Supreme Court - Daily Orders
Hasmukh Kuwarji Shah vs The Bombay Municipal Corporation Of ... on 30 October, 2015
ITEM NO.601 COURT NO.9 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). 30565/2015
(Arising out of impugned final judgment and order dated 17/10/2015
in AFO No. 855/2015 passed by the High Court of Bombay)
HASMUKH KUWARJI SHAH Petitioner(s)
VERSUS
THE BOMBAY MUNICIPAL CORPORATION
OF GREATER MUMBAI (MCGM) Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Siddharth Bhatnagar, Adv.
Mr. Devendra Sharma, Adv.
Mr. Sidharth Mohan, Adv.
Mr. Nirnimesh Dube,Adv.
For Respondent(s) Mr. R.P. Bhatt, Sr. Adv.
Mrs. Jayashree Wad, Adv.
Mr. Ashish Wad, Adv.
Mr. P.V. Naik, Adv.
Mrs. Kanika Baweja, Adv.
Mr. Sangram Singh Bhonsle, Adv.
Ms. Paromita Majumdar, Adv.
For M/s. J. S. Wad & Co.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Signature Not Verified Court Master Digitally signed by Meenakshi Kohli Date: 2015.11.02 05:38:57 IST Reason: