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Supreme Court - Daily Orders

Versova Andheri Siddhi Sai ... vs Municipal Corporation Of Greater ... on 12 January, 2016

Bench: V. Gopala Gowda, Uday Umesh Lalit

                                                      1

     ITEM NO.34                               COURT NO.10                   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).   7813/2015

     (Arising out of impugned final judgment and order dated 10/12/2014
     in WPL No. 2828/2014 passed by the High Court of Judicature at
     Bombay)

     VERSOVA ANDHERI SIDDHI SAI CO-OPERATIVE
     HOUSING SOCIETY LTD. AND ANR.                                          Petitioner(s)

                                                     VERSUS

     MUNICIPAL CORPORATION OF GREATER MUMBAI & ANR.                         Respondent(s)
     (With interim relief and office report)

     Date : 12/01/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE V. GOPALA GOWDA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                  Mr.   Dushyant Dave, Sr. Adv.
                                        Mr.   Kunal Vajani, Adv.
                                        Mr.   Abhishek Prasad, Adv.
                                        Ms.   Jasmine Sheth, Adv.
                                        Ms.   Bindi Girish Dave,Adv.

     For Respondent(s)                  Mr.   Chirag M. Shroff,Adv.
     RR-2 MHADA                         Mr.   Bhaskar Das, Adv.
                                        Mr.   Rohit Kumar, Adv.
                                        Mr.   Ashwin Reddy, Adv.

                                        Mr.   Mukul Rohatgi, A.G.
                                        Mr.   Dhruv Mehta, Sr. Adv.
                                        Ms.   Jayashree Wad, Adv.
                                        Mr.   Ashish Wad, Adv.
                                        Mr.   P.V. Naik, Adv.
                                        Ms.   Paromita Majumdar, Adv.
                                        Ms.   Nupur Pandey, Adv.
                                        For    M/s. J. S. Wad & Co., Advs.


Signature Not Verified
                          UPON hearing the counsel the Court made the following
                                             O R D E R

Digitally signed by Vinod Kumar Date: 2016.01.13 10:50:23 IST Reason: Heard Mr. Dushyant Dave, learned senior counsel for the petitioner and Mr. Mukul Rohatgi, learned Attorney General for 2 India appearing on behalf of the respondent.

Having regard to the facts and circumstances of the case, we do not propose to interfere with the interlocutory order passed by the High Court. However in the fitness of the things, we request the High Court to hear the Writ Petition pending before it and dispose of the same as expeditiously as possible but in no event later than one year from today.

The special leave petition is disposed of accordingly.

    (S. K. RAKHEJA)                      (MALA KUMARI SHARMA)
      COURT MASTER                           COURT MASTER