Supreme Court - Daily Orders
Kerala Veterinary And Animal Science ... vs Sarathi Institute Of Veterinary And ... on 1 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.37 COURT NO.9 SECTION XI -A
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). 32536/2017
(Arising out of impugned final judgment and order dated 17-08-2017
in WA No. 1583/2017 passed by the High Court of Kerala at
Ernakulam)
KERALA VETERINARY AND ANIMAL SCIENCE UNIVERSITY & ANR.Petitioner(s)
VERSUS
SARATHI INSTITUTE OF VETERINARY AND ANIMAL SCIENCE (SIVAS) & ANR.
Respondent(s)
(FOR ADMISSION and I.R.)
Date : 01-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sureshan P., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We find no ground to interfere.
The special leave petition is dismissed. Pending application, if any, stands disposed of.
(USHA RANI BHARDWAJ) (JAGDISH CHANDER)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.12.04
16:26:08 IST
Reason: