Supreme Court - Daily Orders
South Delhi Muncipal Corporation vs M/S Mohit Enterprises on 4 July, 2014
ì ITEM NO.36 COURT NO.1 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). 14624/2014
(Arising out of impugned final judgment and order dated 15/01/2014
in FAO 433/2013 passed by the High Court Of Delhi At N. Delhi)
SOUTH DELHI MUNCIPAL CORPORATION Petitioner(s)
VERSUS
M/S MOHIT ENTERPRISES Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
WITH
SLP(C) No. 15160/2014
(With application for exemption from filing c/c of the impugned
judgment and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15480/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15492/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15562/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15610/2014
(With application for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15660/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15661/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
SLP(C) No. 15762/2014
(With application for exemption from filing c/c of the impugned
Signature Not Verified
judgment, prayer for interim relief and office report)
Digitally signed by
NEETU KHAJURIA
Date: 2014.07.05
(With I.A. No.3- Application for amendment in SLP)
13:11:19 IST
Reason:
SLP(C) No. 15816/2014
(With application for exemption from filing c/c of the impugned
judgment, prayer for interim relief and office report)
(With I.A. No.3- Application for amendment in SLP)
-2-
Date : 04/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Sanjay Jain, Sr. Adv.
Mr. Sanjeev Sagar, Adv.
Mr. P. Parmeswaran ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petitions are dismissed.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master