Supreme Court - Daily Orders
Marathon Realty Private Limited (Prior ... vs State Of Maharashtra . on 16 December, 2016
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.65 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(s).36304/2016
(Arising out of impugned final judgment and order dated 27/10/2016
in WP No.598/2012 passed by the High Court Of Bombay)
MARATHON REALTY PRIVATE LIMITED (PRIOR TO THE
MERGER AND AMALGAMATION KNOWN AS CHHAGANLAL
KHIMJI & CO. LTD.) Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. and permission to file
synopsis and list of dates)
Date : 16/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. H.N. Salve,Sr.Adv.
Dr. A.M. Singhvi,Sr.Adv.
Mr. Huzefa Ahmadi,Sr.Adv.
Mr. Pravin Samdani,Sr.Adv.
Mr. Kunal Vajani,Adv.
Mr. Lzafeer Ahmad,Adv.
Mr. Shubham Kulshreshtha,Adv.
For Ms. Bindi Girish Dave,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG
Mr. H. Toor,Adv.
Ms. Gunjan Sinha Jain,Adv.
Mr. Simranjeet Singh,Adv.
For M/s. M.V. Kini & Associates,Advs.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending Signature Not Verified Digitally signed by applications stand disposed of. SARITA PUROHIT Date: 2016.12.17 13:06:44 IST Reason: (Sarita Purohit) (Jaswinder Kaur) Court Master Court Master