Supreme Court - Daily Orders
Shri Motilal Nagar Smriti Shikshan ... vs The State Of Madhya Pradesh on 5 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NOS.48+51 COURT NO.12 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2680/2018
(Arising out of impugned final judgment and order dated 25-09-2017
in WP No. 6071/2017 passed by the High Court Of M.P. At Indore)
SHRI MOTILAL NAGAR SMRITI SHIKSHAN SAMITI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
(IA No.14988/2018-CONDONATION OF DELAY IN FILING and IA
No.14991/2018-EXEMPTION FROM FILING O.T. and IA
No.14989/2018-PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
Diary No(s). 2684/2018 (IV-A)
Diary No(s). 2784/2018 (IV-A)
(FOR ADMISSION and I.R. and IA No.15053/2018-CONDONATION OF DELAY
IN FILING and IA No.15056/2018-EXEMPTION FROM FILING O.T. and IA
No.15057/2018-PERMISSION TO FILE LENGTHY LIST OF DATES)
Diary No. 2676/2018
Date : 05-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V.V. Gautam, Adv.
Mr. Prashant Kr. Dubey, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let the matters be listed before a Bench presided over by Hon'ble the Chief Justice of India.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.02.05 16:38:46 IST Reason: (R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER