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Committee Of Management Adarsh Junior ... vs The State Of Uttar Pradesh on 5 March, 2019

Bench: S.A. Bobde, Deepak Gupta

                   ITEM NO.21                  COURT NO.3                 SECTION XI

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS

                   SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3627/2019

                   (Arising out of impugned final judgment and order dated
                   30-07-2018 in SA No. 662/2018 passed by the High Court Of
                   Judicature At Allahabad)

                   COMMITTEE OF MANAGEMENT     ADARSH JUNIOR HIGH
                   SCHOOL & ANR.                                          Petitioner(s)

                                                      VERSUS

                   THE STATE OF UTTAR PRADESH & ORS.                      Respondent(s)

                   (WITH IA No.33984/2019-CONDONATION OF DELAY IN FILING and IA
                   No.33985/2019-EXEMPTION FROM FILING O.T.)

                   Date :05-03-2019 This petition was called on for hearing today.

                   CORAM :
                              HON'BLE MR. JUSTICE S.A. BOBDE
                              HON'BLE MR. JUSTICE DEEPAK GUPTA


                   For Petitioner(s)     Mr. Anilendra Pandey, AOR

                   For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.

Pending application stands disposed of.

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified

- Appearance slip not given.