Supreme Court - Daily Orders
Pune Municipal Corp.. Through ... vs Harakchand Misirimal Solanki . on 30 August, 2022
Bench: Indira Banerjee, Surya Kant, M.M. Sundresh
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ITEM NO.102 COURT NO.5 SECTION III
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). 877/2014
PUNE MUNICIPAL CORP.. THROUGH COMMISSIONER & ANR. Appellant(s)
VERSUS
HARAKCHAND MISIRIMAL SOLANKI . & ORS. Respondent(s)
([ TO GO BEFORE THREE HON'BLE JUDGES ] )
WITH
C.A. No. 880/2014 (III)
C.A. No. 882/2014 (III)
(Only I.A. Nos. 22522/2021 , 37594/2022, 37595/2022, 37601/2022 &
37602/2022 in C. A. No. 882/2014 to be listed
(IA No. 37601/2022 - APPROPRIATE ORDERS/DIRECTIONS IA No.37595/2022
- EXEMPTION FROM FILING O.T. IA No. 37602/2022 - EXEMPTION FROM
FILING O.T. IA No. 37594/2022 – INTERVENTION/IMPLEADMENT IA
No.22522/2021 - RECALLING THE COURTS ORDER)
Diary No(s). 6807/2021 (III)
(IA No. 37052/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No.96540/2021
- CONDONATION OF DELAY IN FILING)
C.A. No. 881/2014 (III)
C.A. No. 878/2014 (III)
C.A. No. 883/2014 (III)
C.A. No. 885/2014 (III)
C.A. No. 884/2014 (III)
Date : 30-08-2022 This appeal was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s)
Signature Not Verified
Mr. Shekhar Naphade, Sr. Adv.
Mr. Sidharth Mahajan, Adv.
Digitally signed by
GEETA AHUJA
Date: 2022.09.19
15:29:59 IST
Reason: Mrs. Sukriti Jaggi, Adv.
M/S. J S Wad And Co, AOR
Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
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Mr. Aaditya A. Pande, Adv.,
Mr. Geo Joseph, Adv.
Ms. Shwetal Shepal, Adv.
Mr. Durgesh, Gupta, Adv.
For Respondent(s) Ms. Priyambada Mishra, Adv.
Mr. Vikas Mehta, AOR
Ms. Anu Tiwari, Adv.
Dr. Sunil Mittal, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Omkar Jayant Deshpande, Adv.
Mr. Rana Sandeep Bussa, Adv.
Ms. Asha Gopalan Nair, AOR
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Ankolekar Gurudatta, AOR
Mr. Anand Dilip Landge, AOR
Mr. Avineesh Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the letter circulated by learned counsel for the respondent, let the matter be adjourned for one week.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)