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Supreme Court - Daily Orders

Dav College Trust And Management ... vs The State Of Himachal Pradesh on 28 October, 2025

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.36                         COURT NO.3                 SECTION III-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) No. 14102/2020

     [Arising out of impugned final judgment and order dated 07-01-2020
     in LPA No. 23/2009 passed by the High Court of Himachal Pradesh at
     Shimla]

     DAV COLLEGE TRUST AND MANAGEMENT SOCIETY & ANR.                Petitioner(s)

                                                VERSUS

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

     (IA No. 91703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No. 95199/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH

     SLP(C) No. 15163/2020 (III-B)

     SLP(C) No. 966-967/2021 (III-B)

     SLP(C) No. 11996-12000/2021 (III-B)
     (IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Diary No(s). 14958/2022 (III-B)
     (IA No. 74604/2022 - CONDONATION OF DELAY IN FILING and IA No.
     74606/2022 - EXEMPTION FROM FILING O.T. and IA No. 217797/2023 -
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.
     191248/2023 - STAY APPLICATION)

     Diary No(s). 39806/2023 (III-B)
     (IA No. 226881/2023 - CONDONATION OF DELAY IN FILING and IA No.
     226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     SLP(C) No. 12245/2024 (III-B)

     Date : 28-10-2025 These matters were called on for hearing today.

     CORAM :
Signature Not Verified   HON'BLE MR. JUSTICE J.K. MAHESHWARI
Digitally signed by
NIDHI AHUJA
Date: 2025.10.29
                         HON'BLE MR. JUSTICE VIJAY BISHNOI
17:02:02 IST
Reason:

     For Petitioner(s) :
                                   Mr. E. C. Agrawala, AOR

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                                                  SLP (C) No. 14102/2020 etc.

                      Mr. Karan Sharma, Adv.

                      Mr. Rajiv Kataria, Adv.
                      Ms. Debjani Das Purkayastha, Adv.
                      M/S. Delhi Law Chambers, AOR

                      Ms. Vandana Sehgal, AOR
                      Mr. Mohit Yadav, Adv.
                      Mr. Arun Pratap Singh Rajawat, Adv.

                      Mr. Ketan Paul, AOR
                      Ms. Ujala Singh, Adv.
                      Ms. Gunita Tandon, Adv.

                      Mr. Romy Chacko, Sr. Adv.
                      Mr. Ashwin Romy, Adv.
                      Mr. Sachin Singh, Adv.
                      Mr. Joe Sebastian, Adv.
                      Mr. Akshat Singh, Adv.
                      Mr. Anup Kumar, AOR


For Respondent(s) :
                      Mr. Samir Ali Khan, AOR

                      Mr. Baldev Singh, Adv.
                      Mr. Divyansh Thakur, Adv.
                      Mr. Rajeev Kumar Gupta, Adv.
                      Mr. Rishabh Kumar Singh, Adv.
                      Mr. Roopesh Singh Bhadauria, Adv.
                      Ms. Anya Singh, Adv.
                      Mr. Rohit Thakur, Adv.
                      Mr. Bimlesh Kumar Singh, AOR
                      Mr. Narendra Kumar, Adv.

                      Mr. Anup Rattan, Sr. Adv.
                      Mr. Vaibhav Srivastava, A.A.G.
                      Ms. Sugandha Anand, AOR
                      Mr. Puneet Rajta, Adv.
                      Mr. Bhargava Ravikumar, Adv.

                      Ms. Radhika Gautam, AOR

                      Mr. Ashwani Kumar Dubey, AOR

                      Mr. Jugul Kishor Gupta, AOR
                      Mr. Neeraj Sharma, Adv.
                      Mr. Vasim Akhter, Adv.

                      Mr. Aditya Dhawan, Adv.
                      Mrs. Kiran Dhawan, Adv.

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                                          SLP (C) No. 14102/2020 etc.

               Mr. Anirudh Negi, Adv.
               Mr. Chander Shekhar Ashri, AOR


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

1) List of dates has not been supplied for hearing in the case by the learned counsel. Let it be supplied.

2) List after four weeks.

     (NIDHI AHUJA)                    (NAND KISHOR)
       AR-cum-PS                   ASSISTANT REGISTRAR




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