Supreme Court - Daily Orders
Sourabh Brala vs Union Of India on 20 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
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ITEM NO.27+65 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 571/2018
SOURABH BRALA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.78777/2018-EXEMPTION FROM FILING O.T.)
with
W.P.(C ) No.798 of 2018
(For admission and exemption from filing O.T.)
Date : 20-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Ashok Kumar Sama, Adv.
Mr. Akshat Shrivastava, AOR
Mr. Tarun Gupta, Adv.
Mr. Ashok Kumar Sama, Adv.
Mr. Sanjay Kumar, Adv.
For intervenor Mr. Sumeer Sodhi, AOR
Mr. Aman Nandrajog, Adv.
Mr. Siddharth Sharma, Adv.
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
(MCI) Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan, Sdv.
Mr. Prateek Bhatia, Adv.
Ms. Deepeeka Kalia, Adv.
Mr. Abhishek, Adv.
Mr. K. Seth, Adv.
Ms. Srishti Banerjee, Adv.
(For State of
Signature Not Verified
Mr. Ashutosh Kumar Sharma, Adv.
Uttrakhand)
Digitally signed by
NEELAM GULATI
Date: 2018.07.21
Mr. Jatinder Kumar Bhatia, AOR
12:56:57 IST
Reason:
(For RR.No.4) Mr. Nagendra Rai, Sr. Adv.
Mr. Amitabh Singh, Adv.
Mr. Chandra Bhushan Prasad, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Application for intervention filed by Mr. Sumeer Sodhi, learned counsel on behalf of Mr. Manish Verma, applicant, is allowed.
It is submitted in chorus that serious kind of fraud has been played by the college not only on the students but on all concerned including in the matter which was decided by this Court on 30.08.2017 in W.P. (C) No. 513/2017 and connected matter (Dr. Jagat Narain Subharti Charitable Trust & Anr. vs. Union of India & Ors.). Wrong facts were placed and those facts were made the basis of the decision rendered by this Court in Dr. Jagat Narain’s case (supra).
Learned senior counsel appearing on behalf of the students submitted that there is no infrastructure in the college in question; hence is not worth to continue the education in that college.
Similar is the stand of Sh. Vikas Singh, learned senior counsel appearing on behalf of the MCI as besides other questions of fraud etc. the question of shifting of the students to other institutions is also involved. 3
Learned counsel appearing on behalf of the State of Uttrakhand has prayed for time to file counter affidavit supported by affidavit of responsible officers.
Let affidavit of the Secretary of the concerned department be filed in support of the stand necessary to be taken by the State Government and about the proceedings in the matter pertaining to the status of the land.
Learned counsel appearing for the intervenor submitted that Manish Verma-intervenor, is the owner of the land.
Let all the facts be placed on record. List in the second week of August, 2018. In the meantime, pleadings be completed by the parties.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER