Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Rakshpal Bahadur Pharmacy Institute vs Dr. A.P.J. Abdul Kalam Technical ... on 25 April, 2025

     ITEM NO.1739                          COURT NO.16                     SECTION X

                              S U P R E M E C O U R T O F        I N D I A
                                      RECORD OF PROCEEDINGS

                               WRIT PETITION (CIVIL)     NO.   1430/2020

     RAKSHPAL BAHADUR PHARMACY INSTITUTE                              PETITIONER(S)

                                                VERSUS

     DR. A.P.J. ABDUL KALAM TECHNICAL UNIVERSITY & ANR. RESPONDENT(S)

     ONLY OFFICE REPORT ON DEFAULT IS LISTED IN W.P. (C) NO.484 OF 2021
     AGAINST THIS MATTER

     WITH

     W.P.(C) No. 484/2021 (X)
     OFFICE REPORT ON DEFAULT

     Date : 25-04-2025 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE MANOJ MISRA
                                      [IN CHAMBER]



     For Petitioner(s) :
                                  Mr. Ajit Sharma, AOR
                                  Mr. Yuvrajsinh Solanki, Adv.
                                  Mr. Kanchan Kumar, Adv.
                                  Mr. Lareb Habib Ansari, Adv.


     For Respondent(s) :

                                  Mr. Amitesh Kumar, Adv.
                                  Ms. Mrinal Kishor, Adv.
                                  Ms. Driti Kumar, Adv.
                                  Mr. Shashank S. Singh, Adv.

                                  Mr. Sanjay Kumar Tyagi, AOR
                                  Mr. Prabhat Kumar Rai, Adv.
                                  Ms. Aarohi Sanklan, Adv.


Signature Not Verified

Digitally signed by
POOJA SHARMA
Date: 2025.04.29
19:38:11 IST
Reason:




                                                 1
        UPON hearing the counsel, the Court made the following
                             O R D E R

WRIT PETITION (CIVIL) NO. 484/2021:

1. The learned counsel for the petitioner prays for and is granted two weeks’ time to file an appropriate application seeking withdrawal of the present petition.
2. Thereafter, list before an appropriate Court.
 (POOJA SHARMA)                                    (PREETI SAXENA)
COURT MASTER (SH)                                 COURT MASTER (NSH)




                                    2