Supreme Court - Daily Orders
Orissa Technical Colleges Association vs All India Council For Technical ... on 1 September, 2015
Bench: Anil R. Dave, Kurian Joseph, Amitava Roy
CORRECTED
ITEM NO.301 COURT NO.3 SECTION XIA
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).7277/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in WP No.27639/2013 passed by the High Court Of Orissa At Cuttack)
ORISSA TECHNICAL COLLEGES ASSOCIATION Petitioner(s)
VERSUS
AICTE & ORS. Respondent(s)
(With appln.(s) for impleadment, impleadment as party respondent
and modification and modification/recalling of Court's order
and office report)
WITH
SLP(C)Nos.15001-15004/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
W.P.(C)No.296/2015
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(C)No.17427/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. and permission to file
additional documents and Interim Relief and Office Report)
W.P.(C)No.369/2015
(With appln.(s) for directions and Office Report)
Date : 01/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. R.P. Bhatt,Sr.Adv.
/Applicant(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Mahesh Deshmukh,Adv.
Signature Not Verified
Mr. Fahemuddin Siddiqui,Adv.
Digitally signed by
Sarita Purohit
Date: 2015.09.09
Mr. Vatsalya Vigya,Adv.
14:37:24 IST
Reason:
Mr. Shadman Ali,Adv.
Mr. Chirojeet Mukherjee,Adv.
1
Mr. K.P. Singh,Adv.
For Mr. Abhishek Chaudhary,Adv.
Mr. Subramanium Prasad,Sr.Adv.
Mr. Alok Sangwan,Adv.
Mr. Devashish Bharuka,Adv.
Mr. Amol B. Karande,Adv.
For Mr. Venkateswara Rao Anumolu,Adv.
Mr. Bijan Kumar Ghosh,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Mr. Anirudh Soni.Adv.
Mr. Amitesh Kumar,Adv.
Mr. Shashank Shekhar Singh,Adv.
Mr. Bijan Kumar Ghosh,Adv.
State Mr. Kunal A. Cheema,Adv.
Mr. Nishant R. Katneshwarkar,Adv.
Mr. Mritunjay Kumar Sinha,Adv.
Mr. Naveen R. Nath,Adv.(Not present)
Ms. Sharmila Upadhyay,Adv.(Not present)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No.7277/2014 :
Leave granted.
Ad-interim relief granted earlier shall continue. SLP(C)Nos.15001-15004/2015 & 17427/2015 :
Status report submitted in pursuance of order dated 12th August, 2015 is taken on record.
Looking at the facts and upon hearing the learned counsel for the parties, we do not find any reason to entertain these petitions.
The Special Leave Petitions are, accordingly, disposed of.
WP(C)No.296/2015 :
Rule.2
WP(C)No.369/2015 :
Heard the learned counsel for the petitioners. we do not find any reason to entertain this petition. The writ petition is dismissed.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
3
ITEM NO.301 COURT NO.3 SECTION XIA
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).7277/2014 (Arising out of impugned final judgment and order dated 18/12/2013 in WP No.27639/2013 passed by the High Court Of Orissa At Cuttack) ORISSA TECHNICAL COLLEGES ASSOCIATION Petitioner(s) VERSUS AICTE & ORS. Respondent(s) (With appln.(s) for impleadment, impleadment as party respondent and modification and modification/recalling of Court's order and office report) WITH SLP(C)Nos.15001-15004/2015 (With appln.(s) for exemption from filing c/c of the impugned judgment and Interim Relief and Office Report) W.P.(C)No.296/2015 (With appln.(s) for permission to file additional documents and Office Report) SLP(C)No.17427/2015 (With appln.(s) for exemption from filing c/c of the impugned judgment, exemption from filing O.T. and permission to file additional documents and Interim Relief and Office Report) W.P.(C)No.369/2015 (With appln.(s) for directions and Office Report) Date : 01/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr. R.P. Bhatt,Sr.Adv. /Applicant(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Mahesh Deshmukh,Adv.
Mr. Fahemuddin Siddiqui,Adv. Mr. Vatsalya Vigya,Adv.
Mr. Shadman Ali,Adv.
Mr. Chirojeet Mukherjee,Adv. Mr. K.P. Singh,Adv.
For Mr. Abhishek Chaudhary,Adv.4
Mr. Subramanium Prasad,Sr.Adv.
Mr. Alok Sangwan,Adv.
Mr. Devashish Bharuka,Adv.
Mr. Amol B. Karande,Adv.
For Mr. Venkateswara Rao Anumolu,Adv.
Mr. Bijan Kumar Ghosh,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG Mr. Anirudh Soni.Adv.
Mr. Amitesh Kumar,Adv.
Mr. Shashank Shekhar Singh,Adv.
Mr. Bijan Kumar Ghosh,Adv.
State Mr. Kunal A. Cheema,Adv.
Mr. Nishant R. Katneshwarkar,Adv.
Mr. Mritunjay Kumar Sinha,Adv. Mr. Naveen R. Nath,Adv.(Not present) Ms. Sharmila Upadhyay,Adv.(Not present) UPON hearing the counsel the Court made the following O R D E R SLP(C)No.7277/2014 :
Leave granted.
Ad-interim relief granted earlier shall continue.
SLP(C)Nos.15001-15004/2015 & 17427/2015 :
Status report submitted in pursuance of order dated 12th August, 2015 is taken on record.
Looking at the facts and upon hearing the learned counsel for the parties, we do not find any reason to entertain these petitions.
The Special Leave Petitions are, accordingly, dismissed.
WP(C)No.296/2015 :
Rule.5
WP(C)No.369/2015 :
Heard the learned counsel for the petitioners. we do not find any reason to entertain this petition. The writ petition is dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 6