Supreme Court - Daily Orders
Federation Of Public Schools vs Govt.Of Nct Of Delhi And Ors. on 20 January, 2015
Bench: Ranjan Gogoi, Pinaki Chandra Ghose
ITEM NO.1 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 17305/2012
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 31/01/2012
IN WPC NO. 636/2012 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
FEDERATION OF PUBLIC SCHOOLS PETITIONER(S)
VERSUS
GOVT.OF NCT OF DELHI AND ANR. RESPONDENT(S)
[WITH APPLN.(S) FOR DIRECTIONS AND INTERIM RELIEF AND OFFICE
REPORT]
(FOR FINAL DISPOSAL)
Date : 20/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Kamal Gupta, Adv.
Mr. Rahul Gupta, Adv.
For Respondent(s) Mr. A.K. Sanghi, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Ajay Sharma, Adv.
Mr. D.S. Mahra, Adv.
Mr. Vikas Bansal, Adv.
Ms. Sushma Suri, Adv.
Mr. B. V. Balaram Das, Adv.
Mr. Rajender Prasad, Adv.
Mr. Gopal Sankaranarayanan, Adv.
Mr. Prashant Narang, Adv.
Mr. Vikramaditya, Adv.
Ms. Savita Singh, Adv.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.01.20
17:11:28 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed. I.A. No.5 for intervention is also dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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