Supreme Court - Daily Orders
Committee Of Management Bilhaur Inter ... vs Prem Chand Tripathi on 6 January, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.37 COURT NO.11 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal(C) No(s). 23587/2022
(Arising out of impugned interim judgment and order dated 30-09-
2022 in SA No. 605/2022 passed by the High Court Of Judicature At
Allahabad)
COMMITTEE OF MANAGEMENT BILHAUR INTER COLLEGE BILHAUR Petitioner(s)
VERSUS
PREM CHAND TRIPATHI & ORS. Respondent(s)
IA No. 198820/2022 - EXEMPTION FROM FILING O.T.)
Date : 06-01-2023 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Asha Jain Madan, AOR
Mr. Mukesh Jain, Adv.
Ms. Bhavika Kohli, Adv.
For Respondent(s) Ms. Parul Shukla, AOR
Ms. Shreya Bhojnagarwala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to interfere with the impugned judgment and order. The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2023.01.07 (JATINDER KAUR) 11:07:17 IST Reason: (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR