Supreme Court - Daily Orders
Rajashri Shahu Chhatrapati Shikshan ... vs Sau. Mangala on 8 November, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.9 COURT NO.6 SECTION IX
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) 25335-25336/2019
(Arising out of impugned final judgment and order dated 03-07-2019
in WP No. 743/2019 and 03-09-2019 in MCAR No. 880/2019 (Review) in
Writ Petition No. 743 of 2019 passed by the High Court Of
Judicature At Bombay At Nagpur)
RAJASHRI SHAHU CHHATRAPATI SHIKSHAN SANSTHA & ANR. Petitioner(s)
VERSUS
SAU. MANGALA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.162896/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.162899/2019-EXEMPTION FROM
FILING O.T. )
Date : 08-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Gaurav Agrawal,Adv.
Mr. Siddharth Dharmadhikari,Adv.
Mr. Rahul Kalangiwale,Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Hrishikesh Chitaley,Dav.
Mr. Vijay Kari Singh,Adv.
Mr. Rajat Joseph, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Gaurav Agrawal, learned counsel appearing on behalf of the petitioners.
Issue notice.
Signature Not VerifiedMr. Rajat Joseph, Advocate, accepts notice on behalf of Digitally signed by MADHU BALA Date: 2019.11.13 respondent no.1.
16:58:05 IST Reason:
Learned counsel for the petitioner shall serve notice upon the standing counsel for the State of Maharashtra on behalf of 2 respondent no. 2.
There shall be stay of operation of the impugned judgment until further orders.
List the matter on 10th December, 2019. Counsel for respondent no. 1 is permitted to file its response.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER