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Army Public School vs Arvind Bhandari on 16 April, 2024

Bench: Bela M. Trivedi, Pankaj Mithal

                                                     1

     ITEM NO.21                              COURT NO.15                SECTION XV

                                   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.14726/2024

     (Arising out of impugned final judgment and order dated 13-01-2023
     in SBCWP No. 17565/2022 passed by the High Court of Judicature for
     Rajasthan at Jaipur)

     ARMY PUBLIC SCHOOL                                                 Petitioner(s)

                                                    VERSUS

     ARVIND BHANDARI                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.87520/2024-CONDONATION OF DELAY
     IN FILING SLP and IA No.87519/2024-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 16-04-2024 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                             HON'BLE MR. JUSTICE PANKAJ MITHAL

     For Petitioner(s)
                                      Mr. Gopal Sankarnarayanan, Sr. Adv.
                                      Mr. Gaurav Goel, AOR
                                      Mr. Samyak Gangwal, Adv.
                                      Mr. Rohin Bhansali, Adv.
                                      Mr. Rajesh Kumar, Adv.
                                      Mr. JNS Tyagi, Adv.
     For Respondent(s)


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

1. Delay condoned.

2. Heard the learned Senior counsel - Mr. Gopal Sankarnarayanan for the petitioner and perused the record.

3. The order impugned passed by the High Court, being interim in Signature Not Verified nature, we are not inclined to interfere with the same.

4. 19:50:07 IST Reason: The Special Leave Petition is, accordingly, dismissed.

5. However, it is requested that the High Court may decide the Writ Petition being No.17565/2022 as expeditiously as possible and  2 preferably within eight weeks from the date of receipt of a copy of this order.

6. It is also clarified that till the High Court decides the Writ Petition, the petitioner may request the High Court where the contempt proceedings being S.B. Civil Contempt Petition No.390/2023 are pending, to adjourn the same and on such request being made by the petitioner, the High Court may consider it appropriately.

7. Pending application also stands disposed of.

  (VISHAL ANAND)                                         (MAMTA RAWAT)
ASTT. REGISTRAR-cum-PS                                 COURT MASTER (NSH)