Supreme Court - Daily Orders
Shashi Kumar P Rungta vs Municipal Corporation Of Gr. Mumbai on 11 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.601 COURT NO.5 SECTION IX
(Mentioning)
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). 10917/2017
(Arising out of impugned final judgment and order dated 01/03/2017
in ST No. 3740/2017 passed by the High Court of Bombay)
SHASHI KUMAR P RUNGTA AND ORS Petitioner(s)
VERSUS
MUNICIPAL CORPORATION OF GR. MUMBAI AND ORS Respondent(s)
(With application for exemption from filing O.T. and permission to
place addl. documents on record and Interim Relief)
Date : 11/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Wasi Haider, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has filed additional documents namely Report dated 03.03.2017 giving the structural audit of the building in question. This document came into existence soon after the decision of the High Court.
We would have normally expected the petitioners to immediately place this document before the High Court instead of waiting for six weeks to file a special leave petition. Signature Not Verified
Be that as it may, we are not inclined to entertain this Digitally signed by MEENAKSHI KOHLI Date: 2017.04.12 petition.
17:20:02 IST Reason: The special leave petition is dismissed. We permit the 1 petitioners to approach the High Court by placing only this particular document on record. The High Court may take it into consideration and pass appropriate orders.
The parties should maintain status quo only for a week from today.
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Court Master (NS)
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