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State Of Orissa vs Managing Committee Of Jaya Durga High ... on 13 October, 2015

Author: Chief Justice

Bench: Chief Justice, Arun Mishra, Amitava Roy

                               IN THE SUPREME COURT OF INDIA
                                CIVIL APPELLATE JURISDICTION

                             REVIEW PETITION (C) NO.2963 OF 2015
                                              IN
                         SPECIAL LEAVE PETITION (C) NO.7142 OF 2015


                  STATE OF ORISSA AND ORS.                   ..PETITIONER(S)

                                            VERSUS
                  MANAGING COMMITTEE OF JAYA DURGA
                  HIGH SCHOOL                                ..RESPONDENT(S)


                                           O R D E R

Delay condoned.

We have gone through the Review Petition and the connected papers. We see no reason to interfere with the order impugned. The Review Petition is, accordingly, dismissed.

...........CJI.

(H.L. DATTU) .............J. (ARUN MISHRA) .............J. (AMITAVA ROY) NEW DELHI, OCTOBER 13, 2015.

Digitally signed by NEETU KHAJURIA Date: 2015.10.17 16:29:09 IST Reason: CHAMBER MATTER NO.4 SECTION XIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (C) NO.2963 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.7142 OF 2015 STATE OF ORISSA AND ORS. ..PETITIONER(S) VERSUS MANAGING COMMITTEE OF JAYA DURGA HIGH SCHOOL ..RESPONDENT(S) (With appln.(s) for c/delay in filing review petition and office report) Date : 13/10/2015 This petition was circulated today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.

The review petition is dismissed in terms of the signed order. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)