Supreme Court - Daily Orders
Chief Officer, Barshi Municipal ... vs The State Of Maharashtra on 1 August, 2024
ITEM NO.212 COURT NO.1 SECTION IX
BEFORE THE SUPREME COURT SPECIAL LOK ADALAT
Petition(s) for Special Leave to Appeal (C) No(s). 10715/2022
(Arising out of impugned final judgment and order dated 22-03-2022
in WP No. 8412/2018 passed by the High Court of Judicature at
Bombay)
CHIEF OFFICER, BARSHI MUNICIPAL COUNCIL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 01-08-2024 PRESENT :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE MANOJ MISRA DR. MENAKA GURUSWAMY,SR. ADV.
MR. PUKHRAMBAM RAMESH KUMAR, AOR For Petitioner(s) Mr. Samrat Krishnarao Shinde, AOR For Respondent(s) Mr. Ishaan George, AOR A W A R D 1 The parties have arrived at a settlement in the Pre-Special Lok Adalat Conciliation meeting held on 6 July 2024 before the District Legal Services Authority, Solapur.
2 The Municipal Council, Barshi has, by its resolution dated 8 July 2024, resolved not to make any recoveries of the excess amount which was paid to the respondents.
3 Signature Not Verified
The Secretary, DLSA, Solapur, has joined the proceedings online through the Digitally signed by Sanjay Kumar Date: 2024.08.07 11:23:43 IST Reason: video conferencing platform and has informed the Court that the Chief Executive Officer of the Municipal Council, Barshi is also present before the DLSA, Solapur. 1 4 Since the parties have settled the dispute, the present proceedings shall stand disposed of in terms of the settlement. The settlement agreement shall form part of the Award and is annexed as Annexure ‘A’ to the Award. ….……………………………………………... ………………………………………….….
[Pukhrambam Ramesh Kumar, AOR] [Dr Menaka Guruswamy, Sr Adv]
………………………………………….J ………………………………………….J
[Manoj Misra] [J B Pardiwala]
…………………………………………….CJI
[Dr Dhananjaya Y Chandrachud]
2