Supreme Court - Daily Orders
Bhopal Municipal Corporation vs Dr Subhash C. Pandey on 3 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.22 COURT NO.11 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). 6174/2023
BHOPAL MUNICIPAL CORPORATION Appellant(s)
VERSUS
DR. SUBHASH C. PANDEY & ORS. Respondent(s)
(IA No.198051/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.198050/2023-STAY APPLICATION )
Date : 03-10-2023 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Appellant(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. V K Shukla, Adv.
Mr. Rahul Singh, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Respondent no.1, who appears through video conference, takes notice.
Notice to rest of the respondents is made returnable on 1st December, 2023.
In the meanwhile, the direction for the payment of compensation shall remain stayed.
Though we are staying the order directing payment of compensation, we direct the responsible officer of the petitioner- Corporation to file a detailed affidavit setting out the steps taken by the petitioner-Corporation for complying with the requirements Signature Not Verified of the Solid Waste Management Rules, 2016. The affidavit to be filed by 28th November, 2023.
Digitally signed by Anita Malhotra Date: 2023.10.04 16:14:40 IST Reason: (ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)