Supreme Court - Daily Orders
Kiran Anandrao Pawar And Another vs Chief General Manager,M/S. Irb ... on 30 March, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.37 COURT NO.7 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)............../2015
(CC No(s). 5245/2015)
(Arising out of impugned final judgment and order dated 14/10/2014
in PIL No. 179/2013 passed by the High Court of Bombay)
KIRAN ANANDRAO PAWAR AND ANOTHER Petitioner(s)
VERSUS
CHIEF GENERAL MANAGER,
M/S. IRB KOLHAPUR INTEGRATED ROAD
DEVELOPMENT COMPANY PVT. LTD. AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Yuvraj P. Narvankar, Adv.
For Respondent(s) Mr. Shivaji M. Jadhav, Adv.
for M/s. S.M. Jadhav & Company
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Shivaji M. Jadhav, learned counsel accepts notice on behalf of respondent Nos. 1 and 2. Notice may now be issued to other respondents.
Tag with CC No. 2169 of 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.03.30(MEENAKSHI KOHLI) 11:46:40 IST Reason: (JASWINDER KAUR) COURT MASTER COURT MASTER