Supreme Court - Daily Orders
Akola Municipal Corporation vs Zishan Hussain Azhar Hussain on 13 October, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.8 Court 5 (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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 14461/2020
(Arising out of impugned final judgment and order dated 09-10-2019
in PIL No. 42/2018 and 24-01-2020 in MCAR No. 42/2020 passed by the
High Court of Judicature at Bombay at Nagpur)
AKOLA MUNICIPAL CORPORATION & ANR. Petitioner(s)
VERSUS
ZISHAN HUSSAIN AZHAR HUSSAIN & ANR. Respondent(s)
(With IA No. 89677/2020 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT, IA No. 69494/2020 -
CONDONATION OF DELAY IN FILING, IA No. 81984/2020 - EXEMPTION FROM
FILING AFFIDAVIT, IA No. 69498/2020 - EXEMPTION FROM FILING
AFFIDAVIT, IA No. 89673/2020 - EXEMPTION FROM FILING AFFIDAVIT, IA
No. 69495/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 81983/2020 - EXEMPTION FROM FILING O.T., IA No.
69496/2020 - EXEMPTION FROM FILING O.T., IA No. 89670/2020 –
INTERVENTION/IMPLEADMENT and IA No. 81982/2020 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 13-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mr. Arvind Datar, Sr. Adv.
Mr. Suhas Kadam, Adv.
Mr. Sameer Sohoni, Adv.
Ms. Deepali, Adv.
Ms. Mugdha, Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
Mr. Dhruv Mehta, Sr. Adv.
Mr. Hrishikesh Chitaley, Adv.
Signature Not Verified Ms. Khushali, Adv.
Digitally signed by
Nidhi Ahuja
Date: 2020.10.13
Mr. Samir Malik, AOR
16:52:51 IST
Reason:
Mr. Sunil Murarka, Adv.
Mr. Satyajit A. Desai, Adv.
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SPECIAL LEAVE PETITION (CIVIL) Diary No. 14461/2020
Mr. Satya Kam Sharma, Adv.
Ms. Anagha S. Desai, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for intervention be heard alongwith main petition.
Issue notice in the special leave petition, as well as on the prayer for stay as also the application for condonation of delay.
Dasti service, in addition, is permitted. In the meantime, there shall be a stay of operation of the impugned judgment and order.
Counter affidavit may be filed within three weeks. Rejoinder, if any, may be filed within a week thereafter.
List the matter thereafter.
(NIDHI AHUJA) (VIDYA NEGI)
AR-cum-PS COURT MASTER (NSH)
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