Supreme Court - Daily Orders
Parshavanath Charitable Trust vs All India Council For Technical ... on 21 June, 2019
Bench: Deepak Gupta, Surya Kant
1
REVISED
ITEM NO.14 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. 1116/2019 IN CIVIL APPEAL No(s). 9048/2012
(Arising out of impugned final judgment and order dated 17-04-2014
in C.A. No. No. 9048/2012 passed by the Supreme Court Of India)
PARSHAVANATH CHARITABLE TRUST & ORS. Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION (AICTE) & ORS. Respondent(s)
(IA No. 89954/2019 - CLARIFICATION/DIRECTION)
Date : 21-06-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT
(VACATION BENCH)
For Petitioner(s) Mr. Amritesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Mritunjay Kumar Sinha, AOR
For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.
Mr. Zoheb Hossain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
An application is filed by the A.P.J. Abdul Kalam Technical University (“AKTU”) for extension of time in granting affiliation. Signature Not Verified
This Court vide order dated 6 June 2019 permitted the All Digitally signed by MANISH SETHI Date: 2019.06.21 17:07:00 IST Reason: India Council for Technical Education (“AICTE”) and Pharmacy Council of India (“PCI”) to carry out inspections and grant 2 approval to institutions. It is only after this approval that the University can grant affiliation. The time to grant affiliation is extended upto 5 July 2019.
This time limit will apply only to those cases where approval was given by the AICTE and PCI pursuant to the order passed by this Court.
The Miscellaneous Application is, accordingly, disposed of.
(MANISH SETHI) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
3
ITEM NO.14 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. 1116/2019 IN CIVIL APPEAL No(s). 9048/2012
(Arising out of impugned final judgment and order dated 17-04-2014 in C.A. No. No. 9048/2012 passed by the Supreme Court Of India) PARSHAVANATH CHARITABLE TRUST & ORS. Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) & ORS. Respondent(s) (IA No. 89954/2019 - CLARIFICATION/DIRECTION) Date : 21-06-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE SURYA KANT (VACATION BENCH) For Petitioner(s) Mr. Amritesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Mritunjay Kumar Sinha, AOR For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.
Mr. Zoheb Hossain, Adv.
UPON hearing the counsel the Court made the following O R D E R An application is filed by the A.P.J. Abdul Kalam Technical University (“AKTU”) for extension of time in granting affiliation. This Court vide order dated 6 June 2019 permitted the All India Council for Technical Education (“AICTE”) and Pharmacy Council of India (“PCI”) to carry out inspections and grant approval to institutions. It is only after this approval that the 4 University can grant affiliation. The time to grant affiliation is extended upto 5 July 2019.
This time limit will apply only to those cases where approval was given by the AICTE and PCI pursuant to the order passed by this Court.
(MANISH SETHI) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)