Supreme Court - Daily Orders
Navodaya Vidyalaya Samiti vs Pawan Kumar Niroula on 1 August, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.38 COURT NO.4 SECTION XVI
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). 3241/2022
(Arising out of impugned final judgment and order dated 24-01-2022
in WPCT No. 86/2021 passed by the High Court At Calcutta)
NAVODAYA VIDYALAYA SAMITI & ANR. Petitioner(s)
VERSUS
PAWAN KUMAR NIROULA & ORS. Respondent(s)
(IA No. 101404/2022 - STAY APPLICATION)
Date : 01-08-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. K.M. Nataraj, Ld. ASG
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
For Respondent(s) Mr. T.V. George, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No. 101404/2022 - STAY APPLICATION Issue notice which is accepted by learned counsel for the petitioners.
Reply be filed within three weeks.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.08.01Rejoinder affidavit be filed within two weeks 17:12:12 IST Reason: thereafter.
2 SLP(Civil) No. 3241/2022In the meantime, learned counsel for the respondents prays for and is granted two weeks’ time to file counter affidavit. Rejoinder affidavit be filed within two weeks thereafter.
List after six weeks.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)