Supreme Court - Daily Orders
Navodaya Vidyalaya Samiti vs Navodaya Vidyalaya Samiti Nvs Retired ... on 15 December, 2025
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.38 COURT NO.16 SECTION IX-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). 35629/2025
[Arising out of impugned final judgment and order dated 16-09-2025
in WP No. 3140/2025 passed by the High Court of Judicature at
Bombay]
NAVODAYA VIDYALAYA SAMITI Petitioner(s)
VERSUS
NAVODAYA VIDYALAYA SAMITI NVS
RETIRED EMPLOYEES ASSOCIATION & ORS. Respondent(s)
IA No. 318568/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 15-12-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Ms. Pankhuri Shrivastava, Adv.
Mr. Aditya Kumar, Adv.
Mr. Deepankar Kumar, Adv.
Ms. Neelam Sharma, AOR For Respondent(s) :Mr. Nishant, AOR Mr. Shabab Ali, Adv.
Ms. Adviteeya, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. In view of the letter circulated by learned counsel for the petitioner seeking adjournment, matter stands adjourned.
2. List after two weeks.
(RASHI GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2025.12.17
19:53:56 IST
Reason: