Supreme Court - Daily Orders
Manager, Aysha Lp School vs The State Of Kerala on 9 May, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
1
ITEM NO.33 + 52 COURT NO.2 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 11255-11261/2019
(Arising out of impugned final judgment and order dated 20-03-
2019 in WA No. 1140/2018, WA No. 1218/2018,WA No. 1300/2018, WA
No. 1316/2018, WA No. 1319/2018, WA No. 1522/2018 and WA No.
1490/2018 passed by the High Court Of Kerala At Ernakulam)
MANAGER, AYSHA LP SCHOOL & ANR. ETC. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.73197/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) NO. 11598/2019
SLP(C) NOS.11845-11850/2019
(FOR ADMISSION AND INTERIM RELIEF)
SLP(C) NO. 12075/2019
(WITH ADMISSIONN AND I.R. AND APPLN(S). FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) NO. 12121/2019
(WITH APPLN(S). FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) NOS.12205-12207/2019
(WITH ADMISSION AND INTERIM RELIEF)
Date : 09-05-2019 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. K. Rajeev, AOR
Signature Not Verified
Mr. S.M. Prem, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2019.05.09
15:48:04 IST
Reason: Mr. Santosh Krishnan, Adv.
Mr. Zulfiker Ali P.S., AOR
Mr. Faisal M. Aboobacker, Adv.
Ms. Lakshmi Sree Puthenpurackal, Adv.
2
Mr. R. Basant, sr. Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Kedar Nath Tripathy, Adv.
Mr. Rahat Bansal, Adv.
Mr. A. Karthik, Adv.
Mr. Varun Mudgal, Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. G.Prakash, Adv.
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsels for the petitioners seek permission to withdraw these petitions with liberty to apply for modification of the impugned order(s).
Permission sought for is granted.
The special leave petitions are dismissed as withdrawn with liberty as above.
Pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar