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The State Of Maharashtra vs Messrs Baf Hira Builders Private ... on 9 August, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

     ITEM NO.7                  Court 7 (Video Conferencing)              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).    11556-
     11557/2021

     (Arising out of impugned final judgment and order dated 28-01-2020
     in WP No. 7104/2002 28-01-2020 in WP No. 2004/2015 passed by the
     High Court Of Judicature At Bombay)

     THE STATE OF MAHARASHTRA & ANR.                                     Petitioner(s)

                                                   VERSUS

     MESSRS BAF HIRA BUILDERS PRIVATE LIMITED & ORS.                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.88878/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.88880/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 09-08-2021 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)               Mr.   Tushar Mehta, Ld. S.G.
                                     Mr.   Rahul Chitnis, Adv.
                                     Mr.   Sachin Patil, AOR
                                     Mr.   Aaditya A. Pande, Adv.
                                     Mr.   Geo Joseph, Adv.

     For Respondent(s)               Mr. Shyam Divan, Sr. Adv.
                                     Mr. Hrushi Narvekar, Adv.
                                     Mr.Vivek A. Vashi, AOR
                                     Ms. Shaheda Madraswala, adv.
                                     Mr. Adith Deshmukh, Adv.

                         UPON hearing the counsel the Court made the following
                                               O R D E R

We are not inclined to interfere with the impugned order.

The special leave petition is, accordingly, dismissed.

Pending applications stand disposed of.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)