Supreme Court - Daily Orders
Committee Of Management Dav Post ... vs State Of U.P . on 4 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.10 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos......./2016
CC Nos. 22143-22144/2015
(Arising out of impugned final judgment and order dated 10/04/2015
in CMWP No. 10441/2015 and order dated 10/04/2015 in CMWP No.
48034/2014 passed by the High Court Of Judicature at Allahabad)
COMMITTEE OF MANAGEMENT DAV POST GRADUATE COLLEGE Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(With application for condonation of delay in filing SLP and office
report)
Date : 04/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Mr. Raj Singh Rana, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Application seeking exemption from filing official translation is allowed. We find no infirmity in the order impugned herein. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2016.01.06 17:52:00 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER