Supreme Court - Daily Orders
Promoters & Builders Assn.Of Pune vs State Of Maharashtra . on 10 September, 2014
Bench: Vikramajit Sen, R.K. Agrawal
1
ITEM NO.1 COURT NO.14 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). 33002/2010
(Arising out of impugned final judgment and order dated 08/10/2010
in WP No. 785/2008 passed by the High Court Of Bombay)
PROMOTERS & BUILDERS ASSN.OF PUNE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 34306/2010
(With Interim Relief and Office Report)
SLP(C) No. 4571/2011
(With Office Report)
SLP(C) No. 13828/2011
(With Interim Relief and Office Report)
Date : 10/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Amol Chitale, Adv.
Mr. Nirnimesh Dube,Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Shivaji M. Jadhav,Adv.
M/s. Parekh & Co.,Adv.
For Respondent(s) Mr. Arun R. Pedneker, Adv.
Mr. Aniruddha P. Mayee,Adv.
Ms. Asha Gopalan Nair,Adv.
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.09.11
16:56:48 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Mr. Shekhar Naphade, learned Sr. counsel for the 2 petitioners submits that the matters were heard in great detail by a Bench comprising Hon'ble Mr. Justice Ranjan Gogoi and Hon'ble Mr. Justice R.K. Agrawal. The matters may be placed before that Court.
List the matters on 16th September, 2014 before the said Bench.
(NEELAM GULATI) (H.S. PARASHER)
COURT MASTER COURT MASTER