Supreme Court - Daily Orders
Debabrata Saha vs Serampore Municipality And Others on 1 September, 2021
ITEM NO.1502 Court 5 (Video Conferencing) SECTION XVI
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).3657/2010
DEBABRATA SAHA Appellant(s)
VERSUS
SERAMPORE MUNICIPALITY AND OTHERS Respondent(s)
Date : 01-09-2021 This appeal was called on for pronouncement of judgment today.
For Appellant(s) Mr. S. K. Bhattacharya, AOR Mr. A. Mukherjee, Adv Mr. L. K. Paonam, Adv Ms. Tomthinnganbi Koijam, Adv. Mr. Niraj Bobby Paonam, Adv For Respondent(s) Mr. Satyajit saha,Adv Mr. Mahesh Kumar,Adv Ms. V. D. Khanna, AOR Mr. Ranjan Mukherjee, AOR Hon’ble Mr.Justice L.Nageswara Rao pronounced the judgment of the Bench comprising His Lordship and Hon’ble Mr.Justice B.R. Gavai.
The appeal is dismissed in terms of the signed non-reportable judgment. Pending applications, if any shall also stand disposed of.
Signature Not Verified(B.Parvathi) (Anand Prakash) Digitally signed by Charanjeet kaur Date: 2021.09.01 Court Master Court Master 16:59:09 IST Reason:
(Signed non-reportable judgment is placed on the file)