Supreme Court - Daily Orders
P R Janardhan vs The Board Of Management Sri Admar Mutt ... on 3 June, 2020
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.14 Virtual Court 7 SECTION IV-A
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). 8507/2020
(Arising out of impugned final judgment and order dated 20-11-2019
in WA No. 1091/2012 passed by the High Court of Karnataka at
Bengaluru)
P R JANARDHAN Petitioner(s)
VERSUS
THE BOARD OF MANAGEMENT SRI ADMAR MUTT
EDUCATION COUNCIL Respondent(s)
(FOR ADMISSION and I.R. and IA No.44691/2020-CONDONATION OF DELAY
IN FILING)
Date : 03-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Amrita Sharma, Adv.
Ms. Hetu Arora Sethi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order under Article 136 of the Constitution.
The Special Leave Petition is dismissed.
Pending application, if any, shall stand disposed of.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2020.06.03 17:20:14 IST Reason:(ASHA SUNDRIYAL) (ANITA RANI AHUJA) AR CUM PS ASSISTANT REGISTRAR