Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 11 December, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.57 COURT NO.13 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 : 11-12-2023 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. Satya Mitra, AOR Ms. Kawalpreet Kaur, Adv. Mr. Deepak Kumar Singh, Adv.
Mr. Dhananjaya Mishra, AOR 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 Interim order is extended until further orders.
List on 11.03.2024.Signature Not Verified Digitally signed by RADHA SHARMA Date: 2023.12.12
(RADHA SHARMA) 16:31:42 IST Reason: (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)