Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Ankita Sinha on 14 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.11 Court 3 (Video Conferencing) 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). 836/2022
MUNICIPAL CORPORATION OF GREATER MUMBAI Appellant(s)
VERSUS
ANKITA SINHA & ORS. Respondent(s)
( IA No.14974/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.14973/2022-STAY APPLICATION )
Date : 14-02-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Appellant(s) Mr. Atmaram NS Nadkarni, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Ashish Wad, Adv.
Ms. Tamali Wad, Adv.
Mr. Pimple Sharad,Adv.
Ms. Sukriti Jaggi, Adv.
Mr. Sidharth Mahajan, Adv.
Mr. Santosh Salvador Rebello, Adv.
Mr. Keith Varghese, Adv.
M/S. J S Wad And Co, AOR
For Respondent(s) Mr. Mukesh Verma, Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, the operation of the interim order dated 26.11.2021 passed by the National Green Tribunal, Principal Bench, New Delhi in Original Application No. 510 of 2018 shall remain Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.02.15 stayed.
17:00:00 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)