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Sree Sankaracharya University Of ... vs Dr. Manu on 2 September, 2019

Bench: Arun Mishra, M.R. Shah

     ITEM NO.49                             COURT NO.4                SECTION XI-A
                    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).22633/2017
     (Arising out of impugned final judgment and order dated 10-08-2016
     in WA No.254/2016 passed by the High Court of Kerala at Ernakulam)

     SREE SANKARACHARYA UNIVERSITY OF SANSKRIT & ORS.                  PETITIONER(S)

                                                   VERSUS

     DR. MANU & ANR.                                                   RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.73913/2017-CONDONATION OF DELAY
     IN FILING and IA No.111554/2017-APPROPRIATE ORDERS/DIRECTIONS)

     Date : 02-09-2019 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ARUN MISHRA
                          HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)
                                       Mr.P.V.Surendranath, Sr.Adv.
                                       Ms.Resmitha R. Chandran, AOR
                                       Ms.Lekha Sudhakaran, Adv.
                                       Mr.Sawan Kumar Shukla, Adv.
     For Respondent(s)
                                       Mr.G.Prakash, Adv.
                                       Mr.Jishnu M.L., Adv.
                                       Mrs.Priyanka Prakash, Adv.
                                       Mrs.Beena Prakash, Adv.

                                       Mr.Raghenth Basant, Adv.
                                       Mr.P.V.Dinesh, Adv.
                                       Ms.Sindhu T.P., Adv.
                                       Mr.Mukund P. Unny, Adv.

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

Let counter affidavit be filed by the State of Kerala within a week.

Rejoinder affidavit, if any, be filed within one week thereafter.

List the matter after fifteen days.

ASHOK RAJ SINGH
Date: 2019.09.03
17:04:44 IST
Reason:




                           Ashok Raj Singh)                 (Jagdish Chander)
                            Court Master                      Court Master