Supreme Court - Daily Orders
Susana Methodist Girls B.Ed. College vs Hemvati Nandan Bahuguna Garhwal ... on 11 May, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.65 COURT NO.6 SECTION III-A
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). 16860/2026
[Arising out of impugned final judgment and order dated 07-05-2026
in WPMS No. 1021/2026 passed by the High Court of Uttarakhand at
Nainital]
SUSANA METHODIST GIRLS B.ED. COLLEGE Petitioner(s)
VERSUS
HEMVATI NANDAN BAHUGUNA GARHWAL UNIVERSITY Respondent(s)
FOR ADMISSION
IA No. 144263/2026 - EXEMPTION FROM FILING O.T.
Date : 11-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) :Mr. Chetan Garg, Adv.
Mr. Shaveer Ahmed, AOR
Mr. Krishnakant, Adv.
Mr. Avineesh Jha, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner. We are not inclined to interfere with the impugned judgment and order passed by the High Court.
The Special Leave Petition is dismissed and the accompanying interlocutory application(s), if any, stands disposed of. (KAPIL TANDON) Signature Not Verified (NIDHI WASON) COURT MASTER (SH) Digitally signed by KAPIL TANDON Date: 2026.05.11 ASSISTANT REGISTRAR 17:11:21 IST Reason: