Supreme Court - Daily Orders
Anna Juhi John vs English And Foreign Languages ... on 12 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
ITEM NO.11 COURT NO.7 SECTION XIIA
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). 32761/2016
(Arising out of impugned final judgment and order dated 18/08/2016
in WA No. 723/2016 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State of Andhra
Pradesh)
ANNA JUHI JOHN AND ANR. Petitioner(s)
VERSUS
ENGLISH AND FOREIGN LANGUAGES UNIVERSITIES, HYDERABAD AND ANR.
Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 12/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Satya Mitra,Adv.
For Respondent(s) Mr. Shohit Chaudhary, Adv.
Ms. Prerna Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The second petitioner is present before us and submits that he may be permitted to argue the case himself. Mr. Satya Mitra, Advocate-on-record for the petitioners submits that he has no objection in getting discharged so as to enable the petitioners to take further course of action.
Since, the matter involves very serious issues, we request Mr. Vinay Navre to assist the Court as amicus,which the learned counsel has whole-heartedly accepted.
Signature Not VerifiedThus, we appoint Mr. Vinay Navre as amicus.
Digitally signed by SONALI SAUND Date: 2017.01.1413:08:09 IST List this matter on 19.01.2017.
Reason: (SONALI SAUND) (RENU DIWAN)
SR.P.A ASSISTANT REGISTRAR