Dav College Trust And Management ... vs The State Of Himachal Pradesh on 19 August, 2025

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Supreme Court - Daily Orders

Dav College Trust And Management ... vs The State Of Himachal Pradesh on 19 August, 2025

Bench: J.K. Maheshwari

                                                 1
     SLP (C) No.14102/2020




     ITEM NO.7                          COURT NO.2                SECTION XIV

                              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).     14102/2020

     [Arising out of impugned final judgment and order dated 07-01-2020
     in LPA No. 23/2009 passed by the High Court of Himachal Pradesh at
     Shimla]

     DAV COLLEGE TRUST AND MANAGEMENT SOCIETY & ANR.                Petitioner(s)

                                                VERSUS

     THE STATE OF HIMACHAL PRADESH & ORS.                           Respondent(s)

     (IA No. 91703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT IA No. 95199/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH

     SLP(C) No. 15163/2020 (XIV)

     SLP(C) No. 966-967/2021 (XIV)

     SLP(C) No. 11996-12000/2021 (XIV)
     (IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED)
     JUDGMENT

Diary No(s). 14958/2022 (XIV) (IA No. 74604/2022 - CONDONATION OF DELAY IN FILING IA No. 74606/2022 - EXEMPTION FROM FILING O.T. IA No. 217797/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 191248/2023 - STAY APPLICATION) Diary No(s). 39806/2023 (XIV) (IA No. 226881/2023 - CONDONATION OF DELAY IN FILING IA No. 226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 12245/2024 (XIV) Date : 19-08-2025 These matters were called on for hearing today.

Signature Not Verified Digitally signed by

CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI Gulshan Kumar Arora Date: 2025.08.20 16:49:26 IST Reason: 2 SLP (C) No.14102/2020 HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :Mr. E. C. Agrawala, AOR Mr. Karan Sharma, Adv.

Mr. Rajiv Kataria, Adv.

Ms. Debjani Das Purkayastha, Adv. M/S. Delhi Law Chambers, AOR Ms. Vandana Sehgal, AOR Mr. Mohit Yadav, Adv.

Mr. Arun Pratap Singh Rajawat, Adv.

Mr. Ketan Paul, AOR Mr. Arjun Singh, Adv.

Ms. Ujala Singh, Adv.

Mr. Romy Chacko, Sr. Adv.

Mr. Anup Kumar, AOR Mr. Ashwin Romy, Adv.

Mr. Sachin Singh Dalal, Adv. Mr. Joe Sebastian, Adv.

Mr. Akshat Singh, Adv.

For Respondent(s) :Mr. Baldev Singh, Adv.

Mr. Divyansh Thakur, Adv. Mr. Rajeev Kumar Gupta, Adv. Mr. Rishabh Kumar Singh, Adv. Mr. Rohit Kumar, Adv.

Mr. Bimlesh Kumar Singh, AOR Mr. Samir Ali Khan, AOR Ms. Sugandha Anand, AOR Ms. Radhika Gautam, AOR Mr. Ashwani Kumar Dubey, AOR Ms. Swati Dwivedi, Adv.

Mr. Chandra Shekhar, Adv. Ms. Garima Sharma, Adv.

Mr. Jugul Kishor Gupta, AOR Mr. Vinay Kumar Aherodiya, Adv. Mr. Neeraj Sharma, Adv.

Mr. Alok Singh, Adv.

3 SLP (C) No.14102/2020

Mr. Vasim Akhtar, Adv.

Ms. Niharika Kashyap, Adv.

Mr. Aditya Dhawan, Adv.

Mrs. Kiran Dhawan, Adv.

Mr. Akash Baisoya, Adv.

Mr. Radesh Makrandi, Adv. Mr. Ranjan Kumar, Adv.

Mr. Chander Shekhar Ashri, AOR UPON hearing the counsel the Court made the following O R D E R In terms of the letter circulated by learned counsel for the respondent, list the matters in the week commencing 8th September, 2025.

(GULSHAN KUMAR ARORA) (NAND KISHOR) AR-CUM-PS ASSISTANT REGISTRAR

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