Supreme Court - Daily Orders
M/S Tanish Associates And Others vs State Of Maharashtra And Others on 20 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.24 COURT NO.9 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 for Special Leave to Appeal (C)......of 2017
CC No. 1123/2017
(Arising out of impugned final judgment and order dated
06/09/2016 in WP No. 9203/2016 passed by the High Court Of
Bombay)
M/S TANISH ASSOCIATES AND OTHERS Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND OTHERS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vinay Navare, Adv.
Ms. Gwen Karthika, Adv.
Mr. Ravinder Chingale, Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing on behalf of the petitioner.
We are not inclined to entertain this special leave petition in view of the fact that the High Court has kept all contentions of all parties open.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.01.20 17:06:08 IST [ Charanjeet Kaur ] [ Indu Pokhriyal ] Reason: A.R.-cum-P.S. Court Master