Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 16 December, 2022
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.32 COURT NO.4 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. 6873/2022
KENDRAPARA MUNICIPALITY Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.142812/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.142811/2022-STAY APPLICATION)
Date : 16-12-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Appellant(s) Mr. Shibashish Misra, AOR
For Respondent(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Deepak Kumar Singh, Adv.
Mr. Satya Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Satya Mitra, learned counsel, takes notice for respondent No. 13.
Appellant to serve other respondents. There will be a stay of the impugned order dated 13.07.2022 passed by the National Green Tribunal, Eastern Zone Bench, Kolkata in OA No. 28/2022/EZ, till the next date of hearing.
List the matter in the third week of February, 2023. Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2022.12.16 18:37:01 IST Reason:
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR