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The Chief Commissioner Bbmp vs M/S Dreams Of Fountains Pvt. Ltd on 6 January, 2026

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     ITEM NO.12                         COURT NO.5                 SECTION IV-A

                              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).   36797/2025

     [Arising out of impugned final judgment and order dated 22-08-2025
     in WA No. 1646/2024 passed by the High Court of Karnataka at
     Bengaluru]

     THE CHIEF COMMISSIONER BBMP & ORS.                             Petitioner(s)

                                                VERSUS

     M/S DREAMS OF FOUNTAINS            PVT. LTD. & ORS.            Respondent(s)
     FOR ADMISSION

     WITH
     SLP(C) No. 35997/2025 (IV-A)
     FOR ADMISSION

     SLP(C) No. 36290/2025 (IV-A)
     FOR ADMISSION

     SLP(C) No. 38205/2025 (IV-A)
     FOR ADMISSION

     Date : 06-01-2026 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH

     For Petitioner(s)             Mr. Anand Sanjay M Nuli, Sr. Adv.
                                   Mr. Suraj Kaushik, Adv.
                                   Mr. Shivraj Singh, Adv.
                                   M/S. Nuli & Nuli, AOR

     For Respondent(s)             Mr. C A Sundram, Sr. Adv.
                                   Mr. S N Bhat, Sr. Adv.
                                   Mr. Prithveesh M K, Adv.
                                   Mr. Abhay Choudhary M, Adv.
                                   Mr. Ranganath R Patel, Adv.
                                   Mr. Ranganath R, Adv.
                                   Ms. Anuradha Mutatkar, AOR
Signature Not Verified

Digitally signed by
ASHA SUNDRIYAL
Date: 2026.01.09

                         UPON hearing the counsel the Court made the following
16:45:12 IST
Reason:


                                            O R D E R

We have heard the learned Senior counsel appearing for the petitioners.

We find absolutely no reason to interfere with the impugned order(s) passed by the High Court.

The Special Leave Petitions are, accordingly, dismissed.

Pending application(s), if any, shall stand disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR