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Bombay Slum Redevelopment Corporation ... vs Samir Narain Bhojwani on 19 May, 2020

Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar, Vineet Saran

     ITEM NO.14                      Virtual Court 1                    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 for Special Leave to Appeal (C) No.5338/2020

     (Arising out of impugned final judgment and order dated 10-02-2020
     in IA No.1/2019 passed by the High Court Of Judicature At Bombay)

     BOMBAY SLUM REDEVELOPMENT CORPORATION LIMITED                          Petitioner(s)

                                                      VERSUS

     SAMIR NARAIN BHOJWANI                                                  Respondent(s)

     (FOR ADMISSION and I.R.; IA No.36917/2020 – FOR EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.43937/2020 - FOR
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 19-05-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                    Mr. Mahendra Ghelani, Adv.
                                          Mr. Pratap Venugopal, Adv.
                                          M/s. K J John And Co, AOR

     For Respondent(s)                    Mr. Aspi Chinoy, Sr. Adv.
                                          Mr. Parimal Shroff, Adv.
                                          Mr. Mahesh Agarwal, Adv.
                                          Parul Shukla, Adv.
                                          Mr. E. C. Agrawala, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.

Pending application(s), if any, also stand disposed of.

                          (MUKESH NASA)                          (PRADEEP KUMAR)
                          COURT MASTER                           BRANCH OFFICER