Supreme Court - Daily Orders
Satellite Developers Ltd. vs The State Of Maharashtra . on 9 February, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.2 COURT NO.4 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). 24235/2013
(Arising out of impugned final judgment and order dated 08/05/2013
in WP No. 1148/2010 passed by the High Court Of Bombay)
SATELLITE DEVELOPERS LTD. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 09/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shekhar Naphade, sr. Adv.
Mr. Shivaji M. Jadhav,Adv.
Mr. Anish R. Shah, Adv.
For Respondent(s) Mr. R.P. Bhatt, Sr. Adv.
Mr. L. Nageshwara Rao, Adv.
Mr. J.J. Xavier, Adv.
Mr. Ashish Wad, Adv.
Mr. A. Srivastva, Adv.
For M/s. J. S. Wad & Co.,Adv.
Dr. R.R. Deshpande, Adv.
Mr. Aniruddha P. Mayee, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 17.03.2015 for final disposal.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.02.11 16:59:13 IST (Gulshan Kumar Arora) (H.S. Parasher) Reason: Court Master Court Master