Q. Who were the advocates involved in the case Jal Mal Karamchari Co-Op.G.H.Society Limited vs Municipal Corporation of Delhi and Others?

Mr. Rajinder Sachar, Mr. RR Chandrachud, Mr. Sanjay Parikh, Mr. Soli J Sorabjee, Attorney General, Mr. Harish Singhvi, Mr. SC Tripathy, Advocates.

Jal Mal Karamchari Co-Op.G.H.Society Limited Vs. Municipal Corporation Of Delhi And Others On 20 April, 2001

Q: Q. What are the equivalent citations for Jal Mal Karamchari Co-Op.G.H.Society Limited vs Municipal Corporation of Delhi and Others ?

The equivalence citation areLQ/SC/2001/1054 ;

Q: Q. What was the bench assigned for the case Jal Mal Karamchari Co-Op.G.H.Society Limited vs Municipal Corporation of Delhi and Others?

HONBLE JUSTICE M. B. SHAH, HONBLE JUSTICE S. N. VARIAVA

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Jal Mal Karamchari Co-op.g.h.society Limited v. Municipal Corporation Of Delhi And Others

(Supreme Court Of India)

Petition(s) for Special Leave to Appeal (Civil) No.18864/2000 | 20-04-2001

Heard learned counsel for the parties.

In our view, the question invovled in this matter is already decided by this Court in B.S. Khurana and others vs. Municipal Corporation of Delhi and others reported in and, hence, this petition is dismissed.

After hearing the matter we adjourned the matter so as to enable us to peruse the original record as at page 100 of the Special Leave Petition which is stated as under :-

Resolution No.90 dated 21-6-1971 of Corporation & 725 dt.26-3-71 of the Committee.

The Commissioner M.C.D. Delhi.

After referred to the record, it is apparent that no such endorsement is made by the Commissioner of M.C.D. The same is not even denied by the respondent. For producing such incorrect document instead of taking any legal action against the petitioner, we direct the petitioner to pay a cost of Rs.20, 000/- (rupees twenty thousand only) to respondent No.2 within a period of one month from today.