Supreme Court - Daily Orders
Maharishi Mahesh Yogi Vedic ... vs State Of Mp on 1 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Pinaki Chandra Ghose
ITEM NO.26 COURT NO.5 SECTION IVA
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). 22542/2014
(Arising out of impugned final judgment and order dated 25/06/2014
in MCC No. 1906/2004 passed by the High Court Of M.P. At Jabalpur)
MAHARISHI MAHESH YOGI VEDI VISHWAVIDALAYA Petitioner(s)
VERSUS
STATE OF MP AND ORS Respondent(s)
(With interim relief and office report)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr. L. Nageshwar Rao, Sr. Adv.
Mr. Santosh Kumar, Adv.
Mr. Keshav Choudhary, Adv.
Mr. Mushtaq Ahmad,Adv.
For Respondent(s)
Dr. Harsh Pathak, Adv.
Mr. Farrukh Rasheed, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner to file affidavit enclosing Notification dated 29th September, 2003 which was challenged before the High Court.
Let notice be issued on the respondents returnable within two weeks.
Dasti, in addition, is permitted. Learned counsel - Mr. Farrukh Rasheed accepts notice for respondent no. 4.
Signature Not Verified Post this matter on 15th September, 2014. Digitally signed by Neeta Sapra Date: 2014.09.02 16:50:56 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER