Supreme Court - Daily Orders
Kargil Nagar Co-Operative Housing ... vs The State Of Maharashtra And Ors. on 1 March, 2016
Bench: Chief Justice, Uday Umesh Lalit
ITEM NO.602 COURT NO.1 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).
3548/2016
(Arising out of impugned final judgment and order dated 03/02/2016
in WP No. 1309/2016 30/10/2015 in WP No. 10414/2015 passed by the
High Court Of Bombay)
KARGIL NAGAR CO-OPERATIVE HOUSING SOCIETY(PROPOSED)Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA AND ORS. Respondent(s)
(with appln. For c/delay in filing SLP and interim relief)
Date : 01/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Vinay Navare, Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Heard.
Delay condoned. We do not find any merit in this special leave petition, which is hereby dismissed. (Shashi Sareen) Signature Not Verified (Veena Khera) AR-cum-PS Digitally signed by SHASHI SAREEN Date: 2016.03.02 Court Master 09:36:24 IST Reason: