Supreme Court - Daily Orders
Haryana Shehri Vikas Pradhikaran vs Apeejay Education Society on 30 October, 2023
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.14 COURT NO.14 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38221/2023
(Arising out of impugned final judgment and order dated 29-05-2023
in RSA No. 2701/2019 passed by the High Court Of Punjab & Haryana
At Chandigarh)
HARYANA SHEHRI VIKAS PRADHIKARAN Petitioner(s)
VERSUS
APEEJAY EDUCATION SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.214385/2023-CONDONATION OF DELAY
IN FILING and IA No.214388/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 30-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Ashutosh Jain, Adv.
Mr. Samyak Jain, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Himanshi Shakya, Adv.
For Respondent(s) Mr. H.l Tiku, Sr. Adv.
Mrs. Yasmeet Kaur, Adv.
Mr. Vikas Kumar, AOR
Mr. Sangam Panghal, Adv.
Mr. Pranjal Shrivastva, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. Hence, the Special Leave Petition is dismissed. Pending applications shall stand disposed of.
Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.10.31 16:50:46 IST Reason:(NEETU SACHDEVA) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)