Supreme Court - Daily Orders
Mohammad Noor vs Municipal Council, Pathri on 27 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.41 COURT NO.10 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).
20463-20464/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRA No. 149/2014,13/02/2015 in CRA No. 183/2014 passed by the
High Court Of Bombay At Aurangabad)
MOHAMMAD NOOR Petitioner(s)
VERSUS
MUNICIPAL COUNCIL, PATHRI & ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T. and prayer for
interim relief and office report)
Date : 27/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Tabrez Ahmed, Adv.
Mohd. Aamir Dubas, Adv.
For Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, these matters are adjourned for six weeks.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.
Signature Not Verified
(Letter not attached with the paper book) Digitally signed by Sukhbir Paul Kaur Date: 2015.07.29 10:30:48 IST Reason: