Supreme Court - Daily Orders
Niswan Girls Inter College, Azamgarh vs State Of Uttar Pradesh on 3 February, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.10 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) Diary No(s). 55339/2024
NISWAN GIRLS INTER COLLEGE, AZAMGARH & ANR. Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION , IA No. 23096/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS, IA No. 23098/2025 - EX-PARTE STAY
AND IA No. 23100/2025 - EXEMPTION FROM FILING O.T.
Date : 03-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. Ahmad Ibrahim, Adv.
Mr. Talib Mustafa, Adv.
Mr. Lzafeer Ahmad B. F., AOR
Ms. Ayesha Zaidi, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to entertain this writ petition filed under Article 32 of the Constitution of India. The writ petition is, accordingly, dismissed by the relegating the petitioner to apply for an appropriate remedy before the jurisdictional High Court.
3. Pending application(s), if any, shall stand disposed Signature Not Verified Digitally signed by of.
DEEPAK SINGHDate: 2025.02.04 17:43:34 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)