Supreme Court - Daily Orders
K.R.Mangalam World School vs Union Of India . on 12 August, 2015
Bench: Chief Justice, Pinaki Chandra Ghose, Abhay Manohar Sapre
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ITEM NO.8 COURT NO.1 SECTION XIV
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). 7528/2007
(Arising out of impugned final judgment and order dated 26/03/2007
in WP No. 16565/2006 passed by the High Court Of Delhi at New
Delhi)
K.R.MANGALAM WORLD SCHOOL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for discharge of advocate on record and interim
relief and office report)
WITH SLP(C) No. 7529/2007
(With Interim Relief and Office Report)
SLP(C) No. 7546/2007
(With appln.(s) for discharge of advocate on record and Interim
Relief and Office Report)
SLP(C) No. 10090/2007
(With Interim Relief and Office Report)
SLP(C) No. 10229/2007
(With Interim Relief and Office Report)
SLP(C) No. 10546/2007
(With Interim Relief and Office Report)
SLP(C) No. 12089/2008
(With Office Report)
SLP(C) No. 18345/2008
(With appln.(s) for c/delay in filing SLP and Office Report)
SLP(C) No. 23689/2008
(With appln.(s) for c/delay in filing SLP and Interim Relief and
Office Report)
SLP(C) 207/2008
(With Interim Relief and Office Report)
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.19
12:01:28 IST
Reason:
Date : 12/08/2015 These petitions were called on for hearing today.
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CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms.Vanita Bhargava, Adv.
Mr.Ajay Bhargava, Adv.
Mr.Abhisar Bairagi, Adv.
for M/s. Khaitan & Co.,Advs.
Ms.Nandini Gore, Adv.
Mr.Abhishek Ray, Adv.
Mr.Kartik Bhatnagar, Adv.
Mrs Manik Karanjawala,Adv.
Mr.Sandeep Narain, Adv.
Mr.Pradeep Dubey, Adv.
for M/s. S. Narain & Co.,Advs.
Mrs Rani Chhabra,Adv.
Mr. Mushtaq Ahmad,Adv.
Mr. Samir Ali Khan,Adv.
Mr. Daya Krishan Sharma,Adv.
Mr.Samir Ali Khan, Adv. (NP)
For Respondent(s) Mr.A.K.Sanghi, Sr.Adv.
Ms.Rekha Pandey, Adv.
Mr.R.S.Nagar, Adv.
Mr.S.W.A.Qadri, Adv.
Mr. D. S. Mahra,Adv.
Mrs.Anil Katiyar, Adv.
Ms.Sushma Suri, Adv.
Mr.R.K.Ranjan, Adv.
Mr.Anilendra Pandey, Adv.
Mr.Rahul Bhatia, Adv.
Mr. Ashwani Kumar,Adv.
Mr. Lakshmi Raman Singh,Adv.
M/s. Ap & J Chambers,Adv.
Mr. Vishwajit Singh,Adv.
Mr.Abhindra Maheshwari, Adv.
Mr.Pankaj Singh, Adv.
Ms.Ridhima Singh, Adv.
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Mr. Shakil Ahmed Syed,Adv.
Ms.Reshmi Rea Sinha, Adv.
Mr.R.K.Ranjan, Adv.
Mr.S.C.Ghosh, Adv.
Mr.Somnath Banerjee, Adv.
Mr.Gaurav Ghosh, Adv.
For Mr.Parijat Sinha, Adv.
Mr.Surya Kant, Adv.
M/s.Saharya & Co. Advs.
Mr.Yash Pal Dhingra, Adv.
Mr.Vishnu Sharma, Adv.
Dr.Monika Gusain, Adv.
Mr.Hari Om Yaduvanshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)Nos.7258/2007 and 7546/2007:
Learned counsel appearing for the respective petitioner states that he has already informed the respective petitioner about the application(s) filed by him before this Court for discharge.
In spite of the aforesaid application(s), the respective petitioner has not made any alternate arrangement to prosecute their respective Special Leave Petitions.
Accordingly, the applications for discharge are allowed. Cases called.
None appears for the petitioner in the respective Special Leave Petitions.
Dismissed for non-prosecution.
SLP(C)No.10090/2007:
This Special Leave Petition is filed against the judgment and order passed by the High Court of Delhi at New Delhi in Writ Petition (C )No.16565 of 2006, dated 26.03.2007.4
At the time of hearing of this Special Leave Petition, the learned counsel appearing for the petitioner very fairly brings to our notice the subsequent amendment that has taken place in the Central Motor Vehicle Rules, 1989 ('the Rules' for short). The said Rules reads as under :
“2. In the Central Motor Vehicles Rules, 1989 (hereafter referred as the said rules), in rule 125C, for sub-rule (1), the following shall be substituted, namely :-
“(1) On and after the 1st day of October, 2014, the testing and approval for body building of new models of buses with seating capacity of 13 or more passengers excluding driver shall be in accordance with AIR:052 (Revision 1)-2008, as amended from time to time, for vehicles mentioned therein, till the correspondent BIS specifications are notified under the Bureau of Indian Standards Act, 1986 (63 of 1986):” In view of the aforesaid amendment, the learned counsel states that, as of now, the relief sought for by the petitioner does not survive for consideration and decision by this Court.
Taking note of the statement so made by the learned counsel, the Special Leave Petition is disposed of as having become infructuous.
SLP(C)No.7529/2007, 10229/2007, 23689/2008 and 207/2008:
In our considered opinion, as of today, nothing survives in these Special Leave Petitions for our consideration and decision. Accordingly, the Special Leave Petitions are dismissed as having become infructuous.
SLP(C)No.10546/2007, 12089/2008 and 18345/2008:
De-link and list separately.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar