Supreme Court - Daily Orders
The State Of Kerala vs Manager Malankara Orthodox Syrian ... on 22 February, 2018
Bench: Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
WRIT PETITION(CIVIL) NO. 350 OF 1993
ISLAMIC ACADEMY OF EDUCATION AND ANOTHER Appellant(s)
Versus
STATE OF KARNATAKA AND OTHERS Respondent(s)
O R D E R
None appears on behalf of the petitioners.
Heard learned counsel for the State.
It has been submitted by the learned counsel for the State that a new Act has been enacted. Therefore, nothing survives in this writ petition.
Be that as it may, since none appears for the petitioners to prosecute the matter, this writ petition is dismissed for non prosecution.
.......................J. (ARUN MISHRA) Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2018.02.24 .......................J. 13:03:02 PKT Reason: (AMITAVA ROY) New Delhi, February 22, 2018 -1- ITEM NO.103 COURT NO.10 SECTION XI-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2846/2007 THE STATE OF KERALA & ORS.ETC.ETC. Appellant(s) VERSUS MANAGER MALANKARA ORTHODOX SYRIAN CHURCH MEDICAL COLLEGE ETC. ETC. Respondent(s) WITH C.A. No. 2847/2007 (XI-A) C.A. No. 2848/2007 (XI-A) C.A. No. 2849/2007 (XI-A) C.A. No. 2850/2007 (XI-A) C.A. No. 2852/2007 (XI-A) C.A. No. 2851/2007 (XI-A) C.A. No. 2853/2007 (XI-A) W.P.(C) No. 350/1993 (X) Date : 22-02-2018 These appeals/petition were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Jaideep Gupta, Sr.Adv. Mr. G. Prakash, AOR Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv. Mr. Vijay Shankar V.L., Adv. Mr. Bharat Sangal, AOR Mr. Hetu Arora Sethi, AOR For Respondent(s) For M/S. Lawyer S Knit & Co, AOR Mr. Sunil Gupta, Sr.Adv. Mr. Romy Chacko, AOR Mr Pulkit Atal, Adv.
Mr. D. Bharat Kumar, Adv. Mr. Tadimalla Baskar Gowtham, Adv. Mr. Sarooj Mohandas M, Adv. Mr. Abhijit Sengupta, AOR -2- Mr. K. R. Nambiar, AOR Mr. Radha Shyam Jena, AOR Mr. Amit Kumar, AOR Mr. E. M. S. Anam, AOR Mr. R. Nedumaran, AOR Mr. M. P. Vinod, AOR Mr. Ranjith K. C., AOR Ms. Asha Gopalan Nair, AOR Mr. Ejaz Maqbool, AOR Mr. S. N. Bhat, AOR M/S. Arputham Aruna And Co, AOR Mr. Naresh Kumar, AOR Mr. Anil Kumar Tandale, AOR Mr. G. Ramakrishna Prasad, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Ravindra Keshavrao Adsure, AOR Mr. Abhinav Mukerji, AOR Mr. Devadatt Kamat, AAG Mr. V. N. Raghupathy, AOR Mr. Rajesh Inamdar, Adv. Mr. Javedur Rahaman, Adv. Mr. Aditya Bhat, Adv.
Mr. Prakshit P. Angadi, Adv. For M.C.I. Mr.Prateek Bhatia, Adv.
Ms. Mansi Sharma, Adv. For Mr. Gaurav Sharma, Adv. UPON hearing the counsel the Court made the following O R D E R W.P.(C) No. 350 of 1993 None appears on behalf of the petitioners. -3- This writ petition is dismissed for non prosecution in terms of the signed order.
Remaining matters List after three weeks. (SUKHBIR PAUL KAUR) (JAGDISH CHANDER) AR CUM PS BRANCH OFFICER (Signed order in W.P.(C) 350 of 1993 is placed on the file)