Supreme Court - Daily Orders
Nitin Baburao Pote vs Kalyan Dombivli Municipal Corporation ... on 9 October, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.601 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(s). 28770/2015
(Arising out of impugned final judgment and order dated 28/08/2015
in WP No. 5069/2015,14/07/2015 in WP No. 5069/2015 passed by the
High Court Of Bombay)
NITIN BABURAO POTE Petitioner(s)
VERSUS
KALYAN DOMBIVLI MUNICIPAL CORPORATION AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to place
addl. documents on record)
Date : 09/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
Mr.B.H.Marlapalle, Sr.Adv.
Mr. V. Giri, Adv.
Mr. Apoorv Shukla, Adv.
Mr. Ajit Wagh, Adv.
Untitled Folder Mr. Aditya Gaggar, Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
Mr. Gaurav Agrawal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order of the High Court. The special leave petition is accordingly dismissed.
We, however, extend for a period of one week only the interim relief granted by the High Court vide order dated 28 th August, 2015. We also make it clear that we have not expressed any opinion on the issues or the contentions raised which are left open to be urged by the parties before the competent court.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.10.10 15:07:37 IST Reason: (Ashok Raj Singh) (Veena Khera)
Court Master Court Master