Supreme Court - Daily Orders
M/S A K Constructions vs Communidade Of Bandora on 19 September, 2022
Bench: K.M. Joseph, Hrishikesh Roy
1
ITEM NO.11+48 COURT NO.6 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.6767/2022
(Arising out of impugned final judgment and order dated 08-02-2021
in WP No. 983/2019 passed by the High Court Of Judicature At Bombay
At Goa)
M/S A K CONSTRUCTIONS Petitioner(s)
VERSUS
COMMUNIDADE OF BANDORA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.55049/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
ITEM NO.48
Petition(s) for Special Leave to Appeal (C) Nos.16589-16590/2022
(Arising out of impugned final judgment and order dated 08-02-2021
in WP No. 983/2019 13-10-2021 in CAR No. 2082/2021 passed by the
High Court Of Judicature At Bombay At Goa)
([TO BE TAKEN UP ALONG WITH SLP(C) No. 6767/2022.]FOR ADMISSION and
I.R. and IA No.131242/2022-CONDONATION OF DELAY IN FILING and IA
No.131243/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.131240/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..)
Date : 19-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Vinay Navare, Sr. Adv.
Ms. Gwen Karthika, Adv.
Mr. Pravartak Pathak, Adv.
Mr. Aditya Manubarwala, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Ms. Mukti Chowdhary, AOR
Signature Not Verified
Mr. Samrat Krishnarao Shinde, AOR
Digitally signed by
JAGDISH KUMAR
Date: 2022.09.19
For Respondent(s)
17:58:18 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Permission to file the special leave petition(s) in Special Leave to Appeal (C) Nos.16589-16590/2022 stands allowed. Delay condoned.
The special leave petitions are dismissed. Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR