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Supreme Court - Daily Orders

Shivani Gupta vs State Of Haryana And Ors Education ... on 18 July, 2014

      ITEM NO.42                      COURT NO.4                 SECTION IVB

                            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). 7820/2013

     (Arising out of impugned final judgment and order dated 21/12/2012
     in CWP No.15929/2012 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     SHIVANI GUPTA & ANR.                                        Petitioner(s)

                                             VERSUS

     STATE OF HARYANA & ORS.                            Respondent(s)
     (With prayer for interim relief and office report)

     WITH
     SLP(C)Nos.8593-8594/2013
     (With Prayer for Interim Relief and Office Report)

     SLP(C)Nos.9456-9460/2013
     (With appln.(s) for stay and directions and Prayer for Interim
     Relief and Office Report)

     SLP(C)No.10128/2013
     (With Prayer for Interim Relief and Office Report)

     SLP(C)No.12629/2013
     (With Prayer for Interim Relief and Office Report)

     Date : 18/07/2014 These petitions were called on for hearing today.

     CORAM :
                         HON’BLE MR. JUSTICE ANIL R. DAVE
                         HON’BLE MR. JUSTICE VIKRAMAJIT SEN

     For Petitioner(s)
                                Mr. John Mathew,Adv.

                                Ms. Preetika Dwivedi,Adv.
                                Mr. Abhishek Chaudhary,Adv.(Not present)

                                Mr. Jasbir Singh Malik,Adv.
                                Mr. S. K. Sabharwal,Adv.(Not present)

                                Mr. Himanshu Gupta,Adv.
Signature Not Verified
                                Mr. Anil Kumar Tandale,Adv.(Not present)
Digitally signed by
Sarita Purohit
Date: 2014.07.24
14:46:41 IST
Reason:




                                              1
For Respondent(s)     Mr.    Tushar Mehta,ASG
                      Ms.    Anjani Aiyagari,Adv.
                      Ms.    B. Sunita Rao,Adv.
                      Ms.    Sushma Suri,Adv.(Not present)

                      Mr. Amitesh Kumar,Adv.
                      Ms. Priti Kumari,Adv.
                      Mr. Gopal Singh,Adv.
                   Mr.   Narender Hooda,Sr.Adv.
                   Mr.   Ankit Swarup,Adv,
                   Ms.   Bano Deswal,AAG
                   Dr.   Monika Gusain,Adv.

                   Mr. Milind Kumar,Adv.


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

Counter affidavit may be filed within one week from today.

Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List the matters on 5th September, 2014.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2