Supreme Court - Daily Orders
Dav Sr. Secondary School -Ii vs Dav College Managing Committee. on 30 July, 2014
^ ITEM NO.12 COURT NO.4 SECTION XIV
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). 16365-16366/2014
(Arising out of impugned final judgment and order dated 29/04/2014
in FAO No.151/2012 & CM No.6159/2012 in passed by the High Court
Of Delhi At N. Delhi)
DAV SR. SECONDARY SCHOOL -II AND ANR. Petitioner(s)
VERSUS
DAV COLLEGE MANAGING COMMITTEE. Respondent(s)
(With appln.(s) for permission to place addl. documents on record
and interim relief and office report)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Ms. Pratibha M. Singh,Sr.Adv.
Ms. Archana Sachadeva,Adv.
Ms. Jaya M., Adv.
Mr. Gaurav Sharma,Adv.(Not present)
For Respondent(s) Mr. S.S. Ray,Adv.
Ms. Rakhi Ray,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It has been submitted by the learned counsel for the parties that the suit has been dismissed and in the circumstances, the Special Leave Petition has become infructuous.
The Special Leave Petition is, accordingly, disposed of as having become infructuous.
Signature Not Verified(Sarita Purohit) Digitally signed by Sarita Purohit Date: 2014.08.02 (Sneh Bala Mehra) 12:30:00 IST Reason: Court Master Assistant Registrar