Supreme Court - Daily Orders
Ravindra D. Waikar vs Brihan Mumbai Municipal Corporation on 3 October, 2023
Bench: Vikram Nath, Rajesh Bindal
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ITEM NO.61 COURT NO.12 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) No(s). 21412/2023
(Arising out of impugned final judgment and order dated 08-09-2023
in WPL No. 16563/2023 passed by the High Court Of Judicature At
Bombay)
RAVINDRA D. WAIKAR & ORS. Petitioner(s)
VERSUS
BRIHAN MUMBAI MUNICIPAL CORPORATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.196239/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.196241/2023-EXEMPTION FROM
FILING O.T. and IA No.196235/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 03-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Rohit Sharma, Adv.
Mr. Sunny Jain, Adv.
Mr. Nitin Satpute, Adv.
Mr. Jatin Lalwani, Adv.
Mr. Nikhil Purohit, Adv.
Mr. Siddharth Seem, Adv.
Mr. Arpith Jacob Varaprasad, Adv.
Mr. Harsh Pandey, Adv.
Mr. Kumar Dushyant Singh, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Dhruv Mehta, Sr. Adv.
Mr. Ashish Wad, Adv.
Signature Not Verified
Mrs. Tamali Wad, Adv.
Digitally signed by
Neetu Khajuria
Date: 2023.10.03
Mr. Sandeep Patil, Adv.
19:15:44 IST
Reason: Mr. Ajeyo Sharma, Adv.
Ms. Kirti Sharma, Adv.
M/S. J S Wad And Co, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Ashish Wad, learned counsel appearing on caveat accepts notice for the respondents. As such no notice need to be issued.
Two weeks’ time is granted to the respondents to file counter affidavit. Thereafter a week’s time is granted to the petitioners to file rejoinder affidavit.
As an interim measure, it is provided that the interim order granted by the High Court on 21.06.2023 to continue till the next date.
List the matter on 06.11.2023.
However, it is made clear that no construction would be made by the petitioners in the meantime. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER