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Fortpoint Automotive Private Limited vs Mumbai Municipal Corporation ... on 27 November, 2018

Bench: R. Banumathi, Indira Banerjee

                                                      1

     ITEM NO.25                               COURT NO.11                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).   31117/2018

     (Arising out of impugned final judgment and order dated 19-09-2018
     in WP No. 145/2018 passed by the High Court Of Judicature At
     Bombay)

     FORTPOINT AUTOMOTIVE PRIVATE LIMITED                                Petitioner(s)

                                                     VERSUS

     MUMBAI MUNICIPAL CORPORATION MAHAPALIKA BHAVAN & ORS.Respondent(s)

     (FOR ADMISSION and Interim Relief and
     IA No.169566/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT,
     IA No.169661/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)

     Date : 27-11-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                 Mr.   Parthiv K. Goswami,Adv.
                                       Ms.   Palak Mahajan,Adv.
                                       Mr.   Ishan Bisht,Adv.
                                       Ms.   Diksha Rai, AOR
                                       Mr.   Ashish Batra,Adv.
                                       Mr.   Sarthak,Adv.
                                       Mr.   Wattan Sharma,Adv.

     For Respondent(s)                 Mr.   P.S. Narsimha,ASG
                                       Mr.   Mukesh Kumar,Adv.
                                       Mr.   Aseem Naphade,Adv.
                                       Mr.   Rahul G. Tanwani,Adv.
                                       For   M/S. M. V. Kini & Associates, AOR

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

Heard.

We are not inclined to interfere with the impugned order in Digitally signed by MAHABIR SINGH Date: 2018.11.27 exercise of our jurisdiction under Article 136 of the Constitution 17:53:50 IST Reason:

of India.

The special leave petition is accordingly dismissed.  2 However, the dismissal of this special leave petition will not be an impediment for the petitioner to make a representation before the concerned authority for appropriate remedy, if any available under the law.

Money, if any payable, out of the security deposit be disbursed by respondent no.3 to the petitioner, after adjusting the dues, if any.

Pending applications, if any, shall also stand disposed of.

(MAHABIR SINGH)                               (PARVEEN KUMARI PASRICHA)
 COURT MASTER                                       BRANCH OFFICER