Supreme Court - Daily Orders
Pawan Kumar Jain vs Nagar Palika Parishad, Damoh on 23 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.51 COURT NO.5 SECTION IVA
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). 19871/2014
(Arising out of impugned final judgment and order dated 19/02/2014
in SA No. 1631/2005 passed by the High Court of M.P. at Jabalpur)
PAWAN KUMAR JAIN Petitioner(s)
VERSUS
NAGAR PALIKA PARISHAD, DAMOH Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 23/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Anubhav Kumar, Adv.
For M/s Manoj Swarup & Co.
For Respondent(s) Ms. Anuradha Mutatkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent, as last opportunity, ten weeks' time is granted for filing additional documents.
It is made clear that no further adjournment will be granted.
(Meenakshi Kohli) (Saroj Kumari Gaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.24
16:56:31 IST
Reason: