Supreme Court - Daily Orders
Rakshpal Bahadur Pharmacy Institute vs Dr. A.P.J. Abdul Kalam Technical ... on 27 February, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1714 COURT NO.15 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 1430/2020
RAKSHPAL BAHADUR PHARMACY INSTITUTE Petitioner(s)
VERSUS
DR. A.P.J. ABDUL KALAM TECHNICAL UNIVERSITY & ANR. Respondent(s)
(ONLY OFFICE REPORT ON DEFAULT IS LISTED IN W.P. (C) NO.484 OF 2021
AGAINST THIS MATTER
IA No. 131631/2020 - EX-PARTE STAY)
WITH
W.P.(C) No. 484/2021 (X)
(OFFICE REPORT ON DEFAULT)
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
[IN CHAMBERS]
For Petitioner(s) Mr. Ajit Sharma, AOR
Mr. A. Renganath, Adv.
Mr. Amrit Pradhan, Adv.
Mr. Akshat Sharma, Adv.
For Respondent(s) Mr. Mritunjay Kumar Sinha, AOR
Mr. Amitesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Sanjay Kumar Tyagi, AOR
Mr. Anamika Agarwal, Adv.
Mr. Sandeep Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is granted a month’s time to file the amended petition and to cure the defects, if any.
Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.03.02 17:22:32 IST Reason:(KRITIKA TIWARI) (NIDHI BHARDWAJ) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)