Supreme Court - Daily Orders
M/S Hi Tech India Constructions vs Chief Executive Officer Slum ... on 29 August, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.9 COURT NO.6 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). 11907/2014
(Arising out of impugned final judgment and order dated 01/03/2013
in WP No. 2349/2012 passed by the High Court of Bombay)
M/S HI TECH INDIA CONSTRUCTIONS Petitioner(s)
VERSUS
CHIEF EXECUTIVE OFFICER SLUM REHABILITATION Respondent(s)
AUTHORITY & ORS.
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 29/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Kalyan Bandopadhyay, Adv.
Mr. Satyajit Saha, Adv.
Mr. Prasenjit Keswani, Adv.
Mrs V. D. Khanna ,Adv.
For Respondent(s)
Mr. Harish Pandey ,Adv.
Mr. Uday B. Dube ,Adv.
Ms. Arti Singh ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
The Special Leave Petition is dismissed. Signature Not Verified Digitally signed by (VISHAL ANAND) (TAPAN KUMAR CHAKRABORTY) Vishal Anand Date: 2014.08.30 10:09:02 IST COURT MASTER COURT MASTER Reason: