 November, 2025
ITEM NO.46 COURT NO.5 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 : 10-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE R. MAHADEVAN For Appellant(s) : Mr. Shibashish Misra, AOR For Respondent(s) Mr. Zain Haider, Adv.
Mr. Deepak Kumar Singh, Adv. Mr. Satya Mitra, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Bk Satija, Adv.
Ms. Shagun Thakur, Adv. Mr. Pratyush Shrivastava, Adv. Mr. Sathak Karol, Adv.
Mr. Ankur Rastogi, Adv. Mr. Ameyvikrama Thanvi, Adv. Dr. N. Visakamurthy, AOR Mr. Pitambar Acharya, Advocate General Ms. Divya Roy, AOR Ms. Sneha Masani, Adv.
Mr. Vikrant Pachnanda, AOR Mr. Mukul Katyal, Adv.
Ms. Bhavya Sheetal, Adv.Signature Not Verified
Mr. Gurmeet Singh Makker, AOR Digitally signed by RADHA SHARMA Date: 2025.11.12 17:41:10 IST Reason: Mr. Ashok Kumar Panda, Sr. Adv.
Mr. Tejaswi Kumar Pradhan, AOR 1 Mr. Manoranjan Paikaray, Adv.
Mr. Shashwat Panda, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. List on 23.02.2026.
2. Interim order is extended till the next date of hearing.
(RADHA SHARMA) (MANOJ KUMAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2