Supreme Court - Daily Orders
Hadapsar Industrial Estate ... vs President Pune Cantonment Board on 18 May, 2018
Bench: Madan B. Lokur, Navin Sinha
ITEM NO.5 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).12529/2018
(Arising out of impugned final judgment and order dated 20-07-2016
in WP No. 96/1999 passed by the High Court of Judicature at Bombay)
HADAPSAR INDUSTRIAL ESTATE ENVIRONMENTAL GROUP Petitioner(s)
VERSUS
PRESIDENT PUNE CANTONMENT BOARD & ORS. Respondent(s)
(WITH I.R. and IA No.62971/2018-CONDONATION OF DELAY IN FILING and
IA No.62972/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. C.D. Nargolkar, Adv.
Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mr. Ashly Harshad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this petition in view of the statement of learned counsel for the petitioner that he will be filing a contempt petition in the High Court.
The special leave petition is dismissed. Signature Not Verified Pending application, if any, stands disposed of.
Digitally signed by MEENAKSHI KOHLI Date: 2018.05.19 11:04:48 IST Reason: (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER