Supreme Court - Daily Orders
Debabrata Saha vs Serampore Municipality And Others on 11 February, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.5 COURT NO.2 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)
(IA No.29462/2018-EARLY HEARING APPLICATION)
Date : 11-02-2019 This IA was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Mr. Dhirendra Kumar Mishra, Adv.
Ms. Anindo Mukherjee, Adv.
Mrs. Sarla Chandra, AOR
Mr. S. K. Bhattacharya, AOR
For Respondent(s) Mr. Dharmendra Kumar Sinha, AOR
Mrs. V. D. Khanna, AOR
Ms. Devika Khanna, Adv.
Mr. Mahesh Kumar, Adv.
Mr. Satyajit Saha, Adv.
Mr. Yash Alahwat, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Abhijeet Chatterjee, Adv.
Mr. Subodh K. Pathak, Adv.
Mr. S. Ranjan, Adv.
Mr. Pawan Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since the Civil Appeal is of the year 2010, therefore, the application for early hearing is allowed.
The matter be listed in the first week of April, 2019 on a Signature Not Verified non-miscellaneous day.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.02.11 17:47:45 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER