Supreme Court - Daily Orders
Chopasni Shiksha Samiti vs Gajendra Singh on 7 January, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.9 COURT NO.17 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43031/2019
(Arising out of impugned final judgment and order dated 28-05-2019
in DBSAW No. 628/2019 passed by the High Court of Judicature For
Rajasthan at Jodhpur)
CHOPASNI SHIKSHA SAMITI & ORS. Petitioner(s)
VERSUS
GAJENDRA SINGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193960/2019-CONDONATION OF DELAY
IN FILING and IA No.193963/2019-EXEMPTION FROM FILING O.T. )
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Aishwarya Bhati, Sr. Adv.
Ms. Kirti Khangarat, Adv.
Mr. Celeste Agarwal, Adv.
Mr. Oorjasvi G., Adv.
Mr. Gp. Capt. Karan Singh Bhati, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to interfere with the impugned judgment passed by the High Court.
The Special Leave Petition is dismissed. Pending Application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2020.01.07(NEETA SAPRA) 17:09:04 IST Reason: (SUNIL KUMAR RAJVANSHI) SR. PERSONAL ASSISTANT BRANCH OFFICER