Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Richard Gasper Mathias vs The Municipal Commissioner, Municipal ... on 9 August, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.60                                 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 for Special Leave to Appeal (C)           No.19006/2019

     (Arising out of impugned final judgment and order dated 01-08-2019
     in WP No.2108/2018 passed by the High Court of Judicature at
     Bombay)

     RICHARD GASPER MATHIAS & ORS.                                                 Petitioner(s)

                                                         VERSUS

     MUNICIPAL COMMISSIONER, MUNICIPAL CORPORATION
     OF GREATER MUMBAI & ORS.                                                      Respondent(s)

     ( IA No.118874/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 09-08-2019 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH

     For Petitioner(s)                   Mr.   Pradeep Aggarwal, Adv.
                                         Mr.   Lal Pratap Singh, Adv.
                                         Mr.   Ram V. Singh, Adv.
                                         Mr.   Umesh Pratap Singh, Adv.
                                         Mr.   Arjun Aggarwal, Adv.
                                         Ms.   Vivya Nagpal, Adv.
                                         Ms.   Ruchi Kohli, AOR

     For Respondent(s)


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

Learned counsel for the petitioners seeks to withdraw the petition as he states that he wants to approach the High Court by filing a review petition.

The special leave petition as well as all pending applications are dismissed as withdrawn without any Signature Not Verified imprimatur on the aforesaid request.

                         (POOJA ARORA)                                     (ANITA RANI AHUJA)
                         COURT MASTER                                        COURT MASTER