Supreme Court - Daily Orders
Sham Ravji Gadre vs Thane Municipal Corporation on 13 March, 2014
ITEM NO.MM-12B 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 (Civil) No(s).7620/2014
(From the judgement and order dated 27/02/2014 in WP No.1577/2014 of The
HIGH COURT OF BOMBAY)
SHAM RAVJI GADRE & ORS Petitioner(s)
VERSUS
THANE MUNICIPAL CORPORATION Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,exemption from filing O.T. and prayer for interim relief)
Date: 13/03/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
We have heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
| | | |