Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 13 December, 2024
ITEM NO.52 COURT NO.8 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 : 13-12-2024 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH 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.
Ms. Shagun Thakur, Adv.
Dr. N. Visakamurthy, AOR Mr. Dhananjaya Mishra, AOR Mr. Ayan Rai, Adv.
Mr. Vikrant Pachnanda, AOR Mr. Mukul Katyal, Adv.
Mr. Gurmeet Singh Makker, AOR Mr. Ashok Kumar Panda, Sr. Adv.Signature Not Verified
Mr. Tejaswi Kumar Pradhan, AOR Mr. Manoranjan Paikaray, Adv.Digitally signed by RADHA SHARMA Date: 2024.12.13 17:56:02 IST
Reason: Mr. Shashwat Panda, Adv.1
UPON hearing the counsel the Court made the following O R D E R Interim order is continued until further orders.
The matter stands adjourned.
(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2