Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 10 March, 2026
ITEM NO.19 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(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 : 10-03-2026 This matter was 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) :
Mr. Zain Haider, Adv. Mr. Deepak Kumar Singh, Adv. Mr. Satya Mitra, AOR Mrs. Aishwarya Bhati, A.S.G. Mr. Bk Satija, Adv. Ameyvikrama Thanvi, Adv. Shagun Thakur, Adv. Mr. Pratyush Shrivastava, Adv. Mr. Sathak Karol, Adv. Mr. Ankur Rastogi, Adv. Dr. N. Visakamurthy, AOR Ms. Divya Roy, AOR Mr. Satyam Pahal, Adv. Mr. Ruturaj Satpathy, Adv.
Mr. Vikrant Pachnanda, AOR Signature Not Verified Mr. Mukul Katyal, Adv.Digitally signed by BORRA LM VALLI Date: 2026.03.12
Mr. Gurmeet Singh Makker, AOR 13:43:24 IST Reason:1
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 List on 21.07.2026.
Interim order is extended till the next date of hearing.
(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH) 2