Supreme Court - Daily Orders
State Of Uttar Pradesh vs Swami Vivekanand Law College on 14 August, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.64 COURT NO.8 SECTION XI
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)....../2015
(CC No(s). 14419/2015)
(Arising out of impugned final judgment and order dated 23/02/2015
in SAD No. 581/2014 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
STATE OF UTTAR PRADESH AND ORS. Petitioner(s)
VERSUS
SWAMI VIVEKANAND LAW COLLEGE AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. R.K. Dash,Sr.Adv.
Mr. C.D. Singh,Adv.
Ms.Sakshi Kakkar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petition is dismissed with cost of Rs.50,000/- (Rupees fifty thousand) to be deposited with the Uttar Pradesh Signature Not Verified State Legal Services Authority. Digitally signed by Madhu Bala Date: 2015.08.17 16:32:41 IST Reason:
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER