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Executive Committee Of The S.D. ... vs District Registrar Firms And Societies ... on 3 December, 2021

Bench: S. Ravindra Bhat, Hrishikesh Roy

     ITEM NO.11                    Court 2 (Video Conferencing)             SECTION IV-B

                                   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).   19577/2021

     (Arising out of impugned final judgment and order dated 08-11-2021
     in CMA No. 16333/2021 in CMP No.15113 of 2020 passed by the High
     Court Of Punjab & Haryana at Chandigarh)


     EXECUTIVE COMMITTEE OF THE S.D. EDUCATION
     SOCIETY (REGD.) PANIPAT                                          Petitioner(s)

                                                     VERSUS

     DISTRICT REGISTRAR                 FIRMS AND SOCIETIES
     PANIPAT & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.154573/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.154574/2021-DELETING THE
     NAME OF PETITIONER/RESPONDENT )

     Date : 03-12-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr.   Manish Gupta, Advocate
                                       Mr.   Neelmani Guha, Advocate
                                       Ms.   Harshal Gupta, Advocate
                                       Mr.   Sanjay Mangal, Advocate
                                       Mr.   Prateek Gupta, Adv
                                       Mr.   Mayank Jain, Advocate
                                       Mr.   Vardan Gupta, Advocate
                                       Mr.   Abhishek Kumar Jaiswal,Advocate
                                       Ms.   Pratiksha Sharma, AoR
                                       Mr.   Ankit Acharya, AOR
     For Respondent(s)

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

We see no reason to interfere. The Special Leave Petition is dismissed.

Pending applications, if any, shall stand disposed of.

(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER