Supreme Court - Daily Orders
Vivekananda Institute Of Professional ... vs Government Of Nct Of Delhi on 26 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.44 COURT NO.2 SECTION XIV
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).5993/2019
(Arising out of impugned final judgment and order dated 29-10-2018
in WPC No. 3420/2016 passed by the High Court Of Delhi At New
Delhi)
VIVEKANANDA INSTITUTE OF PROFESSIONAL STUDIES Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R.)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Amar Dave, Adv.
Mrs. Nandini Gore, Adv.
Ms. Sonia Nigam, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Arjun Sharma, Adv.
For M/s Karanjawala & Co., AOR
For Respondent(s) Mr. Chirag M. Shroff, AOR
Mrs. Mahima C. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by Mr. Chirag M. Shroff, Advocate-on-Record for the respondent seeking adjournment of four weeks for filing counter affidavit. Mr. Amar Dave, learned counsel appearing for the petitioner opposed the prayer for adjournment of four weeks.
List the matter after two weeks to enable the respondent to file counter affidavit.
Signature Not Verified Digitally signed by SANJAY KUMAR(SANJAY KUMAR-II) Date: 2019.07.26 16:37:41 IST (INDU KUMARI POKHRIYAL) Reason: COURT MASTER (SH) ASSISTANT REGISTRAR