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Pune Municipal Corporation vs Sus Road Baner Vikas Manch on 5 August, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

     ITEM NO.31                           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).   258-259/2021

     PUNE MUNICIPAL CORPORATION                                        Appellant(s)

                                                 VERSUS

     SUS ROAD BANER VIKAS MANCH & ORS.                                 Respondent(s)

     (IA No. 101505/2022 - CLARIFICATION/DIRECTION
      IA No. 12910/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 26296/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 15439/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 12909/2021 - STAY APPLICATION) WITH C.A. No. 265-266/2021 (XVII) ( IA No.13174/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.13173/2021-EX-PARTE STAY) Date : 05-08-2022 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Mr. Dhaval Mehrotra, Adv.

Mr. Aman Varma, AOR Mr. Atmaram N. S. Nadkarni, Sr. Adv. Mr. Salvador S. Rebello, Adv. Ms. Nishtha Kumar, AOR Ms. Deepti Arya, Adv.

Mr. Adiraj Bali, Adv.

Ms. Arzu Paul, Adv.

Mr. Apoorva Misra, Adv.

For Respondent(s) Ms. Anshula Vijay Kumar Grover, AOR Mr. Mukesh Verma, Adv.

Mr. Pankaj Kumar Singh, Adv.

Mr. Pawan Kumar Shukla, Adv.

Mr. Shashank Singh, AOR 17:25:55 IST Reason:

Mr. Chirag Joshi, Adv.

                                   Mr. Ghanshyam Joshi, AOR

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                       Ms.    Aishwarya Bhati, ASG
                       Mr.    Swarupama Chaturvedi, Adv.
                       Ms.    Ruchi Kohli, Adv.
                       Mr.    Piyush Beriwal, Adv.
                       Mr.    Mohammed Akhil, Adv.
                       Mr.    Gurmeet Singh Makker, AOR

                       Mr.    Aaditya A. Pande, Adv.
                       Mr.    Rahul Chitnis, Adv.
                       Mr.    Sachin Patil, AOR
                       Mr.    Geo Joseph, Adv.
                       Ms.    Shwetal Shepal, Adv.

                       Mr. Aman Varma, AOR

                       Mr.    Ninad Laud, Adv.
                       Mr.    Saurabh Kulkarni, Adv.
                       Ms.    Anshula Grover, AOR
                       Mr.    Ivo D’ Costa, Adv.
                       Ms.    Anshula Grover, Adv.
                       Ms.    Nitika Grover, Adv.

UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioner has drawn our attention to the Order dated 29.11.2021 wherein it was opined that the matter should be heard by a Bench of which Hon’ble Mr. Justice B. R. Gavai is a Member and the same should be done after obtaining the orders of Hon’ble the Chief Justice of India which would naturally have been done. However, on mentioning the matter in Court by the respondents now it appears that this matter has been assigned to this Court without that order being brought to the notice of Hon’ble the Chief Justice of India.

Let appropriate orders be obtained from Hon’ble the Chief Justice of India as to which Bench would hear the matter and when.

(RASHMI DHYANI PANT)                                          (POONAM VAID)
  COURT MASTER                                                 COURT MASTER


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