Supreme Court - Daily Orders
Kalusingh Thru.Lrs. Jagdish Ors. vs The State Of Madhya Pradesh Thr. ... on 8 August, 2016
ITEM NO.34 COURT NO.13 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) No(s). 22150/2016
(Arising out of impugned final judgment and order dated 23/12/2015
in WP No. 612/2013 passed by the High Court Of Bombay)
BARRETTO COMPOUND WELFARE SOCIETY AND ORS Petitioner(s)
VERSUS
TRANSCON-SHETH CREATORES PVT LTD AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and permission to
file synopsis and list of dates and interim relief)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sanjay S. Kukreja,Adv.
Mr. Somiran Sharma,Adv.
Shri W.W. Waishampayan,Adv.
For Respondent(s) Mr. Shyam Divan,Sr.Adv.
Mr. Jay Savla,Adv.
Mr. Aditya Shiralkar,Adv.
Mr. Yogesh Adhia,Adv.
Mr. Manoj Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We find no merit in this special leave petition. It is, accordingly, dismissed. However, it will be open for the petitioners to agitate all their grievances before the appellate tribunal.
(Madhu Bala) (Madhu Narula) Court Master Court Master