Supreme Court - Daily Orders
The Joint Secretary, Central Board Of ... vs Raj Kumar Mishra on 6 September, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.31 COURT NO.14 SECTION XI
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). 19648/2023
(Arising out of impugned final judgment and order dated 30-05-2023
in WRITC No. 17395/2023 passed by the High Court Of Judicature At
Allahabad)
THE JOINT SECRETARY, CENTRAL
BOARD OF SECONDARY EDUCATION & ANR. PETITIONER(S)
VERSUS
RAJ KUMAR MISHRA & ORS. RESPONDENT(S)
(IA No.179447/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Rupesh Kumar, AOR
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Mr. Aryaman Sharma, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. Issue notice.
2. Till further orders, operation of the impugned order shall remain stayed.
Signature Not Verified(POOJA SHARMA) Digitally signed by POOJA SHARMA (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH) Date: 2023.09.06 16:37:48 IST Reason: