Supreme Court - Daily Orders
Mumbai Metropolitan Region ... vs M/S Raghuleela Builders Private ... on 27 July, 2020
Bench: Sanjay Kishan Kaul, Ajay Rastogi, Aniruddha Bose
1
ITEM NO.6 Court 7 (Video Conferencing) 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). 6411/2020
(Arising out of impugned final judgment and order dated 20-11-2019
in WP No. 586/2018 passed by the High Court Of Judicature At
Bombay)
MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY
(MMRDA) & ORS. Petitioner(s)
VERSUS
M/S RAGHULEELA BUILDERS PRIVATE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.45763/2020-EXEMPTION FROM FILING
O.T. and IA No.45765/2020-PERMISSION TO FILE LENGTHY LIST OF DATES
and IA No.45766/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 27-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. K.K. Venugopal, AG
Ms. Madhavi Divan, ASG
Mr. Nivit Srivastava, Adv.
Mr. Aayush Agarwala, Adv.
Ms. Chinmayee Chandra, Adv.
Mr. Pramod B. Agarwala, AOR
For Respondent(s) Mr. Harish Salve, Sr. Adv.
Mr. Milind Sathe, Sr. Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Ashwin Dave, Adv.
Mr. Amey Nabar, Adv.
Mr. Raghav Shankar, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Signature Not Verified
Mr. Ashish Batra, AOR
Digitally signed by
ASHA SUNDRIYAL
Date: 2020.07.27
18:24:28 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners. 2 We are not inclined to exercise our jurisdiction under Article 136 of the Constitution of India in the given facts of the case and more so as reflected from paragraphs 38 and 40 of the impugned judgment.
Mr.K.K.Venugopal, learned Attorney General for India expresses some apprehension on account of there being other matters pending. We clarify that the present matter is in the given facts of the case as stated aforesaid and thus, cannot be said to influence any other matter in this behalf.
The special leave petition is dismissed in terms aforesaid. Pending applications shall also stand disposed of.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR