Supreme Court - Daily Orders
Mumbai Metropolitan Region ... vs Rajendra Ramchandra Dhakate on 11 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.50 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 for Special Leave to Appeal (C) No. 13409/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in WP No. 6430/2004 passed by the High Court of Judicature at
Bombay)
MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAJENDRA RAMCHANDRA DHAKATE & ANOTHER Respondent(s)
(With application for exemption from filing certified copy of the
impugned judgment and exemption from filing Official Translation
and interim relief and office report)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Aniruddha A. Joshi, Adv.
Mr. Rajeev Maheshwaranand Roy, A.O.R.
For Respondent(s) Mr. Shekhar Naphade, Sr. Adv.
Ms. Shubhangi Tuli, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
The reinstatement made by the petitioner shall be without prejudice to the rights and contentions of the parties.
Tag with SLP (C) Nos. 12440-12442 of 2015.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.05.14 09:40:49 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER