Supreme Court - Daily Orders
Wadala Village Welfare Co-Op. Housing ... vs Vimal Builders on 11 February, 2022
Bench: S. Abdul Nazeer, Aniruddha Bose
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ITEM NO.25 Court 7 (Video Conferencing) 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). 2813/2022
(Arising out of impugned final judgment and order dated 01-12-2021
in WP No. 136/2017 passed by the High Court of Judicature at
Bombay)
WADALA VILLAGE WELFARE CO-OP. HOUSING SOCIETY Petitioner(s)
VERSUS
VIMAL BUILDERS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15059/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.15058/2022-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) )
Date : 11-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Amol Nirmalkumar Suryawanshi, AOR
Mr. Chandrashekhar Patil, Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Hrushi Narvekar, Adv.
Mr. Samit Shukla, Adv.
Mr. Kunal Mimani, AOR
Ms. Anjali Shah, Adv.
Mr. Sanam Tripathi, Adv.
Mr. Shreeyansh Lalit, Adv.
Mr. Ketul Hansraj, Adv.
Mr. Siddhant Puri, Adv.
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.02.11
16:45:20 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special leave petition is granted. Heard learned senior counsel for the parties. Learned senior counsel appearing for the respondent- Builder submits that all the petitioners will be given the same treatment as the other 1200 slum dwellers have been given.
The submission is placed on record.
The Special leave petition is dismissed accordingly (NEELAM GULATI) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER