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Dav College Trust And Management ... vs The State Of Himachal Pradesh on 16 March, 2026

     ITEM NO.7                 REGISTRAR COURT. 1                 SECTION XIV-A

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

                         BEFORE THE REGISTRAR MS. SUJATA SINGH

     Civil Appeal        No(s).   452/2026

     DAV COLLEGE TRUST AND MANAGEMENT SOCIETY & ANR.             Appellant(s)

                                             VERSUS

     THE STATE OF HIMACHAL PRADESH & ORS.                        Respondent(s)


     IA No. 91703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 95199/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH C.A. No. 453/2026 (XIV-A) C.A. No. 454-455/2026 (XIV-A) C.A. No. 456-460/2026 (XIV-A) IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT C.A. No. 464/2026 (XIV-A) IA No. 74606/2022 - EXEMPTION FROM FILING O.T. IA No. 217797/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 191248/2023 - STAY APPLICATION C.A. No. 462-463/2026 (XIV-A) IA No. 226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT C.A. No. 461/2026 (XIV-A) Date : 16-03-2026 These matters were called on for hearing today. For Appellant(s) :

Ms. Neha Agarwal, Adv. Mr. E. C. Agrawala, AOR M/S. Delhi Law Chambers, AOR Ms. Debjani Das Purkayastha, Adv.

Mr. Rajiv Kataria, Adv.

Reason: Ms. Vandana Sehgal, AOR Mr. Mohit Yadav, Adv. Mr. Vikas Soni, Adv.

contd..

Mr. Ketan Paul, AOR Ms. Ujala Singh, Adv. Ms. Gunita Tandon, Adv. Ms. Shreya Pandey, Adv. Mr. Prachet Sharma, Adv.

Mr. Anup Kumar, AOR For Respondent(s) :

Mr. Baldev Singh, Adv.

Mr. Divyansh Thakur, Adv.

Mr. Rajeev Kumar Gupta, Adv. Mr. Roopesh Singh Bhadauria, Adv. Ms. Anya Singh, Adv.

Mr. Bimlesh Kumar Singh, AOR Ms. Bhagyashree Bhardwaj, Adv. Ms. Kiran Verma, Adv.

Mr. Samir Ali Khan, AOR Ms. Sugandha Anand, AOR Ms. Radhika Gautam, AOR Mr. Ashwani Kumar Dubey, AOR Ms. Shreem Bajpai, Adv.

Mr. Nikhil Verma, Adv.

Mr. Jugul Kishor Gupta, AOR Ms. Babila K.K., Adv.

Mr. Vinay Kumar Aherodiya, Adv. Ms. Vasim Akhtar, Adv.

Mr. Vasim Akhtar, Adv.

Ms. Sonu Kumari, Adv.

Mr. Aditya Dhawan, Adv.

Mrs. Kiran Dhawan, Adv.

Mr. Anirudh Negi, Adv.

Mr. Saurabh Duggal, Adv.

Mr. S.m. Adnan Hussain, Adv. Mr. Chander Shekhar Ashri, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No. 452/2026 Ld. counsel for respondent No.1 has been designated as Senior Advocate. Service of notice for alternative arrangement contd..

is complete on 09.09.2024. Ld. Advocate-on-record, Ms.Sugandha Anand has entered appearance for respondent No.1 and has submitted that vakalatnama has already been filed. Registry to verify and update the records. Counter affidavit has already been filed by erstwhile Ld.counsel for respondent No.1. Respondent No.2 is duly represented. Service was complete on respondent Nos.3 and 5 to 7 but none has entered appearance. Counter affidavit has already been filed by respondent No.4.

Registry to process the matter for listing before the Hon’ble Court, as per rules. C.A. No. 453/2026 As per office report, Ld. counsel for respondent Nos.1 and

2 has been designated as Senior Advocate. Service of notice for alternative arrangement is complete but none has entered appearance.

Counter affidavit has already been filed by erstwhile Ld.counsel for respondent Nos.1 and 2. Rejoinder affidavit has been filed by Ld. Counsel for the appellant.

Service was complete on respondent Nos.3 to 6 but none has entered appearance.

Registry to process the matter for listing before the Hon’ble Court, as per rules.

contd..

C.A. No. 454-455/2026 Ld. counsel for respondent Nos.1 and 2 has been designated as Senior Advocate. Service of notice for alternative arrangement is complete but none has entered appearance.

Counter affidavit has already been filed by erstwhile Ld.counsel for respondent Nos.1 and 2. Rejoinder affidavit has been filed by Ld. Counsel for the appellant.

Service was complete on respondent No.3 but none has entered appearance.

Registry to process the matter for listing before the Hon’ble Court, as per rules.

C.A. No. 456-460/2026 Ld. counsel for respondent No.1 has been designated as Senior Advocate. Service of notice for alternative arrangement is complete but none has entered appearance. Counter affidavit has already been filed by erstwhile Ld.counsel for respondent No.1. Rejoinder affidavit has been filed by Ld. Counsel for the appellant.

Respondent Nos.2 and 6 to 11 are duly represented. Service was complete on respondent Nos.3 and 4 but none has entered appearance.

Registry to process the matter for listing before the Hon’ble Court, as per rules.

contd..

C.A. No. 464/2026 Counter affidavit has already been filed by respondent Nos.1, 2 and 4.

Rejoinder affidavit has already been filed by Ld. Counsel for the appellant.

Respondent No.3 is duly represented. Registry to process the matter for listing before the Hon’ble Court, as per rules.

C.A. No. 462-463/2026 Service was complete on respondent Nos.1 to 4 but none has entered appearance.

Registry to process the matter for listing before the Hon’ble Court, as per rules.

C.A. No. 461/2026

Respondent Nos.1 to 3 are duly represented. Registry to process the matter for listing before the Hon’ble Court, as per rules.

                                                   SUJATA SINGH
rd                                                   Registrar