Supreme Court - Daily Orders
The State Of Kerala vs The Manager Dynamic English Medium ... on 10 February, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.23 COURT NO.3 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3390/2020
(Arising out of impugned final judgment and order dated 12-07-2019
in W.A. No. 404/2019 passed by the High Court Of Kerala At
Ernakulam)
THE STATE OF KERALA & ORS. Petitioner(s)
VERSUS
THE MANAGER DYNAMIC ENGLISH MEDIUM SCHOOL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.20475/2020-CONDONATION OF DELAY
IN FILING)
Date : 10-02-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. C. K. Sasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be stay of operation and implementation of the impugned Judgment.
Tag with SLP (C) No. 27461 of 2019.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2020.02.12 16:51:11 IST Reason: