Supreme Court - Daily Orders
Anjanikumar Sarju Singh And Anr. ... vs Additional Collector (Enc./Rem.), ... on 28 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
ITEM NO.61 COURT NO.2 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.13922-13927/2017
(Arising out of impugned final judgment and order dated 25/04/2017
in WP No. 1098/2017 25/04/2017 in WP No. 1099/2017 25/04/2017 in WP
No. 1110/2017 25/04/2017 in WP No. 1111/2017 25/04/2017 in WP No.
1112/2017 25/04/2017 in WP No. 1113/2017 passed by the High Court
of Bombay)
ANJANIKUMAR SARJU SINGH AND ANR. ETC.ETC. Petitioner(s)
VERSUS
ADDITIONAL COLLECTOR (ENC./REM.), Respondent(s)
WESTERN SUBURBS & ORS.ETC.ETC.
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 28/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Tanveer Nizam, Adv.
Mr. Nitesh Acharya, Adv.
Mr. Abraham Mathews, Adv.
Mr. Nishe Rajen Shonker, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. S. C. Birla, AOR
UPON hearing the counsel the Court made the following
O R D E R
As the order impugned is an interim one, we are not inclined to interfere. The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.05.06 10:44:43 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master