Supreme Court - Daily Orders
Committee Of Management Of Saraswati ... vs State Of U.P. on 19 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 662-663/2018
1
ITEM NO.26 COURT NO.1 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 for Special Leave to Appeal (C) Nos. 662-663/2018
(Arising out of impugned final judgment and order dated 11-10-2017
in WC Nos. 47224/2017 and 47905/2017 passed by the High Court Of
Judicature At Allahabad)
COMMITTEE OF MANAGEMENT OF SARASWATI VIDYA
MANDIR SHIKSHA SAMITI & ANR. Petitioners
VERSUS
STATE OF U.P. & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.4080/2018-EXEMPTION FROM FILING
O.T.)
Date : 19-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioners
Mr. S.R. Singh, Sr. Adv.
Mr. Dhruv Paliwal, Adv.
Mr. Mangal Prasad, Adv.
Mr. Pradeep Kumar Mathur, AOR
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. S.R. Singh, learned senior counsel for the petitioners.
Regard being had to the nature of the order passed by the High Court, we are not inclined to Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.01.22 17:17:41 IST Reason: interfere.
However, the point raised with regard to concept of reference, is kept open.
SLP(C) 662-663/2018 2 We are sure, the prescribed authority shall carry on the scrutiny in accordance with law with utmost objectivity.
With the aforesaid observations, the special leave petition is disposed of.
Pending interlocutory applications, if any, also stand disposed of.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar