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Municipal Corporation Of Greater ... vs Kohinoor Ctnl Infrastructure Company ... on 4 August, 2017

Bench: Dipak Misra, A.M. Khanwilkar

                                                                            1

       ITEM NO.40                                           COURT NO.2                           SECTION III

                                              S U P R E M E C O U R T O F                    I N D I A
                                                      RECORD OF PROCEEDINGS

       M.A.No.445/2017 in Civil Appeal No(s).                                       11150/2013


       MUNICIPAL CORPORATION OF GREATER MUMBAI                                                      Appellant(s)/
                                                                                                    Applicant(s)

                                                                       VERSUS

       KOHINOOR CTNL INFRASTRUCTURE COMPANY PRIVATE LTD.                                            Respondent(s)

       (FOR ADMISSION)

       Date : 04-08-2017 This petition was called on for hearing today.

       CORAM :
                                      HON'BLE MR. JUSTICE DIPAK MISRA
                                      HON'BLE MR. JUSTICE A.M. KHANWILKAR

       For Petitioner(s)                             Mr.   Mukul Rohatgi,Sr.Adv.
                                                     Mr.   R.P. Bhatt,Sr.Adv.
                                                     Mr.   P.V. Naik,Adv.
                                                     Mr.   S. sukumaran,Adv.
                                                     Mr.   Anand Sukumar,Adv.
                                                     Mr.   Bhupesh Kumar Pathak,Adv.
                                                     Ms.   Meera Mathur, AOR

       For Respondent(s)

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

It is submitted by Mr. Mukul Rohatgi, learned senior counsel that the prayer (b) in the relief clause is connected with paragraphs 66 and 67 of the judgment referred in Municipal Corporation of Greater Mumbai and Others vs. Kohinoor CTNL Infrastructure Company Ltd. and Anr. 2014 (4) SCC 538. In essence the submission of Mukul Rohatgi, learned senior counsel is that the Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.08.05 11:57:01 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI judgment IS BEING USED BY MR. OM PARKASH SHARMA required to be modified because of subsequent developments.

Be that as it may. The matter has to be placed before the Hon'ble Judge who was a party to the judgment. Registry is directed to place the matter before a Bench presided by Hon'ble Mr. Justice J. Chelameswar.

(OM PARKASH SHARMA)                                 (H.S. PARASHER)
 AR CUM PS                                         ASSISTANT REGISTRAR