Supreme Court - Daily Orders
Kendrapara Municipality vs Union Of India on 13 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.40 COURT NO.3 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. 7088/2023 - CONDONATION OF DELAY IN FILING THE SPARE COPIES
IA No. 142812/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 142811/2022 - STAY APPLICATION) Date : 13-02-2023 These matters were 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) Ms. Aishwarya Bhati, ASG Ms. Shagun Thakur, Adv.
Ms. Ameyavikrama Thakur, Adv. Mr. B. K. Satija, Adv.
Mr. Colin Gonsalves, Adv.
Mr. Deepak Kumar Singh, Adv. Mr. Satya Mitra, AOR UPON hearing the counsel the Court made the following O R D E R Delay of 18 days in filing the spare copies is condoned. Let fresh notice be issued.
Interim order will be continue till the next date of hearing. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Jagdish Kumar Date: 2023.02.14 16:53:45 IST Reason: