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Brihnmumbai Municipal Corporation vs Sushma Suresh Pawar on 30 November, 2018

Bench: R. Banumathi, Indira Banerjee

     ITEM NO.10                                 COURT NO.9                        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). 22610/2017

     (Arising out of impugned final judgment and order dated 05-08-2016
     in WP No. 424/2014, 27-01-2017 in RP(WP)(L) NO.66 of 2016 in WP
     NO.424 of 2014 & 10.02.2017 NOM(WP) (L) No. 790/2016 in RP(L) NO.66
     of 2016 in WP NO.424 of 2014 passed by the High Court Of Judicature
     At Bombay)

     BRIHNMUMBAI MUNICIPAL CORPORATION & ANR.                                      Petitioner(s)

                                                        VERSUS

     SUSHMA SURESH PAWAR & ORS.                                                    Respondent(s)

     (IA No.104072/2017-CONDONATION OF DELAY IN FILING,
     IA No.104074/2017-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT,
     IA No.104075/2017-EXEMPTION FROM FILING O.T. and
     IA No.104073/2017-CONDONATION OF DELAY IN REFILING)

     Date : 30-11-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)                   Mr. R.P. Bhatt,Sr.Adv.
                                         Mr. Atul Y. Chitale,Sr.Adv.
                                         Ms. Tanvi Kakar,Adv.
                                         Ms. Shivangi Khanna,Adv.
                                         Mr. Gaikwad,Adv.
                                         Mrs. Suchitra Atul Chitale, AOR
     For Respondent(s)

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

Delay condoned.

M/s. R.P. Bhatt and Atul Y. Chitale, learned senior counsel appearing for the petitioner-Corporation, have drawn our attention to an Order of this Court dated 1 st April, 2016 passed in SLP(C)No(s).9699-9702 of 2016, issue notice on the special leave petition as well as on prayer for interim relief.

11:55:18 IST The petitioner is permitted to file additional documents.

Reason:




     (MAHABIR SINGH)                                                    (PARVEEN KUMARI PASRICHA)
      COURT MASTER                                                            BRANCH OFFICER