Supreme Court - Daily Orders
Municipal Corporation Of Greater ... vs Kandiwavali Co-Operative Industrial ... on 5 November, 2015
Bench: M.Y. Eqbal, Shiva Kirti Singh
CHAMBER MATTER SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 3284/2015 In C.A. No. 1431/2015 No(s).
MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. Petitioner(s)
VERSUS
KANDIVALI CO-OPERATIVE INDUSTRIAL ESTATE AND ANR. Respondent(s)
WITH
R.P.(C) No. 3283/2015 In C.A. No. 1433/2015
(With appln.(s) for application for hearing in open court and
appln.(s) for c/delay in filing review petition and Office Report)
R.P.(C) No. 3285/2015 In C.A. No. 1434/2015
(With appln.(s) for application for hearing in open court and
appln.(s) for c/delay in filing review petition and Office Report)
R.P.(C) No. 3286/2015 In C.A. No. 1436/2015
(With appln.(s) for c/delay in filing review petition and appln.(s)
for application for hearing in open court and Office Report)
R.P.(C) No. 3297/2015 In C.A. No. 1435/2015
(With appln.(s) for application for hearing in open court and
appln.(s) for c/delay in filing review petition and Office Report)
Date : 05/11/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
By Circulation
UPON perusing papers the Court made the following
O R D E R
The applications for hearing in open Court are rejected.
Delay condoned.
The review petitions are dismissed in terms of the signed order.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.11.05[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] 17:12:39 IST Reason: COURT MASTER A.R.-CUM-P.S. (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO. 3284 OF 2015 IN CIVIL APPEAL NO. 1431 OF 2015 MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS Petitioner(s) VERSUS KANDIVALI CO-OPERATIVE INDUSTRIAL ESTATE AND ANOTHER Respondent(s) W I T H REVIEW PETITION (C) NO. 3283 OF 2015 IN CIVIL APPEAL NO. 1433 OF 2015 MUNICIPAL CORPORATION OF GREATER MUMBAI AND OTHERS Petitioner(s) VERSUS BULWARK WAREHOUSING COMPANY AND OTHERS Respondent(s) W I T H REVIEW PETITION (C) NO. 3285 OF 2015 IN CIVIL APPEAL NO. 1434 OF 2015 BRIHAN MUMBAI MAHANAGAR PALIKA AND OTHERS Petitioner(s) VERSUS TULSIDAS KHIMJI WAREHOUSING PRIVATE LIMITED AND OTHERS Respondent(s) W I T H REVIEW PETITION (C) NO. 3286 OF 2015 IN CIVIL APPEAL NO. 1436 OF 2015 BRIHAN MUMBAI MAHANAGAR PALIKA AND OTHERS Petitioner(s) VERSUS M/S. WADI BUNDER COTTON PRESS CO. Respondent(s) -2- W I T H REVIEW PETITION (C) NO. 3297 OF 2015 IN CIVIL APPEAL NO. 1435 OF 2015 BRIHAN MUMBAI MAHANAGAR PALIKA AND OTHERS Petitioner(s) VERSUS NARENDRA AND CO. AND ANOTHER Respondent(s) O R D E R
1. These are the petitions for review of Judgment dated 4.2.2015 passed in Civil Appeal No. 1431 of 2011 and other connected matters.
2. The applications for hearing in open Court are rejected.
3. Delay condoned.
4. We have perused the Review Petitions and record of the Civil Appeals and are convinced that the judgment of which review has been sought does not suffer from any error apparent warranting its reconsideration. Hence, the Review Petitions are dismissed.
........................J. (M.Y. EQBAL) ........................J. (SHIVA KIRTI SINGH) NEW DELHI, NOVEMBER 05, 2015