Supreme Court - Daily Orders
Parisar Sanrakshan Sanwardhan Sanstha vs Pune Municipal Corporation on 31 January, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.10 COURT NO.1 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 (Civil)....../2014
CC 449/2014
(From the judgement and order dated 03/09/2013 in PIL No.112/2013
of The HIGH COURT OF BOMBAY)
PARISAR SANRAKSHAN SANWARDHAN SANSTHA Petitioner(s)
VERSUS
PUNE MUNICIPAL CORPORATION & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 31/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Ms. Reena Choudhary, Adv.
Ms. Jyoti Mendiratta, AOR
For Respondent(s) Mr. Arvind S. Avhad, Adv.
Mr. V.K. Sidharthan, AOR
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
However, the question of law is left open to be decided in an appropriate case.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |