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Principal Balvantray Mehta Vidya ... vs Mangal Sain Jain on 11 January, 2021

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

     ITEM NO.11                    Court 9 (Video Conferencing)             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).   12395/2020

     (Arising out of impugned final judgment and order dated 10-08-2020
     in WPC No. 3415/2012 passed by the High Court Of Delhi At New
     Delhi)

     PRINCIPAL BALVANTRAY MEHTA VIDYA BHAWAN & ORS.                       Petitioner(s)

     VERSUS

     MANGAL SAIN JAIN & ANR.                                              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.106006/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT )

     Date : 11-01-2021 This petition was called on for hearing today.

     CORAM :
                                  HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                  HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr. Anil K. Chopra, AOR

     For Respondent(s)                 Mr.   Rajiv Shukla, Adv.
                                       Ms.   Shivani Kapoor, Adv.
                                       Mr.   Gorang Goyal, Adv.
                                       Mr.   Prakash Ranjan Nayak, AOR
                                       Mr.   Sanjay Kumar, Adv.

                         UPON hearing the counsel the Court made the following
                                                  O R D E R

We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly dismissed.

Pending application stands disposed of.

     (ASHA SUNDRIYAL)                                                 (ANITA RANI AHUJA)
     ASTT. REGISTRAR-cum-PS                                           ASSISTANT REGISTRAR