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Supreme Court - Daily Orders

Plasid Jecinto D'Souza By Power Of ... vs The Mumbai Municipal Corporation Of ... on 5 October, 2015

Bench: Vikramajit Sen, Shiva Kirti Singh

                                                 1


     ITEM NO.40+42                         COURT NO.11                  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).   27884/2015

     (Arising out of impugned final judgment and order dated 11/09/2015
     in CA No. 1219/2015,11/09/2015 in AFO No. 993/2015 passed by the
     High Court Of Bombay)

     PLASID JECINTO D'SOUZA BY POWER OF ATTORNEY
     HOLDER                                                         Petitioner(s)

                                                VERSUS

     THE MUMBAI MUNICIPAL CORPORATION OF GREATER
     BOMBAY                                           Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T.)

     SLP(C) No. 28008/2015
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T. and interim relief and
     office report)


     Date : 05/10/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE SHIVA KIRTI SINGH


     For Petitioner(s)              Mr. Pramod S. Bhosle, Adv.
                                    Sri B. Subrahmanya Prasad, Adv.
                                    Mr. B. Subrahmanya Prasad,Adv.

     For Respondent(s)              Mr. Mukul Rohtagi, AG
                                    Mr. Dhruv Mehta, Sr. Adv.
                                    Mr. Pravin Naik, Adv.
                                    Mrs. Jayashree Wad, Adv.
                                    Mr. Ashish Wad, Adv.
                                    Mr. Sangram singh Bhonsle, Adv.
                                    Mrs. Kanika Baweja, Adv.
Signature Not Verified
                                    Ms. Paromita Majumdar, Adv.
                                    M/s. J. S. Wad & Co.,Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.10.06
11:09:01 IST
Reason:
                               2




      UPON hearing the counsel the Court made the following
                         O R D E R

Having heard learned Counsel appearing for the parties, we think it would be appropriate if the present Petitions are also listed before the Bench presided over by Hon'ble Mr. Justice Ranjan Gogoi, where similar Petitions are pending and are listed on 12th October, 2015 subject to orders of Hon'ble the Chief Justice.

We are informed that Petitions, in which the parties are identically placed, have already been dismissed by Order of this Court dated 30th September, 2015. Re-notify on 12th October, 2015.

      (NEELAM GULATI)                        (SUMAN JAIN)
       COURT MASTER                          COURT MASTER