Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Inacio Fernandes (Dead) By His Lrs ... vs The Commissioner Corporation Of The ... on 4 October, 2017

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

                                                                                      1

     ITEM NO.18               COURT NO.1               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).25290/2017
     (Arising out of impugned final judgment and order dated 06-09-2017
     in MCA No.561/2017 passed by the High Court of Judicature at Bombay
     at Goa)

     INACIO FERNANDES (DEAD)
     BY HIS LRS SANDRA FERNANDES                                 Petitioner(s)

                                                VERSUS

     THE COMMISSIONER CORPORATION OF
     THE CITY OF PANAJI GOA & ORS.                              Respondent(s)
     (FOR ADMISSION and I.R. and IA No.95115/2017-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 04-10-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)
                                   Mr.Sunil Sharma, Adv.
                                   Mr.Yatin M. Jagtap, Adv.
                                   Mr.Shrikant R. Deshmukh, Adv.
                                   Mr.Rabin Majumder, AOR
     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Mr.Sunil Sharma, learned counsel for the petitioner submits that if some time is granted, the petitioner shall deposit the amount as directed by this Court.

Having heard learned counsel for the petitioner and considering the facts and circumstances of the case, we are inclined to grant time till the end of November, 2017. No Signature Not Verified further extension shall be granted.

If the petitioner does Date: 2017.10.04 17:54:19 IST Reason:

not pay the amount as directed, the order passed by the High Court shall be given effect to.

Learned counsel for the petitioner submits that he will file an application for withdrawal of curative petition within three days hence.

With the aforesaid direction, the special leave petition stands disposed of.

(Ashok Raj Singh) (H.S.Parasher) Court Master Assistant Registrar