Supreme Court - Daily Orders
Bhavya Heights Co-Op Housing Society ... vs Mumbai Metropolitan Region ... on 30 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.36 COURT NO.8 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). 27073/2016
(Arising out of impugned final judgment and order dated 29/08/2016
in WP No. 28/2016 passed by the High Court of Judicature at Bombay)
BHAVYA HEIGHTS CO-OP.HOUSING SOCIETY LTD Petitioner(s)
VERSUS
MUMBAI METROPOLITAN REGION DEVELOPMENT
AUTHORITY AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Sandeep Deshmukh, Adv.
Mr. Nar Hari Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed accordingly. However, the High Court is requested to hear the parties on the next date of hearing and dispose of the matter on merits in accordance with law.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.10.03 17:42:32 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER