Supreme Court - Daily Orders
Vasant Maruti Palkar vs The Municipal Corporation For Greater ... on 9 December, 2016
Bench: Dipak Misra, Amitava Roy
ITEM NO.46 COURT NO.3 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). 35171/2016
(Arising out of impugned final judgment and order dated 29/09/2016
in WP No. 966/2016 passed by the High Court of Bombay)
VASANT MARUTI PALKAR Petitioner(s)
VERSUS
THE MUNICIPAL CORPORATION FOR GREATER BOMBAY AND ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vishwa Pal Singh, AOR
Mr. Surjeet Singh, Adv.
Mr. Arun Tewatia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.12.15
15:07:03 IST
Reason: