Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Mohd. Muqueen Qureshi(Legal Heir Of ... on 10 September, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.811 COURT NO.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
SPECIAL LEAVE PETITION (CIVIL) Diary No. 33351/2018
(Arising out of impugned final judgment and order dated 12-06-2018
in WP Nos. 2639/2016, 2184/2016, 2641/2016, 2642/2016, 2644/2016
and 2646/2016 passed by the High Court Of Judicature At Bombay)
MUNICIPAL CORPORATION OF GREATER MUMBAI & ORS. Petitioners
VERSUS
MOHD. MUQUEEN QURESHI(LEGAL HEIR OF
RAFIQUNNISA KHALIFA) & ANR. Respondents
Date : 10-09-2018 This matter was MENTIONED today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioners
Ms. Asha Gopalan Nair, Adv.
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matter on 17.9.2018 before the appropriate Bench as per the roster, subject to curing of defects, if any.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.09.10 16:50:10 IST Reason: