Supreme Court - Daily Orders
Raver Taluka Urdu Education Society vs Mohammad Abdul Rauf Abdul Wahab on 1 May, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.35 COURT NO.7 SECTION IX
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). 13614/2017
(Arising out of impugned final judgment and order dated 28/02/2017
in WP No. 10938/2015 passed by the High Court of Bombay at
Aurangabad)
RAVER TALUKA URDU EDUCATION SOCIETY AND ANR Petitioner(s)
VERSUS
MOHAMMAD ABDUL RAUF ABDUL WAHAB AND ANR Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 01/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Rajat Kapoor,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any justification for the Management to pursue the grievance, since the Institution is receiving grant-in-aid. Therefore, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2017.05.02
18:07:45 IST
Reason: