Supreme Court - Daily Orders
M.R. Dav Educational Trust (Regd) vs The State Of Haryana on 8 April, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.52 COURT NO.6 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) Nos.17274-17275/2017
(Arising out of impugned final judgment and orders dated 19-04-2017
in CWP No. 6859/2017 and dated 26-05-2017 in RA No. 256/2017 passed
by the High Court of Punjab & Haryana at Chandigarh)
M.R. DAV EDUCATIONAL TRUST (REGD) Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 08-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Gopal Jha, AOR
For Respondent(s) Mr. Rakesh K.Mudgal,Adv.
Mr. Dinesh K.Mudgal,Adv.
Ms. Alpana Malik,Adv.
Mr. Vishwa Pal Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
List these matters on a non-miscellaneous day in the month of July, 2019.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2019.04.09
16:42:34 IST
Reason: