Supreme Court - Daily Orders
Sugati Beach Resort Pvt. Ltd. vs Union Of India on 12 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.60 COURT NO.12 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). 16-17/2018
(Arising out of impugned final judgment and order dated 22-12-2017
in CA No. 2798/2017 22-12-2017 in WP No. 11766/2017 passed by the
High Court Of Judicature At Bombay)
SUGATI BEACH RESORT PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.217/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.216/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 12-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Shyam Diwan, Sr. Adv.
Mr. Makarand D. Adkar, Adv.
Mr. Braj K. Mishra, Adv.
Mr. Vijay Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Mr. Rohit Gupta, Adv.
Ms. Aparna Jha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are dismissed.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.12 16:40:44 IST Reason: