Supreme Court - Daily Orders
Mangal Bharat Shinde vs Pimpri Chinchwad Municipal ... on 24 August, 2018
Bench: Arun Mishra, Indira Banerjee
ITEM NO.34 COURT NO.7 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). 21579/2018
(Arising out of impugned final judgment and order dated 22-06-2018
in WP No. 10253/2015 passed by the High Court Of Judicature At
Bombay)
MANGAL BHARAT SHINDE Petitioner(s)
VERSUS
PIMPRI CHINCHWAD MUNICIPAL CORPORATION,
PIMPRI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111682/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.111683/2018-EXEMPTION FROM
FILING O.T. and IA No.111685/2018-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.111681/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Manu T. Ramachandran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.08.28
17:16:45 IST
Reason: