Supreme Court - Daily Orders
Lokhandwala Infrstructure Pvt. Ltd. vs State Of Maharashtra . on 31 July, 2014
¢ ITEM NO.601 COURT NO.9 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). 18635/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/06/2014
IN CWP NO. 792/2014 PASSED BY THE HIGH COURT OF BOMBAY)
LOKHANDWALA INFRASTRUCTURE PVT. LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(WITH APPLN.(S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 31/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Harish Salve, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv.
Mr. Arunabh Chowdhury, Adv.
Mr. Rahul Pratap, Adv.
Mr. Farrukh Rasheed, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Arjun Krishnan, Adv.
For Mr. Santosh Krishnan ,Adv.
Mr. Saurabh S. Sinha, Adv.
Mr. Prashant Kumar, Adv.
For M/s Ap & J Chambers
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [SNEH LATA SHARMA] Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Lakhina Date: 2014.08.02 10:35:46 IST Reason: