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Supreme Court - Daily Orders

Dav College Trust And Management ... vs The State Of Himachal Pradesh on 25 February, 2025

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     SLP (C) No. 14102/2020




     ITEM NO.12                         COURT NO.6                 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 : 25-02-2025 These matters were called on for hearing today.
Signature Not Verified


     CORAM :             HON'BLE MR. JUSTICE J.K. MAHESHWARI
Digitally signed by
Gulshan Kumar Arora
Date: 2025.02.27
16:56:19 IST
Reason:
                                 2



         HON'BLE MR. JUSTICE ARAVIND KUMAR

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.
                   Ms. Kriti Gera, Adv.

                   Mr. Ketan Paul, AOR
                   Ms. Ujala Singh, Adv.
                   Ms. Vanshika Dubey, Adv.

                   Mr. Romy Chacko, Sr. Adv.
                   Mr. Anup Kumar, AOR
                   Mr. Joe Sebastian, 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
                   Mr. Bhargava Ravikumar, Adv.

                   Ms. Radhika Gautam, AOR

                   Mr. Ashwani Kumar Dubey, AOR
                   Mr. Chandra Shekhar, Adv.

                   Mr. Neeraj Sharma, Adv.
                   Mr. Jugul Kishor Gupta, AOR
                   Mr. Manish Jain, Adv.
                   Mr. Raj Narayan Singh, Adv.

                   Mr. Aditya Dhawan, Adv.
                   Mrs. Kiran Dhawan, Adv.
                                 3



                   Mr. Chander Shekhar Ashri, AOR


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

1. On account of death of the father of the Advocate General of the State of Himachal Pradesh, time is sought for.

2. Accordingly, hearing is deferred for two weeks.

3. List after two weeks.




(GULSHAN KUMAR ARORA)                          (NAND KISHOR)
     AR-CUM-PS                                  COURT MASTER