Supreme Court - Daily Orders
M/S Aadya Motor Car Company Pvt. Ltd. vs The Municipal Commissioner Of Nagpur ... on 13 February, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.46 COURT NO.1 SECTION III
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).4056/2015
(Arising out of impugned final judgment and order dated 07/10/2014
in CWP No. 5223/2013 passed by the High Court of Bombay at Nagpur)
M/S AADYA MOTOR CAR COMPANY PVT. LTD. Petitioner(s)
VERSUS
THE MUNICIPAL COMMISSIONER OF NAGPUR
MUNICIPAL COMMISSIONER OFFICE, NAGPUR & ANR. Respondent(s)
(With prayer for interim relief)
Date : 13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. P. N. Puri,Adv.
Mr. Abhishek Puri, Adv.
Ms. Reeta Dewan Puri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.02.14 14:21:11 IST Reason: