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The Director Directorate Of Technical ... vs Tarun Kumar Khanra on 24 February, 2020

Bench: Indu Malhotra, Ajay Rastogi

                                                 1

     ITEM NO.46                         COURT NO.16                  SECTION XVI

                              S U P R E M E C O U R T O F       I N D I A
                                      RECORD OF PROCEEDINGS

     Special Leave to Appeal(C) No(s). 14606-14607/2019

     (Arising out of impugned final judgment and order dated 20-07-2018
     in FMA No. 2801/2016 20-07-2018 in CAN No. 723/2018 passed by the
     High Court At Calcutta)

     THE DIRECTOR DIRECTORATE OF TECHNICAL EDUCATION AND TRAINING GOVT.
     OF WEST BENGAL & ORS.                             Petitioner(s)

                                                VERSUS

     TARUN KUMAR KHANRA & ORS.                                       Respondent(s)

     (Mr. Puneet Jain, learned counsel has been appointed as amicus
     curiae to assist the Court.
      IA No. 122272/2019 - AMENDMENT IN CAUSE TITLE
      IA No. 2112/2020 - APPEAL UNDER ORDER V RULE 3 OF SCR 2013
      IA No. 19402/2020 - APPROPRIATE ORDERS/DIRECTIONS
      IA No. 2453/2020 - CONDONATION OF DELAY IN FILING
      IA No. 78020/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
                          JUDGMENT

IA No. 103879/2019 - INTERVENTION APPLICATION IA No. 122270/2019 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 24-02-2020 These matters were called on for hearing today.

CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) M/S. Plr Chambers And Co., AOR Mr. Soumya Chakraborty, Sr. Adv. Mr. Suhaan Mukkerji, Adv. Mr. Vishal Prasad, Adv.

Ms. Liz Mathew, Adv.

Mr. Amit Verma, Adv.

Mr. Abhishek Manchanda, Adv. Ms. Kajal Dalal, Adv.

Mr. Nishit Shah, Adv.

For Internenor Mr. Subhasish Bhowick, AOR Signature Not Verified Ms. Manisha Pandey, Adv.

Mr. Arka Maiti, Adv.

15:03:24 IST Reason:

For Respondent(s) For R-7 (AICTE) Mr. Ani Soni, Adv.

Mr. Harish Pandey, AOR  2 Mr. Partha Sil, AOR Mr. Goutam Dey, Adv.

Mr. Tavish B. Prasad, Adv.

Mr. Puneet Jain, Adv. (AMICUS) Mr. Harsh Jain, Adv.

Mr. Harshit Khanduja, Adv. Respondent-in-person UPON hearing the counsel the Court made the following O R D E R Mr. Puneet Jain, Ld. Amicus Curiae requests for two weeks’ time to complete the pleadings. Respondent No.2 seeks permission to file additional documents. He is permitted to do so.

Ld. Counsel for the petitioners is permitted to file the rejoinder affidavit in the matter. List the matter for hearing on Monday i.e. on 30.3.2020. (JATINDER KAUR) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER