Full Judgment Text
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.