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Chandigarh Administration vs Jasmine Kaur . on 11 July, 2014

  SLP(C) NO.....CC 9110/2014


  ITEM NO.16 & 59                                COURT NO.10                   SECTION IVB

                                 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)....../2014
                                         CC No(s). 9110/2014

  (Arising out of impugned final judgment and order dated 21/02/2014
  in RA No. 9/2014 in LPA No. 2051/2013 passed by the High Court of
  Punjab & Haryana at Chandigarh)

  CHANDIGARH ADMINISTRATION & ANR.                                         Petitioner(s)

                                                     VERSUS

  JASMINE KAUR & ORS.                                Respondent(s)
  (With application for condonation of delay in filing SLP and
  office report)
  WITH
  SLP(C).... CC 10829/2014
  [JESSICA REHSI V. CHANDIGARH ADMINISTRATION AND ORS.]
  (With application for permission to file SLP and office report)
  Date : 11/07/2014 This petition was called on for hearing today.

  CORAM :
                              HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                              HON’BLE MR. JUSTICE SHIVA KIRTI SINGH


  For Petitioner(s)                     Mr. Shubham Bhalla, Adv.
  In CC 9110                            Mr. Ritesh Khatri, Adv.

  in CC 10829                           Mr. Nidhesh Gupta, ASG.
                                        Mr. Tarun Gupta, Adv.
                                        Mr. M.K. Ghosh, Adv.

  For Respondent(s)                     Mr. Shubham Bhalla, Adv.
  In CC 10829                           Mr. Ritesh Khatri, Adv.


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

Reason:                    granted.

                                 Delay condoned.
SLP(C) NO.....CC 9110/2014




                               Issue notice.

Mr. Ritesh Khatri, Advocate-on-Record present on caveat accepts and waives formal notice on behalf of Chandigarh Administration.  Let notice go to other parties.

Dasti service, in addition, is permitted. Pending further orders, we direct the Chandigarh Administration to keep one seat in BDS Course as well as one seat in MBBS Course vacant.

Counter affidavit be filed within one week. Call on 25th July, 2014.

[KALYANI GUPTA]                                 [SHARDA KAPOOR]
  COURT MASTER                                    COURT MASTER