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Supreme Court - Daily Orders

Meher Fatima Hussain vs Jamia Milia Islamia on 26 September, 2023

Bench: Abhay S. Oka, Pankaj Mithal

     ITEM NO.50                         COURT NO.11                 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(s).   8333/2023

     (Arising out of impugned final judgment and order dated 11-04-2023
     in LPA No. 313/2021 passed by the High Court of Delhi at New Delhi)

     MEHER FATIMA HUSSAIN                                           Petitioner(s)

                                                VERSUS

     JAMIA MILIA ISLAMIA & ORS.                                     Respondent(s)

     ([List the matter at top of the board].....FOR ADMISSION and I.R.
     and IA No.82772/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH SLP(C) No. 8416/2023
     (FOR ADMISSION and I.R. and IA No.83216/2023-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     SLP(C) No. 8775/2023
     (IA No.88234/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 26-09-2023 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY S. OKA
                         HON'BLE MR. JUSTICE PANKAJ MITHAL



     For Petitioner(s)            Mr. Vinay Kumar Garg, Sr. Adv.
     in SLP 8333/2023             Mr. Ankur Chhibber, Adv.
                                  Mr. H. S. Tiwari, Adv.
                                  Mr. Nikunj Arora, Adv.
                                  Mr. Parv Garg, Adv.
                                  Mr. K S Rekhi, Adv.
                                  Mr. Md. Ali, AOR

     in SLP 8416/2023             Mr. Ajit Kumar Sinha, Sr. Adv.
                                  Mr. Srijan Sinha, AOR
                                  Ms. Hansa Sinha, Adv.
                                  Mr. Naveen Soni, Adv.
Signature Not Verified

Digitally signed by
Anita Malhotra
Date: 2023.09.27
18:28:16 IST
Reason:




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in SLP 8775/2023    Mr. Vinay Navare, Sr. Adv.
                    Mr. Barun Kumar Sinha, Adv.
                    Mr. Prathibha Sinha, Adv.
                    Mr. Anantha Narayana M.G., AOR
                    Mr. Gopala Krishna M L, Adv.
                    Mr. Prabhsimar Singh, Adv.
                    Mr. Sneh Vardhan, Adv.
                    Mr. Pankaj Kumar Shukla, Adv.

For Respondent(s)
No.1                Mr. Vikramjit Banerjee,ASG
                    Mr. Pritish Sabharwal,Adv.
                    Mr. Sharad Pandey,Adv.
                    Ms. Shweta Singh,Adv.
                    Mr. Amrendra Kumar Mehta, AOR

For Respondent-UGC Mr. Satish Kumar, AOR
                   Mr. S S Bandyopadhyay, Adv.


          UPON hearing the counsel the Court made the following
                             O R D E R

The submissions are heard.

Judgment is reserved.

Liberty is granted to the parties to file brief written submissions containing not more than three pages within a period of one week from today.




    (ANITA MALHOTRA)                              (AVGV RAMU)
       AR-CUM-PS                                 COURT MASTER




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