Supreme Court - Daily Orders
City Montessori School vs Union Of India . on 10 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.41 COURT NO.8 SECTION XV
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. 15069/2015
(Arising out of impugned final judgment and order dated 18/04/2015
in CWP No. 3075/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
CITY MONTESSORI SCHOOL AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for permission to file lengthy list of dates,
interim relief and office report)
WITH
W.P.(C) No. 44/2016
(With appln(s) for stay and Office Report)
Date : 10/04/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. S. K. Rongta, Sr. Adv.
Mr. R. P. Gupta, Adv.
Mr. Manish Vaish, Adv.
For Respondent(s)
Mr. Shiv Mangal Sharma, Adv.
Ms. Shikha Sandhu, Adv.
Mr. Rajat, Adv.
Mr. Shreekant N. Terdal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matters stand adjourned by two weeks in order to enable the petitioner to file rejoinder affidavit, as prayed for in the letter circulated.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.04.15 13:05:50 IST(Nidhi Ahuja) (Mala Kumari Sharma) Reason:
Court Master Court Master