Supreme Court - Daily Orders
Parshvanath Charitable Trust vs All India Council For Technical ... on 8 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.88055 OF 2017
&
I.A.NO.88056 OF 2017
IN
M.A.NO.833 OF 2017
IN
CIVIL APPEAL NO.9048 OF 2017
PARSHVANATH CHARITABLE TRUST & ORS. APPELLANT (S)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION & ORS. RESPONDENT (S)
O R D E R
Heard.
We do not see any merit in these applications, the same are dismissed.
....................J. (S.A. BOBDE) ....................J. (L. NAGESWARA RAO) NEW DELHI, SEPTEMBER 8, 2017.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.09.11 16:52:38 IST Reason: ITEM NO.52 COURT NO.7 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
M.A.No.833/2017 in C.A.No.9048/2012 PARSHVANATH CHARITABLE TRUST & ORS. Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION & ORS. Respondent(s) (FOR INTERVENTION APPLICATION ON IA 88055/2017 FOR EXTENSION OF TIME ON IA 88056/2017) Date : 08-09-2017 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr.Sanjay Sharawat, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The applications for intervention (IA 88055/2017) and extension of time (IA 88056/2017) are dismissed in terms of the signed order.
(Ashok Raj Singh) (Indu Kumari Pokhriyal) Court Master Branch Officer (Signed Order is placed in the file)