Supreme Court - Daily Orders
Independent Schools Association ... vs The State Of Punjab on 16 November, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Hrishikesh Roy
ITEM NO.12 Court 4 (Video Conferencing) SECTION IV-B
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). 12924-
12925/2020
(Arising out of impugned final judgment and order dated 01-10-2020
in LPA No. 421/2020 09-10-2020 in CM No. 1875/2020 passed by the
High Court Of Punjab & Haryana At Chandigarh)
INDEPENDENT SCHOOLS ASSOCIATION
CHANDIGARH (REGD.) & ORS. Petitioner(s)
VERSUS
THE STATE OF PUNJAB & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.111083/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 16-11-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Mr. Avi Singh, Adv.
Mr. Manohar Pratap, Adv.
Mr. Ajit Kumar Ekka, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List these matters alongwith Diary No. 22811 of 2020 on 04.12.2020, irrespective of service position together with office report.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2020.11.16 (DEEPAK SINGH) 18:18:40 IST Reason: (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)