Supreme Court - Daily Orders
U P Avas Evam Vikas Parishad Lucknow vs Principal, La Martiniere Boys College on 18 December, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.28 COURT NO.13 SECTION XI
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). 34652/2014
(Arising out of impugned final judgment and order dated 15/10/2014
in WP No. 4132/1983 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
U P AVAS EVAM VIKAS PARISHAD LUCKNOW AND ANR Petitioner(s)
VERSUS
PRINCIPAL, LA MARTINIERE BOYS COLLEGE, LUCKNOW AND ORS.
Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Vishwajit Singh,Adv.
Mr. Abhindra Maheshwari, Adv.
Mr.Pankaj Singh, Adv.
Ms. Ridhima Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The only question raised before us for consideration is as to the quantum of costs. Subject to the Petitioners depositing a sum of Rs.1 lakh in the Registry of this Court within four weeks from today, notice to issue to the respondents.
Notice is restricted to the question of quantum of costs only.
Signature Not Verified(USHA BHARDWAJ) Digitally signed by Usha Rani Bhardwaj (SAROJ SAINI) AR-CUM-PS Date: 2014.12.19 14:59:29 IST (COURT MASTER) Reason: