Supreme Court - Daily Orders
Zilla Parishad Aurangabad And Anr. Etc vs The State Of Maharashtra And Anr. Etc. on 16 March, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.11 COURT NO.7 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)......../2018
(CC Nos.7303-7304/2017)
(Arising out of impugned final judgment and order dated 18-11-2016
in WP Nos.6666/2006 and 3385/2016 passed by the High Court of
Judicature at Bombay, Bench at Aurangabad)
ZILLA PARISHAD AURANGABAD AND ANR. ETC Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA AND ANR. ETC. Respondent(s)
Date : 16-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Dilip Annasaheb Taur, AOR
Mr. Amol V.Deshmukh,Adv.
Ms. Heena Khan,Adv.
For Respondent(s) Mr. Amol B. Karande, AOR
Mr. Vijay Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending application stands disposed of.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by COURT MASTER COURT MASTER ASHA SUNDRIYAL Date: 2018.03.17 11:28:26 IST Reason: