Supreme Court - Daily Orders
Sheetal Ganesh Kulkarni vs Education Officer on 2 February, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.8 COURT NO.3 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9883/2016
SHEETAL GANESH KULKARNI Appellant(s)
VERSUS
EDUCATION OFFICER & ORS. Respondent(s)
(ONLY IA NO. 266128 of 2023 (APPLICATION FOR DIRECTION) in C.A. NO.
9882 OF 2016 IS LISTED)
WITH
C.A. No. 9882/2016 (III)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 266128/2023
IA No. 266128/2023 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 02-02-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Appellant(s)
Mr.Vinay Navare, Sr.Adv.
Mr. Makarand D. Adkar, Adv.
Mr. Shantanu M Adkar, Adv.
Ms. Bharti Tyagi, AOR
Mr. Pravin Satale, Adv.
Mr. Rishabh Jain, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
Mr. S K Sarkar, Adv.
For Respondent(s)
Mr. Vikramjeet Banerjee, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Shruti Agarwal, Adv.
Mr. Rohit Pandey, Adv.
Ms. Manjula Gupta, Adv.
Ms. Vimla Sinha, Adv.
Mr. Yugandhara Pawar Jha, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2024.02.02
Mr. Siddharth Dharmadhikari, Adv.
16:41:50 IST
Reason: Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
1
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Raavi Sharma, Adv.
Ms. Yamini Singh, Adv.
Mr. Ashish Wad, Adv.
Mrs. Tamali Wad, Adv.
Mrs. Ajeyo Sharma, Adv.
Mr. Ajeyo Sharma, Adv.
Ms. Kirti Sharma, Adv.
Ms. Akriti Arya, Adv.
For M/s. J S Wad and Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA NO. 266128 OF 2023 IN C.A. NO. 9882 OF 2016 In view of the earlier orders passed by this Court on several occasions, the application is allowed in terms of prayer clause
(a), which is extracted below:-
“a) allow the application for direction and permit the Appellant school to conduct the screening test for admission for the academic year 2024-2025 as per the existing procedure; and thereafter till pendency of the case.” (NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2