Supreme Court - Daily Orders
Raguleela Mega Mall Kandivali (West) ... vs State Of Maharashtra on 5 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.4 COURT NO.13 SECTION IIA
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 (Crl.) No(s). 3421/2017
(Arising out of impugned final judgment and order dated 07/02/2017
in CRLWP No. 95/2016 passed by the High Court of Bombay)
RAGULEELA MEGA MALL KANDIVALI (WEST)
PREMISES CO-OPERATIVE SOCIETY LTD Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Kripa Shankar Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.05.06
11:58:37 IST
Reason: