Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 16 July, 2025
ITEM NO.24 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 : 16-07-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN 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.
Mr. Ameyvikrama Thanvi, Adv. Mr. Pratyush Shrivastava, Adv. Mr. Sathak Karol, Adv.
Shagun Thakur, Adv.
Mr. Ankur Rastogi, Adv. Dr. N. Visakamurthy, AOR Mr. Dhananjaya Mishra, AOR Mr. Ayan Rai, Adv.
Mr. Navneet Dogra, Adv.
Mr. Vikrant Pachnanda, AOR Mr. Mukul Katyal, Adv.
Mr. Gurmeet Singh Makker, AOR Signature Not Verified Mr. Ashok Kumar Panda, Sr. Adv. Mr. Tejaswi Kumar Pradhan, AOR Digitally signed by NEETU SACHDEVA Date: 2025.07.17 16:51:29 IST Reason: Mr. Manoranjan Paikaray, Adv.
Mr. Shashwat Panda, Adv. Mr. Devendra Singh Kushwaha, Adv.
contd..
UPON hearing the counsel the Court made the following O R D E R Interim order is extended until further orders.
List on 19.08.2025.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)