Supreme Court - Daily Orders
Sunder Nagar Cooperative Housing ... vs The State Of Maharashtra on 22 September, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.39 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). 24129/2017
(Arising out of impugned final judgment and order dated 09-06-2017
along with clarificatory order dated 19.07.2017 in WP No. 2826/2016
passed by the High Court Of Judicature At Bombay)
SUNDER NAGAR COOPERATIVE
HOUSING SOCIETIES UNION LTD. & ANR. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR I.R. and IA No.89485/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.91024/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Aman Varma, Adv.
Mr. Saket M., Adv.
Mr. Somay Kapoor, Adv.
Mr. Kush Chaturvedi, AOR
For Respondent(s) Mr. Chirag M. shroff, Adv.
Ms. Neha Sangwan, Adv.
Ms. Monisha Suri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the petition and approach the High Court since an interim order is passed in similar cases.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.09.23 12:08:16 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER