Supreme Court - Daily Orders
Municipal Corp. Of Delhi vs Mithlesh Sharma & Ors. Etc. on 13 February, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.9 COURT NO.12 SECTION XIV
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).
32067-32068/2014
(Arising out of impugned final judgment and order dated 05/12/2012
in WPC No. 3726/2011,05/12/2012 in WPC No. 3725/2011 passed by the
High Court Of Delhi at New Delhi)
MUNICIPAL CORP. OF DELHI Petitioner(s)
VERSUS
MITHLESH SHARMA & ORS. ETC. Respondent(s)
(with interim relief and office report)
Date : 13/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Dev T. Roy, Adv.
Mr. P. Parmeswaran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.02.14
10:34:15 IST
Reason: