Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Doit Computer Jv A Joint Venture Company on 25 July, 2017
Bench: Dipak Misra, Amitava Roy, A.M. Khanwilkar
ITEM NO.802 COURT NO.2 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.19045/2017
(Arising out of impugned final judgment and order dated 20-07-2017
in NOM No. 1455/2017 passed by the High Court of Bombay)
MUNICIPAL CORPORATION OF GREATER MUMBAI Petitioner(s)
VERSUS
DOIT COMPUTER JV A JOINT VENTURE COMPANY Respondent(s)
Date : 25-07-2017 This petition was MENTIONED today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Shyam Divan, Sr. Adv. (Mentioned by)
Mr. Sandeep Patil, Adv.
Mr. Ashish Wad, Adv.
Mr. J.J. Xaviour, Adv.
Mrs. Jayashree Wad, Adv.
Mrs. Paromita Majumdar, Adv.
Ms. Sukriti Jaggi, Adv.
for M/s. J S Wad And Co.
For Respondent(s)
UPON being mentioned the Court made the following
O R D E R
On mentioning, the matter is taken on Board.
List the matter on 26th July, 2017, before the appropriate Bench.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.07.25(Chetan Kumar) (H.S. Parasher) 18:05:31 IST Reason: Court Master Court Master