Supreme Court - Daily Orders
Adam Suleman Mistri vs The Designated Officer Ward E on 7 December, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.22 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). 31642/2018
(Arising out of impugned final judgment and order dated 12-09-2018
in AFO No. 35024/2017 passed by the High Court Of Judicature At
Bombay)
ADAM SULEMAN MISTRI Petitioner(s)
VERSUS
THE DESIGNATED OFFICER WARD E,
MUNICIPAL CORPORATION OF GREATER MUMBAI Respondent(s)
(FOR ADMISSION and I.R. and IA No.172076/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 07-12-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Ms. Sheeba Khan, Adv.
Mr. Prakash Priyadarshi, Adv.
Mr. Govind Jee, Adv.
Mr. Shashank Shekhar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.12.10 14:53:09 IST(JAYANT KUMAR ARORA) Reason:
(JAGDISH CHANDER) COURT MASTER BRANCH OFFICER