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Shambhunath Institute Of Pharmacy ... vs Dr. A.P.J. Abdul Kalam Techinical ... on 24 April, 2018

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.16                                COURT NO.4                SECTION XI

                                   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).   20450/2017

     (Arising out of impugned final judgment and order dated 10-07-2017
     in SA No. 544/2016 passed by the High Court Of Judicature At
     Allahabad)

     SHAMBHUNATH INSTITUTE
     OF PHARMACY JHALWA ALLAHABAD                                             Petitioner(s)

                                                      VERSUS

     DR. A.P.J. ABDUL KALAM
     TECHINICAL UNIVERSITY & ORS.                                             Respondent(s)

     WITH
     W.P.(C) No. 1195/2017 (X)
     (FOR   IA  No.134906/2017-EXEMPTION   FROM   FILING                     O.T.   and   IA
     No.134904/2017-APPROPRIATE ORDERS/DIRECTIONS)

     Date : 24-04-2018                  These matters were called on for hearing today.

     CORAM :                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                                        HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                  Mr. Piryank Adhyaru, Adv.
                                        Ms. Radhika Dwevedi, Adv.
                                        Mr. B. K. Pal, AOR

                                        Mr.   Anurag Dubey, Adv.
                                        Mr.   Ashish Upadhyay, Adv.
                                        Mr.   Rajneesh Bhashkar, Adv.
                                        Mr.   S. R. Setia, AOR

     For Respondent(s)                  Mr. Zoheb Hossain, AOR

                                        Mr. Amitesh Kumar, Adv.
                                        Ms. Priti Kumari, Adv.
                                        Mr. Shashank Shekhar Singh, AOR

                             UPON hearing the counsel the Court made the following

                                                   O R D E R

SLP (C) Signature Not Verified No(s). 20450/2017 Digitally signed by MEENAKSHI KOHLI Date: 2018.04.25 List the matter after summer vacation. 16:01:38 IST Reason:

We are not inclined to entertain this petition under Article 32 of the Constitution.

The writ petition is dismissed. Liberty is granted to the petitioners to approach the High Court.

(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 2