Supreme Court - Daily Orders
Bandra Arunoday Co-Operative Housing ... vs State Of Maharashtra . on 26 August, 2015
Ò CHAMBER MATTER SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 2425-2428/2015 In SLP(C) No. 14461-14464/2015
BANDRA ARUNODAY CO-OPERATIVE HOUSING SOCIETY LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With office report)
Date : 26/08/2015 This petition was circulated today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The review petitions are dismissed in terms of the signed order.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Madhu Bala Date: 2015.08.26 17:19:30 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION(CIVIL) NOS. 2425-2428 OF 2015 IN SPECIAL LEAVE PETITION(CIVIL) NOS.14461-14464 OF 2015 BANDRA ARUNODAY CO-OPERATIVE HOUSING SOCIETY LTD. ...PETITIONER(S) VERSUS STATE OF MAHARASHTRA AND ORS.
...RESPONDENT(S) O R D E R We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
....................J. [RANJAN GOGOI] NEW DELHI ....................J. 26TH AUGUST, 2015 [N.V. RAMANA]