Supreme Court - Daily Orders
The Blue Dreamz Advertising Pvt. Ltd. vs Kolkata Municipal Corporation on 27 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.22 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7513/2018
(Arising out of impugned final judgment and order dated 21-06-2017
in MAT No. 277/2017 passed by the High Court At Calcutta)
THE BLUE DREAMZ ADVERTISING PVT. LTD. & ANR. Petitioner(s)
VERSUS
KOLKATA MUNICIPAL CORPORATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.53350/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.53353/2018-CONDONATION OF DELAY IN REFILING
SLP)
Date : 27-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.S. Datta, Sr. Adv.
Mr. Arjun, Adv.
Mr. Roy Mukherjee, Adv.
Ms. Anwesha Saha, Adv.
Mr. Satyajeet Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be stay of operation of the impugned judgment and order passed by the High Court.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.04.27 17:20:54 IST Reason: