Supreme Court - Daily Orders
Yog Advertising And Marketing Services vs Municipal Corporation Of Greater ... on 14 March, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.36 COURT NO.8 SECTION III
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).6838/2016
(Arising out of impugned final judgment and order dated 27/01/2016
in WP No. 1968/2013 passed by the High Court of Bombay)
YOG ADVERTISING AND MARKETING SERVICES AND ANR Petitioner(s)
VERSUS
MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR Respondent(s)
(with interim relief)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. Subramonium Prasad, Sr. Adv.
Mr. Jatin Sheth, Adv.
Mr. Venkita Subramoniam T. R., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.03.15
11:31:20 IST
Reason: