Supreme Court - Daily Orders
Pradip Chandrakant Indulkar vs Municipal Corporation For City Of Thane on 31 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.25 COURT NO.6 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). 1869/2020
(Arising out of impugned final judgment and order dated 15-10-2019
in PIL No. 81/2018 passed by the High Court Of Judicature At
Bombay)
PRADIP CHANDRAKANT INDULKAR Petitioner(s)
VERSUS
MUNICIPAL CORPORATION FOR CITY OF THANE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.10301/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.10299/2020-EXEMPTION FROM
FILING O.T. )
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that High Court has adverted to Rule 54(g)(ii) of the DC Rules which, however, according to the petitioner has no application in the facts of the present case.
It appears that the question of applicability of the stated Signature Not Verified rule was not argued before the High Court. The impugned judgment Digitally signed by DEEPAK SINGH Date: 2020.02.01 12:56:18 IST Reason: does not record the same.
Learned counsel for the petitioner submits that he be granted 2 liberty to move the High Court by way of review petition. Hence, this petition is allowed to be withdrawn.
Liberty is granted to the petitioner to challenge the judgment in review petition if adverse to the petitioner as well as impugned judgment by way of Special Leave Petition. The Special Leave Petition is disposed of accordingly. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)