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Supreme Court - Daily Orders

St. Marys Matriculation Higher ... vs The Secretary, Ministry Of Petroleum on 11 August, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee

     ITEM NO.10                             Court No. 4                    SECTION XII
                                     (Through Video Conferencing)

                                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. 9167/2020

     (Arising out of impugned final judgment and order dated 27-07-2020
     in WA No. 4321/2020 passed by the High Court of Judicature at
     Madras)

     ST. MARY’S MATRICULATION HIGHER SECONDARY SCHOOL                    Petitioner(s)

                                                  VERSUS

     THE SECRETARY, MINISTRY OF PETROLEUM & ORS.                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.72269/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.72270/2020-PERMISSION TO
     FILE LENGTHY LIST OF DATES)

     Date : 11-08-2020 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                          HON'BLE MR. JUSTICE NAVIN SINHA
                          HON'BLE MS. JUSTICE INDIRA BANERJEE

     For Petitioner(s)               Ms.   Meenakshi Arora, Sr. Adv.
                                     Mr.   Robin R. David, Adv.
                                     Mr.   Munawwar Naseem, Adv.
                                     Mr.   Febin M. Varghese, Adv.
                                     Mr.   Samuel David, Adv.
                                     Mr.   Dhiraj Abraham Philip, AOR

     For Respondent(s)               Mr. A. Sirajudeen, Sr. Adv.
                                     Mr. Ravi Shankar, AOR
                                     Mr. Kannan Pillai, Adv.

                                     Mr.   Parijat Sinha, AOR
                                     Ms.   Reshmi Rea Sinha, Adv.
                                     Mr.   Devesh Mishra, Adv.
                                     Mr.   Rudra Dutta, Adv.

                           UPON hearing the counsel the Court made the following
Signature Not Verified
                                              O R D E R

Digitally signed by INDU MARWAH Date: 2020.08.11 18:16:08 IST Having perused the High Court’s interim order dated Reason: 27.02.2020, we do not think, at this juncture, that the High 1 SLP (C) No. 9167/2020 Court ought to have modified the aforesaid order, particularly having regard to the fact that HPCL-respondent Nos. 2 and 3 is using public funds. This being the case, status quo, as of today, shall continue to prevail until the final disposal of the writ petition.

Since a petrol pump is being held up and, on the other hand, school children are involved, we request the High Court to take up the writ petition at the earliest and dispose of the same.

The special leave petition stands disposed of. Pending applications stand disposed of.

            (NIDHI AHUJA)                           (NISHA TRIPATHI)
              AR-cum-PS                              BRANCH OFFICER




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