Supreme Court - Daily Orders
Swami Vivekanand Education And Rural ... vs Union Of India on 16 January, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.11 COURT NO.3 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). 1211/2019
(Arising out of impugned final judgment and order dated
18-12-2018 in WP No. 12514/2018 passed by the High Court Of
Judicature At Bombay At Aurangabad)
SWAMI VIVEKANAND EDUCATION AND RURAL DEVELOPMENT
CHARITABLE TRUSTS Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.6299/2019-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date :16-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The main contention of the learned counsel for the petitioner is that the High Court seems to have already decided the issue. We do not agree that the High Court has passed any final order. The High Court will undoubtedly take a decision on the same finally.
Accordingly, the special leave petition is disposed of.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Digitally signed by CHARANJEET KAUR Date: 2019.01.16 A.R.-cum-P.S. Asstt. Registrar 17:00:55 IST Reason: