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Mumbai Metropolitan Region ... vs Reliance Industries Ltd. on 19 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

      ITEM NO.14                    Court 6 (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.11690/2021
(Arising out of impugned final judgment and order dated 12-07-2021 in
  IA No.2171/2020 in W.P. No.2421/2018 passed by the High Court of
  Judicature at Bombay)

      MUMBAI METROPOLITAN REGION
      DEVELOPMENT AUTHORITY (MMRDA) & ORS.                                 Petitioner(s)
                                                   VERSUS
      RELIANCE INDUSTRIES LTD. & ANR.                                       Respondent(s)
      (IA No.90645/2021-EXEMPTION                   FROM    FILING   C/C   OF    THE   IMPUGNED
      JUDGMENT)
      Date : 19-08-2021 This petition was called on for hearing today.
      CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE HRISHIKESH ROY
      For Petitioner(s)                 Mr. Gopal Subramaniam, Sr. Adv.
                                        Mr. Nivit Srivastava, Adv.
                                        Mr. Aayush Agarwala, Adv.
                                        Mr. Anuj Agarwala, Adv.
                                        Mr. Pavan Bhushan, Adv.
                                        Mr. Hitesh Saini, Adv.
                                        M/S. PBA Legal, AOR

      For Respondent(s)                 Mr.   Mukul Rohatgi, Sr. Adv.
                                        Mr.   Milind Sathe, Sr. Adv.
                                        Mr.   Vikram Nankani,Sr. Adv.
                                        Mr.   K. R. Sasiprabhu, AOR
                                        Mr.   Vikramaditya Deshmukh, Adv.
                                        Mr.   Ashwin Dave, Adv.
                                        Mr.   Raghav Shankar, Adv.
                                        Mr.   Amey Nabar, Adv.
                                        Mr.   Girish Choudhary, Adv.
                                        Mr.   Vishnu Sharma, Adv.
                                        Ms.   Gitanjali Sharma, Adv.

                              UPON hearing the counsel the Court made the following
                                                  O R D E R

Impugned order being in the nature of interim order, we are not inclined to exercise jurisdiction under Article 136 Signature Not Verified of the Constitution of India.

Pending applications shall stand disposed of.

                            [RASHMI DHYANI]                      [POONAM VAID]
                            COURT MASTER                         COURT MASTER