Supreme Court - Daily Orders
Aniket S. Ghate vs The City And Industrial Development ... on 14 February, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.37 Court 15 (Video Conferencing) 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). 2296/2022
(Arising out of impugned final judgment and order dated 04-02-2022
in WP No. 11954/2019 passed by the High Court of Judicature at
Bombay)
ANIKET S. GHATE Petitioner(s)
VERSUS
THE CITY AND INDUSTRIAL DEVELOPMENT CORPORATION
(MAHARASHTRA) LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.21314/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Amol Chitale, Adv.
Mrs. Pragya Baghel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
Hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified(SONIA BHASIN) (RANJANA SHAILEY) Digitally signed by Anita Malhotra Date: 2022.02.14 COURT MASTER (SH) BRANCH OFFICER 17:02:23 IST Reason: