Supreme Court - Daily Orders
Apurva Natvarlal Parikh vs The Slum Rehabilitation Authority on 4 January, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.27 COURT NO.12 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). 35185/2015
(Arising out of impugned final judgment and order dated 15/04/2015
in WP No. 1965/2013 passed by the High Court Of Bombay)
APURVA NATVARLAL PARIKH Petitioner(s)
VERSUS
THE SLUM REHABILITATION AUTHORITY AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Pravin Samdani, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Abhishek Prasad, Adv.
Ms. Bindi Girish Dave, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition, which is, accordingly, dismissed.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2016.01.06
13:58:06 IST
Reason: