Supreme Court - Daily Orders
Educomp Solutions Ltd vs Anjad Public Higher Secondary School on 20 April, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 9248/2018
ITEM NO.12 COURT NO.1 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 9248/2018
(Arising out of impugned final judgment and order dated 15-01-2018
in ARBC No. 75/2017 passed by the High Court Of M.P. At Indore)
EDUCOMP SOLUTIONS LTD & ANR. Petitioners
VERSUS
ANJAD PUBLIC HIGHER SECONDARY SCHOOL Respondent
(FOR ADMISSION and I.R.)
Date : 20-04-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioners
Mr. N.L. Ganapathi, AOR
Mr. R. Narayanan, Adv.
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
The special leave petition is dismissed.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (H.S. Parasher) Signature Not Verified Court Master Assistant Registrar Digitally signed by DEEPAK GUGLANI Date: 2018.04.20 16:21:52 IST Reason: