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The Vice Chancellor And Chairman Board ... vs Sree Krishna Education Trust . on 8 December, 2016

Bench: Dipak Misra, Amitava Roy

      ITEM NO.19                               COURT NO.3                SECTION XII

                                  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).                     27475/2016

      (Arising out of impugned final judgment and order dated 01/09/2016
      in WA No. 1236/2016 passed by the High Court of Madras At Madurai)

      THE VICE CHANCELLOR AND CHAIRMAN BOARD OF MANAGEMENT
      TAMIL NADU AGRICULTURAL UNIVERSITY AND ANR.        Petitioner(s)

                                                      VERSUS

      SREE KRISHNA EDUCATION TRUST AND ORS.                               Respondent(s)

      (With office report)


      Date : 08/12/2016 This petition was called on for hearing today.


      CORAM :               HON'BLE MR. JUSTICE DIPAK MISRA
                            HON'BLE MR. JUSTICE AMITAVA ROY


      For Petitioner(s)                 Mr.   Mukul Rohatgi, AG
                                        Mr.   Subramonium Prasad, Sr. Adv.
                                        Mr.   Abdul Saleem, Adv.
                                        Mr.   M. Yogesh Kanna, AOR


      For Respondent(s)                 Mr. Issac Mohanlal, Sr. Adv.
                                        Mr. T.R.B. Sivakumar, AOR


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

Mr. Issac Mohanlal, learned senior counsel appearing for the institution submits that the institution is amenable for another inspection by the competent authority of the petitioners. Mr. Mukul Rohatgi, learned Attorney General for India appearing for the petitioners has no objection.

In view of the aforesaid, let the inspection be conducted on 27.12.2016. The Standing Committee which shall conduct the inspection will arrive at the institution between 11.00 am to 11.30  2 am on that date. The institution shall extend all cooperation for the purpose of inspection. If there are any deficiencies in the inspection, the institution shall state to the inspecting team how long they will take to remove the said deficiencies.

Let the matter be listed in the first week of February, 2017.

    (Gulshan Kumar Arora)                        (H.S. Parasher)
        Court Master                               Court Master