Supreme Court - Daily Orders
Deccan Education Society vs Uoi on 1 August, 2014
° ITEM NO.42 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 231 OF 2014
DECCAN EDUCATION SOCIETY & ORS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Varun Singh, Adv.
For M/s. K. J. John & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the decision dated 6.5.2014 of this Court in ’Pramati Educational and Cultural Trust & Ors. vs. Union of India & Anr.’, 2014 (7) JT 46, the writ petition is dismissed.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2014.08.04
18:20:45 IST
Reason: