Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Maharshtra State Chief Information ... on 28 July, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.19 COURT NO.9 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No....../2017
Diary No.19476/2017
(Arising out of impugned final judgment and order dated 10-10-2016
in WP No.5251/2016 passed by the High Court Of Bombay)
MUNICIPAL CORPORATION OF GREATER MUMBAI
THROUGH THE MUNICIPAL COMMISSIONER Petitioner(s)
VERSUS
MAHARSHTRA STATE CHIEF INFORMATION COMMISSIONER Respondent(s)
I.A. NO.60277/2017 (APPLICATION FOR C/DELAY IN FILING SLP)
I.A. NO.60281/2017 (APPLICATION FOR EXEMPTION FROM FILING C/C)
Date : 28-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. J.J. Xavier, Adv.
Mr. Ashish Wad, Adv.
Mrs. Jayashree Wad, Adv.
Mrs. Paromita Majumdar, Adv.
Ms. Sukriti Jaggi, Adv.
M/s J S Wad And Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be stay of operation of the impugned order.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2017.07.29 13:56:01 IST Reason:(ASHA SUNDRIYAL) (CHANDER BALA) COURT MASTER COURT MASTER