O.N.G.C. Vs MUNICIPAL CORPN.OF GRTR. BOMBAY .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-004253-004253 / 2002
Diary number: 9273 / 2002
Advocates: K. R. SASIPRABHU Vs
SUCHITRA ATUL CHITALE
1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
IA NO. 8 in CIVIL APPEAL NO. 4253 of 2009
OIL & NATURAL GAS COMMISSION OF INDIA ..... APPELLANT
VERSUS
MUNICIPAL CORPORATION OF GREATER BOMBAY & ORS. ..... RESPONDENTS
O R D E R
A cheque for an amount of ` 1,71,536/- has been
handed over to the respondents by the learned counsel
today in Court. Learned counsel for the respondents
states that this would satisfy the claim. No further
orders are necessary.
Application is disposed of, accordingly.
..............................J [HARJIT SINGH BEDI]
..............................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI APRIL 04, 2011.