Supreme Court - Daily Orders
State Of Rajasthan vs Shree Jawahar Jain Shikshan Sanstha on 6 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.15 COURT NO.8 SECTION XV
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)......../2015
CC No. 21380/2014
(Arising out of impugned final judgment and order dated 30/01/2014
in CMA No. 162/2013 passed by the High Court of Judicature,
Rajasthan at Jodhpur)
STATE OF RAJASTHAN AND ORS. Petitioner(s)
VERSUS
SHREE JAWAHAR JAIN SHIKSHAN SANSTHA Respondent(s)
(With application for condonation of delay in filing SLP and
office report)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S. Narasimha, A.S.G.
Mr. S.S. Shamshery, A.A.G.
Mr. Varun Punia, Adv.
Mr. Sandeep Singh, Adv.
Ms. Ruchi Kohli, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no infirmity in the orders impugned herein. The Special Leave Petition is dismissed. However, question of law involved in this case is kept open to be decided in an appropriate case. We also make it clear that any fresh writ petition pending before the High Court may be decided on its own merits.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.01.12 14:33:15 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER