Supreme Court - Daily Orders
Malvika Foundation vs Eiilm Foundation . on 8 October, 2014
Bench: J. Chelameswar, A.K. Sikri
ITEM NO.24 COURT NO.8 SECTION XVI
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). 25760/2014
(Arising out of impugned final judgment and order dated 22/08/2014
in APOT No. 432/2014 passed by the High Court Of Calcutta)
MALVIKA FOUNDATION AND ORS. Petitioner(s)
VERSUS
EIILM FOUNDATION AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief)
Date : 08/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Rajeev Kumar, Adv.
Mr. Raghwendra Tiwari, Adv.
Mr. Avinash Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The High Court has allowed the appeal and set aside the order of the learned Single Judge on the ground that no specific prayer was made by the petitioners in the mentioning slip and inspite thereof orders were passed by the learned Single Judge.
In view thereof, we are not inclined to interfere with the order of the High Court. The special leave petition is dismissed. However, we make it clear that it would be open to the petitioners to file appropriate Signature Not Verified Digitally signed by application and once that application is filed, the same Deepak Mansukhani Date: 2014.10.08 17:27:24 IST shall be considered on its own merits.
Reason:
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER