Supreme Court - Daily Orders
M/S P.L. Adke vs Wardha Municipal Corporation/Council on 5 August, 2021
Bench: Indira Banerjee, V. Ramasubramanian
1
ITEM NO.8 Court 10 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4970/2021
(Arising out of impugned final judgment and order dated 01-03-2021
in ARBA(ST.) No. 30508/2019 passed by the High Court of Judicature
at Bombay)
M/S P.L. ADKE Petitioner(s)
VERSUS
WARDHA MUNICIPAL CORPORATION/COUNCIL Respondent(s)
IA No. 63064/2021 - INTERVENTION APPLICATION
IA No. 48853/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES
IA No. 44314/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 05-08-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. Prathamesh Kamat, Adv.
Mr. Shiv Iyer, Adv.
Mr. Gaurav Nair, Adv.
Ms. Pranati Bhatnagar, Adv.
Ms. Aditi Maheshwari, Adv.
Ms. Ankita Sen, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
Mr. Saurabh Chaudhary, Adv.
Ms. Anne Mathew, AOR
For Respondent(s) Mr. Mohit P. Khajanchi, Adv.
Mr. Mahesh Dhatrak, Adv.
Mr. Gaurav Agrawal, AOR
Signature Not Verified
Mr. Rajshekhar Rao, Sr. Adv.
Mr. Joseph Markos, Sr. Adv.
Digitally signed by
SUNIL KUMAR
Date: 2021.08.10
13:15:32 IST
Reason: Mr. M. P. Vinod, AOR
Mr. Atul Shankar Vinod, Adv.
Ms. Mansi Sood, Adv.
Mr. Abraham Markos, Adv.
2
Mr. Pritesh Kapur, Sr. Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Siddharth Bhatnagar, learned senior counsel and Mr. Mr. Prathamesh Kamat, learned counsel appearing for the petitioner, Mr. Pritesh Kapur, learned senior counsel appearing for the intervenor and Mr. Rajshekhar Rao, learned senior counsel appearing for the intervenor.
Mr. Gaurav Agarwal, learned counsel for the respondent started his arguments at about 3.45 p.m and was on his legs when the Court rose for the day. The matter remains part-heard.
List on 10.08.2021 as part-heard on top of the Board.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER(NSH)