Supreme Court - Daily Orders
National Testing Agency vs Vaishanavi Vijay Bhopale on 28 October, 2021
Bench: L. Nageswara Rao, Sanjiv Khanna, B.R. Gavai
ITEM NO.5 COURT NO.5 SECTION IX
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).17027/2021
(Arising out of impugned final judgment and order dated 20-10-2021
in WP No.6042/2021 passed by the High Court Of Judicature At
Bombay)
NATIONAL TESTING AGENCY Petitioner(s)
VERSUS
VAISHANAVI VIJAY BHOPALE & ORS. Respondent(s)
(With applns for exemption from filing c/c of the impugned
judgment)
Date : 28-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Tushar Mehta, Ld. SG
Mr. Rupesh Kumar, AOR
Ms. Neelam Sharma, Adv.
Ms. Pankhuri Shrivastava, Adv.
Mr. Alekshendra Sharma, Adv.
For Respondent(s) Ms. Pooja V.Thorat,Adv.
Mr. Sudhanshu Choudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable on 12.11.2021. Pleading to be completed in the meanwhile. There shall be stay of the impugned order passed by the High Court, until further orders.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.10.28 17:17:47 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master