Supreme Court - Daily Orders
Mount Carmel School Society . vs Central Board Of Secondary Education . on 9 December, 2016
Bench: J. Chelameswar, Prafulla C. Pant
ITEM NO.26 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)......CC No(s).
23380/2016
(Arising out of impugned final judgment and order dated 15/01/2016
in LPA No. 774/2010 passed by the High Court Of Delhi At New Delhi)
MOUNT CARMEL SCHOOL SOCIETY AND ANR. Petitioner(s)
VERSUS
CENTRAL BOARD OF SECONDARY EDUCATION AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sunil Gupta,Sr.Adv.
Mr. Ashwin Shakuja,Adv.
Mrs. V.S. Lakshmi,Adv.
Mr. A. Venayagam Balan,Adv.
For Respondent(s) Mr. Tara Chandra Sharma,Adv.
Ms. Neelam Sharma,Adv.
Mr. Rajeev Sharma,Adv.
Ms. Pankhuri Shrivastava,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Mr. Tara Chandra Sharma, learned counsel appearing on behalf of respondent-CBSE accepts notice.
Status quo, obtaining as on today, shall be maintained by the Signature Not Verified parties.
Digitally signed by OM PARKASH SHARMA Date: 2016.12.09 17:22:54 IST Reason: [O.P. SHARMA] [RAJINDER KAUR] AR-CUM-PS COURT MASTER