Supreme Court - Daily Orders
Simplex Infrastructure Ltd. vs The Municipal Corpn. Of Gr.Mumbai&Ors. on 12 May, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6539 OF 2014
SIMPLEX INFRASTURCTURE .. APPELLANT(S)
LTD.
VERSUS
THE MUNICIPALO CORPORATION .. RESPONDENT(S)
OF GREATER MUMBAI & ORS.
O R D E R
1. Heard the learned senior counsel for the parties.
2. Looking at the peculiar facts of this case, it is directed that a sum of Rs. 2.5 crores (Rupees Two Crores and Fifty Lacs only) shall be deposited by the appellant with respondent No. 1 within six weeks from today. The appellant shall file a statutory appeal within four weeks against the demand which has been raised.
3. It is clarified that no amount shall be Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2016.05.14 12:53:23 IST deposited by way of pre-deposit when the appeal Reason: is filed. The appeal so filed shall be decided 2 on merits by the concerned authority as early as possible, preferably within six months from the date on which the appeal is filed. No objection shall be raised with regard to the limitation. The amount so paid shall be subject to the final order which may be passed by the appellate authority.
4. The appeal stands disposed of.
5. All the contentions of the parties shall be kept open.
.....................J. [ ANIL R. DAVE ] ......................J. [ ADARSH KUMAR GOEL ] NEW DELHI, MAY 12, 2016.
ITEM NO.104 COURT NO.2 SECTION IIIA
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). 6539/2014 SIMPLEX INFRASTRUCTURE LTD. Appellant(s) VERSUS THE MUNICIPAL CORPN. OF GR.MUMBAI&ORS. Respondent(s) Date : 12/05/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Arvind P. Datar, Sr. Adv.
Ms. Monisha Handa, Adv. Mr. Mohit D. Ram,Adv.
For Respondent(s) Mr. Aniruddha P. Mayee,Adv.
Mr. R.P. Bhatt, Sr. Adv. Mr. P.V. Naik, Adv.
Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv. Mr. Bhupesh Kumar Pathak, Adv. Ms. Meera Mathur,Adv.
Ms. Shubhangi Tuli,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal stands disposed of in terms of the signed order.
[ Charanjeet Kaur ] [ Chander Bala ] A.R.-cum-P.S. Court Master [ Signed order is placed on the file ]