Supreme Court - Daily Orders
Mohammad Noor vs Municipal Council, Pathri on 7 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.45 COURT NO.10 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).
20463-20464/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in C No. 149/2014,13/02/2015 in CRA No. 183/2014 passed by the High
Court Of Bombay At Aurangabad)
MOHAMMAD NOOR Petitioner(s)
VERSUS
MUNICIPAL COUNCIL, PATHRI & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 07/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Syed Mehdi Imam,Adv.
Mr. Tabrez Ahmad, Adv.
Mr. Uzmi Jameel, Adv.
Mohd. Aamir Dabas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
The prayer for interim relief shall be considered after the appearance of the respondents.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Signature Not Verified COURT MASTER A.R.-CUM-P.S. Digitally signed by Sukhbir Paul Kaur Date: 2015.09.08 17:15:38 IST Reason: