Supreme Court - Daily Orders
Dinesh Babu Kotian vs Municipal Corporation Of Greater ... on 31 May, 2018
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
ITEM NO.8 COURT NO.4 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).14878/2018
(Arising out of impugned final judgment and order dated 04-05-2018
in WP No. 5494/2018 passed by the High Court of Judicature at
Bombay)
DINESH BABU KOTIAN Petitioner(s)
VERSUS
MUNICIPAL CORPORATION OF GREATER
MUMBAI THR. COMMISSIONER & ANR. Respondent(s)
Date : 31-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
(VACATION BENCH)
For Petitioner(s) Mr. Pai Amit, AOR
Ms. Pankhuri Bhardwaj, Adv.
Mr. Rahat Bansal, Adv.
For Respondent(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Ashish Wad, Adv.
Ms. Jayashree Wad, Adv.
Ms. Sukriti Jaggi, Adv.
for M/S. J S Wad And Co
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. The special leave petition is dismissed. However, two weeks’ time is granted to vacate the premises subject to filing usual undertaking in the Signature Not Verified Registry of this Court within one week from today.
Digitally signed by MEENAKSHI KOHLI Date: 2018.05.31 17:01:44 IST Reason: (SANJAY KUMAR-I) (TAPAN KUMAR CHAKRABORTY) AR-CUM-PS COURT MASTER