Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 15 September, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.49 COURT NO.15 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 : 15-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Appellant(s) Mr. Shibashish Misra, AOR For Respondent(s) Ms. Aishwarya Bhati, ASG Ms. AmeyaVikrama Thanvi, Adv. Ms. Shagun Thakur, Adv.
Mr. A. K. Sharma, AOR Mr. Colin Gonsalves, Sr. Adv. Mr. Satya Mitra, AOR Mr. Deepak Kumar Singh, Adv.
Mr. Dhananjaya Mishra, AOR Mr. Ayan Rai, Adv.
Mr. Vikrant Pachnanda, AOR Mr. Mukul Katyal, Adv.
Mr. Ashok Kumar Panda, Sr. Adv. Mr. Tejaswi Kumar Pradhan, AOR Mr. Manoranjan Paikaray, Adv. Mr. Shashwat Panda, Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of letter dated 13.09.2023 circulated by the Signature Not Verified learned Digitally signed by Neetu Sachdeva Date: 2023.09.16 counsel for the respondent(s) seeking adjournment, the 11:22:36 IST Reason:
matter is adjourned to 16.10.2023.
contd..
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The interim order is extended till the next date of hearing.
(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)