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Jipnesh Narendra Jain vs Mumbai Metropolitan Region ... on 23 July, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

      ITEM NO.27                    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.15898/2021

      (Arising out of impugned final judgment and order dated 12-07-2021
      in IA No. 2171/2020 passed by the High Court of Judicature at
      Bombay)

      JIPNESH NARENDRA JAIN                                                 Petitioner(s)
                                              VERSUS

      MUMBAI METROPOLITAN REGION
      DEVELOPMENT AUTHORITY (MMRDA) & ORS.                              Respondent(s)

      ( IA No.82141/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT and IA No.82142/2021-EXEMPTION FROM FILING AFFIDAVIT and
      IA No.82140/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..)

      Date : 23-07-2021 This petition was called on for hearing today.

      CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                              HON'BLE MR. JUSTICE HEMANT GUPTA


      For Petitioner(s)                 Mr. Karan Bharihoke, Adv.
                                        Ms. Anzu. K. Varkey, AOR

      For Respondent(s)                 Mr.   Harish Salve, Sr. Adv.
                                        Mr.   Milind Sathe, Sr. Adv.
                                        Mr.   Vikram Nankani, Sr.Adv.
                                        Mr.   K. R. Sasiprabhu, AOR
                                        Mr.   Vikramaditya Deshmukh, Adv.
                                        Mr.   Ashwin Dave, Adv.
                                        Mr.   Raghav Shankar, Adv.
                                        Mr.   Amey Nabar, Adv.
                                        Mr.   Vishnu Sharma, Adv.

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

Permission to file petition is granted. Impugned order being in the nature of interim order, we are not inclined to exercise jurisdiction under Article 136 of the Constitution of India.

The special leave petition stands dismissed accordingly.

Pending applications shall stand disposed of. Reason:

                            [RASHMI DHYANI]                     [POONAM VAID]
COURT MASTER   COURT MASTER (NSH)