Supreme Court - Daily Orders
All India Council For Technical ... vs Mahatma Education Societys Pillai'S ... on 16 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.13 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). 34553/2015
(Arising out of impugned final judgment and order dated 24/08/2015
in WP No. 4589/2015 passed by the High Court of Bombay)
ALL INDIA COUNCIL FOR
TECHNICAL EDUCATION (AICTE) & ANR. Petitioner(s)
VERSUS
MAHATMA EDUCATION SOCIETY'S PILLAI'S
INSTITUTE OF INFORMATION TECHNOLOGY,
ENGINEERING, MEDIA STUDIES & RESEARCH & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file lengthy list of dates and interim
relief and office report)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Anil Soni, Adv.
Mr. Gaurav Sharma,Adv.
For Respondent(s) Mr. N. Ahmed Khan, Adv.
Mr. Danish Zubair Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after two weeks.
Paper Book of SLP (C) 34156/2015 be placed along with the matter on the next date of hearing.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.16
16:50:41 IST
Reason: