Supreme Court - Daily Orders
Jigya Yadav Thru Her Father vs C.B.S.E. (Central Board Of Secondary ... on 7 November, 2019
ITEM NO.4 REGISTRAR COURT. 1 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Civil Appeal No(s). 3905/2011
JIGYA YADAV THRU HER FATHER Appellant(s)
VERSUS
C.B.S.E. (CENTRAL BOARD OF SECONDARY EDUCATION) . &
ORS.Respondent(s)
(ONLY C.A. NO. 3572 OF 2019 IS TO BE LISTED BEFORE LD. REGISTRAR'S
COURT. )
WITH
C.A. No. 3572/2019 (XIV-A)
(FOR ADMISSION and I.R. and IA No.50263/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 07-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sanjay Jain, AOR
Mr. Tara Chandra Sharma, AOR
For Respondent(s)
Mr. Tara Chandra Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 3572/2019
Ld. Counsel for the appellant submits that ld. Advocate- on-record for the appellant has expired and it has been reported to the appellant and that they are awaiting instructions.
Service is complete on respondent nos.1 and 2 but none has entered appearance.
Statement of case be filed within the stipulated period. Registry to process the matter for listing before the Signature Not Verified Hon'ble Court as per rules, once vakalatnama on behalf of the Digitally signed by HEMA JOSHI Date: 2019.11.09 appellant is filed.
13:03:23 IST Reason:
ANIL LAXMAN PANSARE Registrar