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Aurangabad City Water Utility Company ... vs Aurangabad Municipal Corporation on 28 October, 2016

Bench: J. Chelameswar, Prafulla C. Pant

     ITEM NO.67                               COURT NO.5                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)......CC                   No(s).
     20818-20819/2016

     (Arising out of impugned final judgment and order dated 24/10/2016
     in AAN No. 12/2016 24/10/2016 in AAN No. 13/2016 passed by the High
     Court Of Bombay At Aurangabad)

     AURANGABAD CITY WATER UTILITY COMPANY LIMITED                       Petitioner(s)

                                                     VERSUS

     AURANGABAD MUNICIPAL CORPORATION                                    Respondent(s)

     (with appln. (s) for exemption from filing c/copy as well as plain
     copy of the impugned order and permission to file SLP without
     c/copy as well as plain copy of impugned order)

     Date : 28/10/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J. CHELAMESWAR
                             HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                 Mr.   Shekhar Naphade,Sr.Adv.
                                       Mr.   Gagan Gupta,Adv.
                                       Mr.   S.K. Srivastav,Adv.
                                       Mr.   Shekhar C. Gupta,Adv.
                                       Mr.   R.T. Totala,Adv.

     For Respondent(s)                 Mr. Aniruddha P. Mayee,Adv.
                                       Mr. Charudatta Mahindrakar,Adv.
                                       Mr A. Selvin Raja,Adv.

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

Issue notice.

Mr. Aniruddha P. Mayee, learned counsel appearing on caveat accepts notice on behalf of the respondent and waives further notice.

Status quo, obtaining as on today regarding the project in dispute, in the meanwhile.

List on 23rd November, 2016. Learned counsel for the Digitally signed by OM PARKASH SHARMA Date: 2016.10.28 petitioner is permitted to file additional documents, in 17:51:57 IST Reason: the meanwhile.

                [O.P. SHARMA]                                      [RAJINDER KAUR]
                 AR-CUM-PS                                          COURT MASTER