Supreme Court - Daily Orders
Committee Of Management (Alleged) ... vs Prof. Raja Ram Yadav on 15 December, 2017
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION(C)Nos.1808-1809 OF 2017
IN
CIVIL APPEAL Nos.4315-4316 OF 2017
COMMITTEE OF MANAGEMENT (ALLEGED)
SHIBLI NATIONAL INTER COLLEGE,AZAMGARH ......PETITIONER
VERSUS
PROF. RAJA RAM YADAV & ANR. .......RESPONDENTS
O R D E R
Though a letter has been circulated by the learned counsel for respondent No.2 praying four weeks' time to file counter affidavit, it is submitted at the Bar that the election has already been held.
In view of the aforesaid, there is no need to keep the Contempt Petitions pending and the same are accordingly disposed of.
.........................CJI. (DIPAK MISRA) ….........................J. (A.M.KHANWILKAR) ..........................J. (Dr.D.Y.CHANDRACHUD) Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.12.18 16:12:28 TLT Reason: NEW DELHI;
DECEMBER 15, 2017.
ITEM NO.27 COURT NO.1 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) Nos.1808-1809/2017 in C.A. Nos.4315-4316/2017 COMMITTEE OF MANAGEMENT (ALLEGED) SHIBLI NATIONAL INTER COLLEGE AZAMGARH Petitioner(s) VERSUS PROF. RAJA RAM YADAV & ANR. Respondent(s) (FOR ADMISSION) Date : 15-12-2017 These petitions were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr.B.P.Sarangi, Adv.
Mr.S.Sarfaraz Karim, Adv. Mr.Simanta Kumar, Adv.
Mr. Ambar Qamaruddin, AOR For Respondent(s) Mr. Vinay Garg, Adv.
Mr.Upendra Mishra, Adv.
Mr.Tanmay Agrawal, Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petitions are disposed of in terms of the signed order.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar (Signed order is placed on the file)