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State Of Maharashtra Rep. By Executive ... vs Atlanta Ltd. on 21 November, 2016

Bench: Dipak Misra, Amitava Roy

     ITEM NO.41                               COURT NO.3                     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)......CC    No(s).
     21533/2016

     (Arising out of impugned final judgment and order dated 07/01/2016
     in AN No. 266/2015 in NOM No. 3046/2015 passed by the High Court of
     Bombay)

     STATE OF MAHARASHTRA REP. BY EXECUTIVE ENGINEER                          Petitioner(s)

                                                        VERSUS

     ATLANTA LTD. AND ANR.                                                    Respondent(s)

     (With appln. (s) for c/delay in filing SLP)

     Date : 21/11/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE DIPAK MISRA
                           HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                   Mr. Vinay Navare,Adv.
                                         Mr. Nishant Ramakantrao Katneshwarkar,Adv.


     For Respondent(s)                   Mr. Chirag M. Shroff,Adv.


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

Heard learned counsel for the petitioner. Delay condoned.

We are not inclined to interfere with the order impugned. The special leave petition is dismissed. Time is extended till the end of December, 2016 to comply with the order passed by the High court.

                              SR. P.A.                            COURT MASTER
Date: 2016.11.23
14:04:39 IST
Reason: