Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Deepshikha Saxena vs Management Committee Of Shiksha Bharti ... on 17 March, 2015

     ITEM NO.21                           REGISTRAR COURT. 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


                                       BEFORE THE REGISTRAR MRS. RACHNA GUPTA

                                           Civil Appeal   No(s).    30-31/2013


     DEEPSHIKSHA SAXENA                                                      Appellant(s)

                                                       VERSUS

     MGMT. COMMITTEE OF SBSSP SCHOOL & ANR.                                  Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 16419/2013
     (With Interim Relief and Office Report)


     Date : 17/03/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                          Mr Janme Jay, Adv.
                                          Mr. Shekhar Kumar,Adv.
                                          Mr Suresh Kumar, Adv.
                                          Ms. Nandini Gidwaney,Adv.

     For Respondent(s)
                                          Mr. D. S. Mahra,Adv.
                                          Mr Praneet Pranav, Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

C.A.NO.30-31/2013 Both respondents have entered appearance. Service of notice of lodgement of petition of appeal is complete. Appeal stands complete.

Signature Not Verified

Digitally signed by Hema Joshi Date: 2015.03.23 17:27:34 IST Reason: Registry to process for listing before the Hon'ble Court as per rules, however, alongwith connected matter. -2- Item No.21 SLP(C) NO.16419/2013 Respondent no.1 has not filed counter affidavit despite last opportunity given. Time for the purpose already stands exhausted. Further opportunity is therefore declined. Service of respondent no.2 is still awaited. List again on 27.4.2015.

(RACHNA GUPTA) Registrar