Supreme Court - Daily Orders
Maharashtra Chamber Of Housing ... vs The State Of Maharashtra Urban ... on 23 February, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.8 COURT NO.8 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) No(s).29006/2014
(Arising out of impugned final judgment and order dated 03/09/2014
in WP No. 9872/2010 passed by the High Court of Bombay)
MAHARASHTRA CHAMBER OF HOUSING INDUSTRY & ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
WITH
SLP(C) No. 29459/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief)
SLP(C) No. 33731/2014
(With Interim Relief and Office Report)
SLP(C) No. 33988/2014
(With Interim Relief and Office Report)
SLP(C) No. 1213/2015
(With Office Report)
SLP(C) No. 363/2015
(With appln.(s) for permission to file lengthy list of dates and
Interim Relief and Office Report)
SLP(C) No. 4483/2015
(With Office Report)
Date : 23/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.02.23
For Petitioner(s)
17:19:57 IST
Reason: Mr. Shekhar Naphade,Sr.Adv.
Mr. Nivit Srivastava,Adv.
Mr. Mahesh Agarwal,Adv.
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Mr. Rishi Agrawala,Adv.
Mr. Ankur Saigal,Adv.
Mr. Abhinav Agrawal,Adv.
Mr. Rajesh Kumar,Adv.
Mr. E. C. Agrawala,AOR
Mr. Gaurav Nair,Adv.
For M/s. K. J. John & Co.
Ms. Kiran Suri,Sr.Adv.
Mr. Ankur S. Kulkarni,AOR
Mr. S.J. Amith,Adv.
Mr. Anand Srivastava,Adv
Mr. Shubham Jaiswal,Adv.
Ms. Shweta Parihar,Adv.
Mr. D. Verma,Adv.
Ms. Neha Sharma,AOR
Mr. Amol Chitale,Adv.
Ms. Pragya Baghel,AOR
For Respondent(s) Mr. Vinay Navare,Adv.
Mr. Satyajeet Kumar,Adv.
Mr. Keshav Ranjan,Adv.
Ms. Abha R. Sharma,AOR
Ms. Kiran Bhardwaj,Adv.
Ms. Rashmi Malhotra,Adv.
Ms. Sushma Suri,AOR
Mr. T. Mahipal,Adv.
Mr. A.P. Mayee,Adv.
Mr. Nitin Deshpande,Adv.
Mr. Charudatta Mahindrakar,Adv.
Mr. A. Selvin Raja,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Vakalatnama/Appearance, if any, may be filed. List after service is effected and pleadings are complete in all the matters.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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