Supreme Court - Daily Orders
The Chief Commissioner Bbmp vs M/S. Dreams Of Fountains Pvt. Ltd on 2 February, 2026
ITEM NO.5 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 70207/2025
[Arising out of impugned final judgment and order dated 22-08-2025
in WA No. 1658/2024 (GM-TEN) passed by the High Court of Karnataka
at Bengaluru]
THE CHIEF COMMISSIONER BBMP & ORS. Petitioner(s)
VERSUS
M/S. DREAMS OF FOUNTAINS PVT. LTD & ORS. Respondent(s)
IA No. 332442/2025 - CONDONATION OF DELAY IN FILING
IA No. 332443/2025 - EXEMPTION FROM FILING O.T.
Date : 02-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Anand Sanjay M Nuli, Sr. Adv.
Mr. Suraj Kaushik, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s) Ms. Anuradha Mutatkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In tune with the order passed by this Court in The Chief Commissioner BBMP & Ors. v. M/s Dreams of Fountains Pvt. Ltd. & Ors.- SLP [C] No.36797/2025 and connected matters, dated 06.01.2026, the present Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(ASHA SUNDRIYAL) Signature Not Verified (POONAM VAID) DEPUTY REGISTRAR Digitally signed by ASSISTANT REGISTRAR ASHA SUNDRIYAL Date: 2026.02.10 16:59:11 IST Reason: