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Supreme Court - Daily Orders

Icici Bank Ltd. vs Municipal Corporation Of Greater ... on 12 May, 2016

Bench: A.K. Sikri, R.K. Agrawal

     ITEM NO.19                           COURT NO.12                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) Nos. 13481-13482/2016

     (Arising out of impugned final judgment and order dated 22/03/2016
     and 05/04/2016 in WP No. 2448/2007 passed by the High Court Of
     Bombay)

     ICICI BANK LTD.                                                 Petitioner(s)

                                                 VERSUS

     MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS.                Respondent(s)

     (With appln. (s) for exemption from filing c/c of the impugned
     judgment, interim relief and office report)

     Date : 12/05/2016 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE A.K. SIKRI
                          HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)
                                    Mr. Shyam Divan, Sr. Adv.
                                    Mr. Shravanth Paruchuri, Adv.
                                    Mr. Mayur Bhojwani, Adv.
                                    M/s. M. Rambabu & Co.

     For Respondent(s)
                                    Mr. Mukul Rohatgi, AG.
                                    Mr. C. U. Singh, Sr. Adv.
                                    Mrs. Jayashree Wad, Adv.
                                    Mr. Ashish Wad, Adv.
                                    Mr. P. V. Naik, Adv.
                                    Ms. Paromita Majumdar, Adv.
                                    Ms. Jaya Khanna, Adv.
                                    M/s. J. S. Wad & Co.

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

The special leave petitions are dismissed.



Signature Not Verified

Digitally signed by
NIDHI AHUJA
Date: 2016.05.17
16:18:26 IST
                         (Nidhi Ahuja)                    (Tapan Kr. Chakraborty)
                         Court Master                          Court Master
Reason: