Supreme Court - Daily Orders
Dr. Mrs.Suman V. Jain vs Marwadi Sammelan Thr. Its Secretary on 21 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.101 COURT NO.13 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No. 1480/2012
DR. MRS.SUMAN V. JAIN Appellant(s)
VERSUS
MARWADI SAMMELAN THR. ITS SECRETARY & ORS. Respondent(s)
Date : 21-09-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s)
Mr. Varinder Kumar Sharma, AOR
Mr. Shantanu Sharma Adv, Adv.
Ms. Deeksha Gaur Adv, Adv.
Mr. S. K. Bandyopadhyay Adv, Adv.
For Respondent(s)
Ms. Nina Gupta, Adv.
Dr. Lalit Bhasin, Adv.
Ms. Radhika Gupta, AOR
Ms. Ananya Marwah, Adv.
Ms. Vaishnavi Gupta, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Siddharth Dharmadhikari, Adv.
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the arguments advanced by the learned counsel appearing on behalf of the appellant as well as by the learned counsel appearing on behalf of the respondents.
After hearing, we find that the respondent- Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.09.23 institution, run by a Trust, is recognised and funded by 12:57:16 IST Reason: Government, it being an aided institution. In such a 1 situation the stand of the Government be explained as to if a resignation is submitted, is approval required under the provisions of the Act/Rules applicable and what action has been taken by the Government in this regard. Its consequential effect shall also be apprised by filing an affidavit.
Needful be done on or before 03rd October, 2023. List the matter on 05th October, 2023.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
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