Supreme Court - Daily Orders
Commit Of Mgt.Bapu P.U.M.Vidyalaya vs Anoop Chandra Pandey Principal ... on 3 September, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.24 COURT NO.13 SECTION XI
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).34974/2011
(Arising out of impugned final judgment and order dated 06-04-2011
in CA No.961/2010 passed by the High Court Of Judicature At
Allahabad)
COMMITTEE OF MGT.BAPU P.U.M.VIDYALAYA & ANR. Petitioner(s)
VERSUS
ANOOP CHANDRA PANDEY PRINCIPAL SECRETARY & ANR. Respondent(s)
Date : 03-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Praveen Agrawal, AOR
Ms. Kiran Mahato, Adv.
Mr. Vijay Singh, Adv.
Ms. Urvashi Marwah, Adv.
Ms. Akrity Chaturvedi, Adv.
For Respondent(s)
Mr. Ajay Kr. Misra, Sr. Adv.(AAG)
Mr. Krishnanand Pandeya, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks six weeks time to place relevant orders. Time is granted.
Learned counsel for the respondents is granted four weeks time to file reply thereafter.
List after ten weeks.
Signature Not Verified Digitally signed by ARJUN BISHT(ARJUN BISHT) Date: 2019.09.03 17:27:48 IST Reason: (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER