Punjab-Haryana High Court
Arya College Management Committee And ... vs T.D. Kohli And Others on 6 May, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
L.P.A. No. 792 of 2011
in CWP No. 76 of 2006
Date of Decision: May 6, 2011
Arya College Management Committee and another
...Appellants
Versus
T.D. Kohli and others
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE GURDEV SINGH
Present: Dr. Balram Gupta, Senior Advocate, with
Mr. Sudhir Paruthi, Advocate,
for the appellants.
Mr. Puneet Jindal, Advocate,
for the caveator-respondent Nos. 1 to 22.
1. To be referred to the Reporters or not?
2. Whether the Judgment should be reported in the
Digest
M.M. KUMAR, J.
1. This appeal filed under Clause X of the Letters Patent challenges judgment dated 6.7.2010 rendered by the learned Single Judge allowing two writ petitions, namely, CWP No. 8774 of 2004 and CWP No. 76 of 2006.
2. It is conceded position that the judgment dated 6.7.2010 passed by the learned Single Judge has already been assailed before the Letters Patent Bench of this Court (of which one of us, M.M. Kumar, J. was a member) in LPA No. 519 of 2011 in CWP No. 8774 of 2004 (Anglo Anglo Sanskrit High School Khanna Trust and Management Society (Regd.), Khanna and another v. State of Punjab and others).
others The Letters Patent Bench, vide judgment dated L.P.A. L.P.A. No. 792 of 2011 2 5.4.2011, has dismissed the aforementioned appeal upholding the view taken by the learned Single Judge. Accordingly, for the parity of reasoning, the instant appeal is also dismissed in terms of the judgment dated 5.4.2011, rendered in Anglo Sanskrit High School's case (supra).
(supra) (M.M. KUMAR) JUDGE (GURDEV SINGH) SINGH) May 6, 2011 JUDGE PKapoor C.M. Nos. 2114 - 2116 of 2011 in LPA No. 792 OF 2011 Present: Dr. Balram Gupta, Senior Advocate, with Mr. Sudhir Paruthi, Advocate, for the appellants.
Mr. Puneet Jindal, Advocate, for the caveator-respondent Nos. 1 to 22. C.M. No. 2114 of 2011 The application is allowed as prayed. C.M. No. 2115 of 2011 For the reasons stated in the application, delay of 228 days in filing the appeal is condoned. C.M. No. 2116 of 2011
In view of the fact that by an order of even date, the appeal has been dismissed, no orders are required to be passed in this application.
(M.M. KUMAR)
JUDGE
(GURDEV SINGH)
SINGH)
May 6, 2011 JUDGE
PKapoor