Supreme Court - Daily Orders
Pune Municipal Corp.. vs Harakchand Misirimal Solanki . on 7 January, 2014
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ITEM NO.6 COURT NO.2 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 (Civil) No(s).30283/2008
(From the judgement and order dated 24/10/2008 in WP No.1296/2008 of The
HIGH COURT OF BOMBAY)
PUNE MUNICIPALC CORP.& ANR. Petitioner(s)
VERSUS
HARAKCHAND MISIRIMAL SOLANKI & ORS. Respondent(s)
(With prayer for interim relief)(for final disposal)
(for final disposal)
WITH
SLP(C) NO. 30455 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and permission to file additional documents and
office report)
(for final disposal)
SLP(C) NO. 30470 of 2008
(With appln. for directions and exemption from filing OT and with prayer
for interim relief and office report)
(for final disposal)
SLP(C) NO. 30467 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and with prayer for interim relief and office report)
(for final disposal)
SLP(C) NO. 30465 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and with prayer for interim relief and office
report)
(for final disposal)
SLP(C) NO. 30469 of 2008
(With appln. for directions and permission to file addl. documents and
exemption from filing OT and office report)
(for final disposal)
SLP(C) NO. 30543 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and with prayer for interim relief and office
report)
(for final disposal)
SLP(C) NO. 30546 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and with prayer for interim relief and office
report)
(for final disposal)
SLP(C) NO. 30548 of 2008
(With appln. for exemption from filing OT and exemption from filing C/C of
the impugned judgment and with prayer for interim relief and office
report)
(for final disposal)
SLP(C) NO. 15847-15855 of 2010
(With appln. for c/delay in filing SLP and permission to file additional
documents and office report)
(for final disposal)
Date: 07/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Mrs. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv. for
M/s. J.S. Wad & Co
SLP 15847-15855 Ms. Madhavi Divan, Adv.
Ms. Asha Gopalan Nair, Adv.
For Respondent(s)
SLP 30470, 30469,
15847-15855 Ms. Indu Malhotra, Sr. Adv.
Mr. Kush Chatuvedi, Adv.
Mr. Vivek Jain, Adv.
Ms. Nishtha Kumar, Adv.
Ms. Suman Yadav, Adv.
Mr. Apporva Bhumsesh, Adv.
Mr. Rajat Sehgal, Adv. for
Mr. Vikas Mehta, Adv.
SLP 15847-55 Mr Brijesh Kalappa, Adv.
Mr. Gopal Singh, Adv.
Ms. Divya Nari, Adv. for
Mr. N. Ganpathy, Adv.
SLP 30283 R-1 Mr. Aniruddha P. Mayee ,Adv
SLP 15847-15855 Mr. R.P. Bhatt, Sr. Adv.
Mrs. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv. for
M/s. J.S. Wad & Co
SLP 30283 R 2-5 Ms. Asha Gopalan Nair, Adv.
UPON hearing counsel the Court made the following
O R D E R
Arguments heard.
Judgment reserved.
The parties may file their written submissions not exceeding 3 pages confined to the Section 24 of the Right to Fair Compensation & Transparency in Land Acquisition Rehabilitation & Resettlement Act, 2013 and the provisions of Part-V of the Land Acquisition Act, 1894.
|(Pardeep Kumar) (Rajesh Dham) | |(Renu Diwan) |
|AR-cum-PS Court Master | |Court Master |
| | | |