Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Vivek V. Gawde on 29 November, 2022
Bench: A.S. Bopanna, Sudhanshu Dhulia
1
ITEM NO.23 COURT NO.12 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).19602-19619/2022
(Arising out of impugned final judgment and order dated 19-07-2022
in WP No. 5983/2022 19-07-2022 in WP No. 5984/2022 19-07-2022 in WP
No. 5985/2022 19-07-2022 in WP No. 5986/2022 19-07-2022 in WP No.
5993/2022 19-07-2022 in WP No. 5994/2022 19-07-2022 in WP No.
5995/2022 19-07-2022 in WP No. 5996/2022 19-07-2022 in WP No.
5997/2022 19-07-2022 in WP No. 5999/2022 19-07-2022 in WP No.
6000/2022 19-07-2022 in WP No. 6003/2022 19-07-2022 in WP No.
6004/2022 19-07-2022 in WP No. 6005/2022 19-07-2022 in WP No.
6010/2022 19-07-2022 in WP No. 6011/2022 19-07-2022 in WP No.
6067/2022 19-07-2022 in WP No. 6069/2022 passed by the High Court
Of Judicature At Bombay)
MUNICIPAL CORPORATION OF GREATER MUMBAI & ORS. Petitioner(s)
VERSUS
VIVEK V. GAWDE Respondent(s)
Date : 29-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Ashish Wad, Adv.
Mrs. Tamali Wad, Adv.
Mr. Sidharth Mahajan, Adv.
Mr. Ajeyo Sharma, Adv.
Ms. Anupama, Adv.
M/s. Keith Varghese, Adv.
M/S. J S Wad And Co, AOR
For Respondent(s) Mr. Dama Sheshadri Naidu, Sr. Adv.
Mr. Rajendra Pai, Sr. Adv.
Mr. Aloukik Pai, Adv.
Signature Not Verified
Mr, Akshay Pai, Adv.
Mr. Anand Dilip Landge, AOR
Digitally signed by
Nisha Khulbey
Date: 2022.11.29
17:48:40 IST
Reason: Mr. Avineesh Jha, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice to the respondent(s), returnable on a non- miscellaneous day in the 2nd week of February, 2023.
Mr. Dama Sheshadri Naidu, learned senior advocate, who appeared on caveat, accepts notice on behalf of the respondent(s). Hence, issuance of formal notice to the respondent(s) is therefore, dispensed with.
Respondents(s) may file their objection(s) in four weeks, if any.
Rejoinder affidavit, if any, be filed in two weeks thereafter.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR