Supreme Court - Daily Orders
Umesh Suryanarayan Gupta vs Maharashtra Housing And Area ... on 11 December, 2015
Author: Vikramajit Sen
Bench: Vikramajit Sen
ITEM NO.52 COURT NO.11 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) Diary No. 11766/2015
(Arising out of impugned final judgment and order dated 07/04/2015
in WP No. 985/2015 passed by the High Court of Bombay)
UMESH SURYANARAYAN GUPTA Petitioner(s)
VERSUS
MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY AND ORS.
Respondent(s)
(office report on default)
Date : 11/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
[IN CHAMBER]
For Petitioner(s) Ms. Bharti Tyagi,Adv.
For Respondent(s) Mr.Sushil Karanjkar, Adv.
Mr. K. N. Rai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the Respondents states that the demolition has already taken place and the Petition has been rendered infructuous. This is the reason why there is no undertaking on behalf of the Petitioner. The Special Leave Petition is dismissed as infructuous.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.12.14
16:33:17 IST
Reason: