Supreme Court - Daily Orders
Committee Of Management, La Martiniere ... vs Vatsal Gupta . on 26 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7030 OF 2016
(Arising out of SLP(C) No.3182 of 2016)
COMMITTEE OF MANAGEMENT,
LA MARTINIERE COLLEGE LUCKNOW,
THR. ITS PRINCIPAL AND ANR. APPELLANT(s)
VERSUS
VATSAL GUPTA AND ORS. RESPONDENT(s)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Appellant No.1 is an unaided minority private institution. We see no reason how a writ petition against that institution could be entertained. The High Court was clearly in error in entertaining the writ petition and passing subsequent directions. Under the circumstances, the appeal is allowed and the impugned judgment and order passed by the High Court is set aside.
.............................J. (MADAN B. LOKUR) .............................J. Signature Not Verified (R.K. AGRAWAL) Digitally signed by SANJAY KUMAR Date: 2016.07.27 16:53:43 IST Reason: NEW DELHI JULY 26, 2016 ITEM NO.24 COURT NO.7 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).3182/2016 (Arising out of impugned final judgment and order dated 23/12/2015 in SA No. 530/2015 passed by the High Court of Judicature at Allahabad, Lucknow Bench) COMMITTEE OF MANAGEMENT, LA MARTINIERE COLLEGE LUCKNOW, THR. ITS PRINCIPAL AND ANR. Petitioner(s) VERSUS VATSAL GUPTA AND ORS. Respondent(s) (With appln.(s) for vacation of stay and interim relief and office report) Date : 26/07/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. Gopal Sankarnarayanan, Adv.
Mr. Zeeshan Diwan, Adv.
Mr. Senthil Jagadeesan, AOR Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
For Respondent(s) Mr. Vishnu Shankar Jain, Adv.
Ms. Aditi Mohan, Adv.
Mr. Ankur S. Kulkarni, AOR Mr. J.K. Das, Sr. Adv.
Mr. Sandeep Devashish Das, AOR Ms. Kanu Agrawal, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending application is disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)