Supreme Court - Daily Orders
Kumar Shanu vs Ysk Seshu Kumar, Chairman Cbse on 16 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. NO.1 OF 2016
IN
CONTEMPT PETITION(C)D NO.9837/2016
IN
CIVIL APPEAL NO.6454/2011
KUMAR SHANU & ANR APPLICANT(S)
VERSUS
YSK SESHU KUMAR, ALLEGED CONTEMNOR(S)/
CHAIRMAN CBSE RESPONDENT(S)
O R D E R
Permission to file contempt petition is granted. Accordingly, I.A. No.1 is allowed.
After hearing Shri Prashant Bhushan, learned counsel for the applicants, we dispose of this contempt petition by directing that the Central Board of Secondary Education (for short, 'the CBSE') shall scrupulously observe the directions of this Court in Civil Appeal No.6454 of 2011 and the Signature Not Verified Rules framed under the Right to Information Act, Digitally signed by NEETU KHAJURIA Date: 2016.08.16 17:43:33 IST Reason: 2005.
2We have passed this order taking into account the communication issued by the CBSE to the applicants, which are on record.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
AUGUST 16, 2016
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ITEM NO.6 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016
IN
CONTEMPT PETITION(C) D NO.9837/2016 IN CIVIL APPEAL NO.6454/2011 KUMAR SHANU & ANR Petitioner(s) VERSUS YSK SESHU KUMAR, CHAIRMAN CBSE Respondent(s) (With application for permission to file contempt petition and office report) Date : 16/08/2016 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Petitioner(s) Mr. Prashant Bhushan, Adv.
Ms. Neha Rathi, Adv.
Mr. Pranav Sachdeva, Adv.
Mr. Kumar Shanu, In person Mr. Paras Jain, In person For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Permission to file contempt petition is granted. Accordingly, I.A. No.1 is allowed.
After hearing Shri Prashant Bhushan, learned counsel for the applicants, we dispose of this contempt petition by directing that the Central Board of Secondary Education (for short, 'the CBSE') shall scrupulously observe the directions of 4 this Court in Civil Appeal No.6454 of 2011 and the Rules framed under the Right to Information Act, 2005.
We have passed this order taking into account the communication issued by the CBSE to the applicants, which are on record.
(Neetu Khajuria) (Asha Soni) Court Master Court Master
(Signed order is placed on the file.)