Supreme Court - Daily Orders
Apeejay School vs Dhriti Duggal on 13 May, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.19 COURT NO.6 SECTION XVII-A
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). 8544/2022
(Arising out of impugned final judgment and order dated 15-03-2022
in RSA No. 3610/2019 (O&M) passed by the High Court Of Punjab &
Haryana At Chandigarh)
APEEJAY SCHOOL Petitioner(s)
VERSUS
DHRITI DUGGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 8542/2022 (XVII-A)
(FOR ADMISSION and I.R.)
Date : 13-05-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. H.L. Tiku, Sr. Adv.
Mr. Vikas Kumar, Adv.
Ms. Yasmeet Kaur, Adv.
Mr. Manish Paliwal, Adv.
Mr. Akshay Singh, Adv.
M/S Corporate Legal Partners, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that Rule 158 A of the Haryana School Education Rules, 2003 as amended on 28.01.2014 do not provide for a remedy of Signature Not Verified recovery in respect of fee of the school. Digitally signed by ASHA SUNDRIYAL Date: 2022.05.13 17:13:57 IST Reason: Issue notice.
On the issue of interim relief, learned counsel for 2 the petitioner submits that the apprehension is that there are similar other cases pending and based on the impugned judgment those appeals may also be rejected.
In view thereof, we direct that the impugned judgment will not have effect of law qua other cases till we consider these matters.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)