Supreme Court - Daily Orders
Social Jurist, A Civil Rights Group vs Govt. Of National Capital Territory Of ... on 16 September, 2014
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.13 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2014 IN PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).
19887/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/02/2013
IN WPC NO. 8533/2010 PASSED BY THE HIGH COURT OF DELHI AT N. DELHI)
SOCIAL JURIST, A CIVIL RIGHTS GROUP Petitioner(s)
VERSUS
GOVT. OF NATIONAL CAPITAL T.OF DELHI & ANR. Respondent(s)
(FOR INTERVENTION AND OFFICE REPORT)
Date : 16/09/2014 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Rajender Pd. Saxena, Adv.
Mr. Ashok Agarwal, Adv.
Ms. Kusum Sharma, Adv.
For Respondent(s) Mr. M.K. Maroria, Adv.
Mr. D.S. Mahra, Adv.
Ms. Gunwant Dara, Adv.
Mr. C.S. Makkar, Adv.
Ms. Sushma Suri, Adv.
Mr. Kamal Gupta, Adv.
Mr. Gagan Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO.1/2014 IN SLP(C) NO.19887 OF 2013 The present application has been filed seeking leave of the Court for intervention in the Special Leave Signature Not Verified Petition. It is stated that before the High Court also, Digitally signed by Vinod Lakhina Date: 2014.09.17 15:15:42 IST Reason: the applicant - Action Committee Unaided Recognized Private Page No.1 of 2 Schools had intervened in the matter. There is no objection to the application. Consequently, the application is allowed. Applicant - Action Committee Unaided Recognized Private Schools is permitted to act as an intervener.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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