Supreme Court - Daily Orders
Debabrata Saha vs Serampore Municipality And Others on 24 August, 2021
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.104 Court 5 (Video Conferencing) SECTION XVI
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). 3657/2010
DEBABRATA SAHA Appellant(s)
VERSUS
SERAMPORE MUNICIPALITY AND OTHERS Respondent(s)
Date : 24-08-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. S. K. Bhattacharya, AOR
Mr. A. Mukherjee, Adv.
Mr. L. K. Paonam, Adv.
Ms. Tomthinnganbi Koijam, Adv.
Mr. Niraj Bobby Paonam, Adv.
For Respondent(s)/ Mrs. V. D. Khanna, AOR
(R - 1-2)
R-3 Mr. Ranjan Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Arguments concluded. Judgment reserved. Written submissions, if any, be filed within three days.
Signature Not Verified (Geeta Ahuja) (Anand Prakash) Digitally signed by GEETA AHUJA Date: 2021.08.24 Court Master Court Master 17:30:29 IST Reason: