Supreme Court - Daily Orders
Ravindra Ramchandra Waghmare vs Indore Mun.Corp.. on 4 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.40 COURT NO.3 SECTION IVA
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). 30998/2010
(Arising out of impugned final judgment and order dated 30/09/2010
in WA No. 397/2010 passed by the High Court Of M.P At Indore)
RAVINDRA RAMCHANDRA WAGHMARE Petitioner(s)
VERSUS
INDORE MUN.CORP.& ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
SLP(C) No. 31541/2011(With Interim Relief and Office Report)
SLP(C) No. 469-476/2016(With Office Report)
SLP(C) No. 416-417/2016(With Office Report)
Date : 04/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Puneet Jain, Adv.
for Ms. Pratibha Jain,AOR
Mr. B. K. Satija,Adv.
For Respondent(s) Mr. A. V. Rangam,Adv.
Mr. Buddy A. Ranganadhan, Adv.
Mr. D.V. Raghu Vamsy, Adv.
Mr. Manoj Munshi, Adv.
Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Pragati Neekhra,Adv.
Mr. Karanveer Jindal, Adv.
Mr. Anil K. Sharma, Adv.
Mr. Praveen Chaturvedi,Adv.
Signature Not Verified
Mr. C.D. Singh, AOR
Digitally signed by
PARVEEN KUMAR
Date: 2016.03.04
UPON hearing the counsel the Court made the following
17:37:21 IST
Reason:
O R D E R
Pleadings are complete.
2Learned counsel for the parties state, that hearing of the matter is likely to take some time.
Post for hearing on a non-miscellaneous day. Liberty to complete service of notice on the respondents in the connected cases.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS