Supreme Court - Daily Orders
Vandana Shankar Palkar vs Municipal Corporation Of Greater ... on 12 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.37 COURT NO.10 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). 23147/2016
(Arising out of impugned final judgment and order dated 15/07/2016
in AFOS No. 18385/2016 passed by the High Court Of Bombay)
VANDANA SHANKAR PALKAR AND ANR. Petitioner(s)
VERSUS
MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Manoj Harit, Adv.
Mr. Ninad Lod, Adv.
Mr. Shahrukh Alam, Adv.
Mr. Karan Mathur, Adv.
Mr. Alok Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this case. The special leave petition is dismissed.
Application(s) pending, if any, shall stand disposed of accordingly.
Learned counsel for the petitioners states that some time be given to the petitioners to vacate, as it is rainy season. Petitioners can approach the High Court for this purpose and the High Court may take a call on such a request as and when it is made.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.08.16 17:00:38 IST Reason: (Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER