Supreme Court - Daily Orders
Association Of Schools For The Indian ... vs Vineet Ruia on 28 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.28+30 Court 7 (Video Conferencing) 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 PETITION (CIVIL) Diary No(s). 22811/2020
(Arising out of impugned final judgment and order dated 13-10-2020
in WPA No. 5890/2020 passed by the High Court At Calcutta)
ASSOCIATION OF SCHOOLS FOR THE
INDIAN SCHOOL CERTIFICATE WEST BENGAL CHAPTER Petitioner(s)
VERSUS
VINEET RUIA & ORS. Respondent(s)
(IA No.107945/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.107946/2020-EXEMPTION FROM FILING AFFIDAVIT and
IA No.107944/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
WITH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22906/2020
(FOR I.R. and IA No.109624/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.109625/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.109622/2020-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.109623/2020-PERMISSION TO FILE LENGTHY
LIST OF DATES)
WITH
Diary No(s). 23106/2020 (XVI)
(FOR I.R. and IA No.109612/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.109613/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.109610/2020-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Date : 28-10-2020 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. Amit Bhandari, Adv.
Mr. Kunal Chatterji, AOR
Mr. Shoumendu Mukherji, Adv.
Signature Not Verified
Ms. Maitrayee Banerjee, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.10.28
Mr. Pravar Veer Misra, Adv.
16:36:43 IST
Reason:
Mr. Kapil Sibal, Sr. Adv.
Mr. Debanjan Mondal, Adv.
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Mr. Kunal Vajani, Adv.
Mr. Kunal Chatterji, AOR
Mr. Sourav Bhagat, Adv.
Mr. Arindam Banerjee, Adv.
Mr. Deepan Kumar Sarkar, Adv.
Ms. Shruti Swaika, Adv.
Ms. Mahima Cholera, Adv.
Mr. Jaideep Gupta, Sr. Adv.
Mr. Kunal Chatterji, AOR
Mr. Shoumendu Mukherji, Adv.
Ms. Megha Sharma, Adv.
For Respondent(s) Mr. J. Sai Deepak, Adv.
Mr. Suvidutt M.S., AOR
Ms. Anu B., Adv.
Mr. Vibhor Ahlawat, Adv.
Mr. Rishav Kumar Singh, Adv.
Ms. Priyanka Agarwal, Adv.
Mr. Anuraag Mitra, Adv.
Mr. Abhishek Avadani, Adv.
Mr. Avinash Sharma, Adv.
Mr. Yogesh Kumar, Adv.
Mr. Abhijeet Singh, Adv.
Mr. Sarad Kumar Singhania, AOR
Ms. Rashmi Singhania, Adv.
Mr. Vivek Singh, Adv.
Mr. Rajeev K. Panday, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petitions is granted. Issue notice.
In the meantime, directions 8 to 16 contained in para 61 of the impugned judgment be not implemented.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
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