Supreme Court - Daily Orders
Army Public School, Nasirabad, Ajmer vs Arvind Bhandari on 10 February, 2026
Author: Pankaj Mithal
Bench: Pankaj Mithal
1
ITEM NO.35 COURT NO.8 SECTION XV
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) No. 6556/2025
[Arising out of impugned final judgment and order dated 14-02-2025
in SBCWP No. 17565/2022 passed by the High Court of Judicature for
Rajasthan at Jaipur]
ARMY PUBLIC SCHOOL, NASIRABAD, AJMER Petitioner(s)
VERSUS
ARVIND BHANDARI Respondent(s)
(FOR ADMISSION
IA No. 192506/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 37199/2025 (XV)
(IA No. 198708/2025 - CONDONATION OF DELAY IN FILING)
Date : 10-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Rahul Kaushik, Sr. Adv.
Mr. Vishesh Vijay Kalra, AOR
Ms. Sonia Sharma, Adv.
Mr. Shadan Farasat, Sr. Adv.
Mr. Samyak Gangwal, Adv.
Mr. Rohin Bhansali, Adv.
Mr. Tanuj Badhana, Adv.
Mr. Kaustubh Chaturvedi, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Goel, AOR
For Respondent(s) Mr. Gaurav Goel, AOR
Signature Not Verified
Mr. Rahul Kaushik, Sr. Adv.(N.P.)
Digitally signed by
SNEHA DAS
Date: 2026.02.10
Mr. Vishesh Vijay Kalra, AOR
Ms. Sonia Sharma, Adv.
16:48:16 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the respondent(s), list after one week.
(SNEHA DAS) (NIDHI MATHUR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)