Supreme Court - Daily Orders
Db Corp. Ltd vs The State Of Maharashtra on 30 October, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.29 COURT NO.3 SECTION
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).27883-27888/2017
(Arising out of impugned final judgment and order dated 07-09-2017
and 12-09-2017 in WP No. 9011/2017, WP No. 9012/2017 and WP No.
9013/2017 passed by the High Court Of Judicature At Bombay)
DB CORP. LTD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.106291/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.106292/2017-EXEMPTION FROM
FILING O.T.)
Date : 30-10-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Gopal Jain, Sr. Adv.
Ms. Chinmayee Chandra,Adv.
Mr. Rohan Jain,Adv.
Mr. Ankur Mody, Adv.
Mr. M. P. Shorawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Applications for exemption from filing official translation and from filing certified copy of the judgment are allowed.
We do not find any legal and valid ground for interference. The Special Leave Petitions are Signature Not Verified dismissed.
Digitally signed by NEETU KHAJURIA Date: 2017.10.30 16:53:13 IST Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER