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Pune Municipal Corp.. vs Harakchand Misirimal Solanki . on 16 July, 2020

     ITEM NO.102                 Virtual Court 3                 SECTION III
     (PART HEARD)

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

     Civil Appeal            No(s).   877/2014

     PUNE MUNICIPAL CORP..                                          Appellant(s)

                                                 VERSUS

     HARAKCHAND MISIRIMAL SOLANKI . & ORS.                          Respondent(s)

     (IA No. 3/2014 - RECALLING THE COURTS ORDER)

     WITH
     C.A. No. 881/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 3/2014
     IA No. 3/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 878/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 4/2014
     IA No. 4/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 883/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 3/2014
     IA No. 3/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 885/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 3/2014
     IA No. 3/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 880/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 3/2014
     IA No. 3/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 882/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 6/2014
     IA No. 6/2014 - RECALLING THE COURTS ORDER)

      C.A. No. 884/2014 (III)
     (FOR RECALLING THE COURTS ORDER ON IA 3/2014
     IA No. 3/2014 - RECALLING THE COURTS ORDER)


     Date : 16-07-2020 These matters were called on for hearing today.

     CORAM :
Signature Not Verified

Digitally signed by
MUKESH KUMAR
Date: 2020.07.17
                         HON'BLE MR. JUSTICE ARUN MISHRA
15:12:19 IST
Reason:                  HON'BLE MR. JUSTICE VINEET SARAN
                         HON'BLE MR. JUSTICE M.R. SHAH

     For Appellant(s)              Mr. Shekhar Naphade,Sr.Adv.
                                   Mr. Ashish Wad,Adv.
                    Mr. Sidharth Mahajan,Adv.
                    For M/s. J.S. Wad and Co.

For Respondent(s)   Mr.   Nidhesh Gupta,Sr.Adv.
                    Mr.   Vikas Mehta, AOR
                    Dr.   Sunil Mittal,Adv.
                    Ms.   Anu Tiwari,Adv.
                    Ms.   Anushree Menon,Adv.

                    Dr. Abhishek Manu Singhvi,Sr.Adv.
                    (Appearance slip not given)

                    Mr. S.P. Adgaonkar,Adv.
                    (Appearance slip not given)

                    Ms. Asha Gopalan Nair, AOR

                    Mr. Sandeep Sudhakar Deshmukh, AOR

                    Mr. Aniruddha P. Mayee, AOR


          UPON hearing the counsel the Court made the following
                             O R D E R

In view of the judgment dated 20.03.2020 passed in Indore Development Authority v. Manoharlal and Ors. Etc.,, we have no hesitation to recall the judgment of this Court dated 21.01.2014 passed in C.A. No.877/2014 etc. Applications seeking recall of the common judgment and order dated 24.01.2014 are accordingly, disposed of. List the appeals for hearing on merits, on 21.07.2020.

  (NARENDRA PRASAD)                                 (JAGDISH CHANDER)
ASTT. REGISTRAR-cum-PS                            ASSISTANT REGISTRAR