Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 13 December, 2022
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.20 COURT NO.4 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. 6873/2022
KENDRAPARA MUNICIPALITY Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.142812/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.142811/2022-STAY APPLICATION)
Date : 13-12-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Appellant(s)
Mr. Shibashish Misra, AOR(NP)
Mr. Apoorva Sharma, Adv.
For Respondent(s)
Mr. Colin Gonsalves, Sr. Adv.
Mr. Deepak Kumar Singh, Adv.
Mr. Satya Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned in terms of the letter circulated by the learned counsel for the appellant.
List the matter on 16th December, 2022.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2022.12.13
17:39:54 IST
Reason: