Supreme Court - Daily Orders
Navodaya Vidyalaya Samiti vs Navodaya Vidyalaya Samiti Nvs Retired ... on 8 January, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.32 COURT NO.16 SECTION IX-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). 35629/2025
[Arising out of impugned final judgment and order dated 16-09-2025
in WP No. 3140/2025 passed by the High Court of Judicature at
Bombay]
NAVODAYA VIDYALAYA SAMITI Petitioner(s)
VERSUS
NAVODAYA VIDYALAYA SAMITI NVS
RETIRED EMPLOYEES ASSOCIATION & ORS. Respondent(s)
IA No. 318568/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 08-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) :Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, AOR Mr. Aditya Kumar, Adv.
For Respondent(s) :Mr. V. Giri, Sr. Adv.
Mr. Nishant, AOR Mr. Rahul G. Walia, Adv.
Mr. Shabab Ali, Adv.
Ms. Adviteeya, Adv.
Mr. Harshed Sundar, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. We do not find any good ground to entertain this petition. The special leave petition is, accordingly, dismissed.
2. pending application(s), if any, shall stand disposed of.
(RASHI GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2026.01.09
17:03:45 IST
Reason: