Supreme Court - Daily Orders
Dav College Trust And Management ... vs The State Of Himachal Pradesh on 16 September, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.15 COURT NO.4 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. 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 (XIV)
SLP(C) No. 966-967/2021 (XIV)
SLP(C) No. 11996-12000/2021 (XIV)
(IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 14958/2022 (XIV)
(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 (XIV)
(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 (XIV)
Date : 16-09-2025 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: 2025.09.17
HON'BLE MR. JUSTICE VIJAY BISHNOI
17:28:30 IST
Reason:
For Petitioner(s) :
Mr. E. C. Agrawala, AOR
1
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.
Mr. Romy Chacko, Sr. Adv.
Mr. Anup Kumar, AOR
Mr. Ashwin Romy, Adv.
Mr. Sachin Singh Dalal, Adv.
Mr. Joe Sebastian, Adv.
Mr. Akshat Singh, Adv.
For Respondent(s) :
Mr. Baldev Singh, Adv.
Mr. Divyansh Thakur, Adv.
Mr. Rajeev Kumar Gupta, Adv.
Mr. Rishabh Kumar Singh, Adv.
Mr. Bimlesh Kumar Singh, AOR
Ms. Shattika Haldar, Adv.
Mr. Narendra Kumar, Adv.
Mr. Samir Ali Khan, AOR
Mr. Anup Rattan, Sr. Adv.
Mr. Vaibhav Srivastava, A.A.G.
Ms. Sugandha Anand, AOR
Mr. Puneet Rajta, Adv.
Ms. Radhika Gautam, AOR
Ms. Shreya Garg, Adv.
Mr. Ashwani Kumar Dubey, AOR
Ms. Garima Sharma, Adv.
Ms. Swati Dwivedi, Adv.
Ms. Shreem Bajpai, Adv.
Mr. Neeraj Sharma, Adv.
Mr. Jugul Kishor Gupta, AOR
Mr. Mridu Joydeb Mukherjee, Adv.
Mr. Aditya Dhawan, Adv.
Mrs. Kiran Dhawan, Adv.
Mr. Anirudh Negi, Adv.
2
SLP (C) No. 14102/2020 etc.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
1) Learned Advocate General who is present in the Court submits that the petitioners may not be entitled for the benefit as they are asking. At present, we are not inclined to make any comment and as conceded to by the parties, the matter may be heard on its own merits.
2) List the matter for hearing on 28th October, 2025 (Non- Miscellaneous Day).
(NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS ASSISTANT REGISTRAR
3