Supreme Court - Daily Orders
Dav College Trust And Management ... vs The State Of Himachal Pradesh on 20 November, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
1
ITEM NO.13 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 14102/2020
[Arising out of impugned final judgment and order dated 07-01-2020
in LPA No. 23/2009 passed by the High Court of Himachal Pradesh at
Shimla]
DAV COLLEGE TRUST AND MANAGEMENT SOCIETY & ANR. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(IA No. 91703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 95199/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 15163/2020 (XIV)
SLP(C) No. 966-967/2021 (XIV)
SLP(C) No. 11996-12000/2021 (XIV)
(IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No(s). 14958/2022 (XIV)
(IA No. 74604/2022 - CONDONATION OF DELAY IN FILING IA
No.74606/2022 - EXEMPTION FROM FILING O.T. IA No. 217797/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA
No.191248/2023 - STAY APPLICATION)
Diary No(s). 39806/2023 (XIV)
(IA No. 226881/2023 - CONDONATION OF DELAY IN FILING IA
No.226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 12245/2024 (XIV)
Date : 20-11-2024 These matters were called on for hearing today.
CORAM :
Signature Not Verified
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
Digitally signed by
Gulshan Kumar Arora
Date: 2024.11.20
16:55:34 IST
Reason:
2
For Petitioner(s) Mr. Karan Sharma, Adv.
Mr. E. C. Agrawala, AOR
Mr. Rajiv Kataria, Adv.
Ms. Debjani Das Purkayastha, Adv.
M/S. Delhi Law Chambers, AOR
Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Mr. Arun Pratap Singh Rajawat, Adv.
Mr. Romy Chacko, Sr. Adv.
Mr. Anup Kumar, AOR
Mr. Ashwin Chacko, Adv.
Ms. Shruti Singh, Adv.
Ms. Paragya Choudhary, Adv.
For Respondent(s) Mr. Anup Rattan, Adv. Gen.
Mr. Vaibhav Srivastava, AAG
Mr. Puneet Rajta, Adv.
Ms. Sugandha Anand, AR
Mr. Samir Ali Khan, AOR
Ms. Radhika Gautam, AOR
Mr. Abhishek Singh Chauhan, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Neeraj Sharma, Adv.
Mr. Jugul Kishor Gupta, AOR
Mr. Dilip Kumar, Adv.
Mr. Aditya Dhawan, Adv.
Mrs. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Learned Advocate General appearing on behalf of the State prays 3 for time to seek further instructions in the matter.
2. List the matter after three weeks.
3. In the meantime, the Advocate General is at liberty to file the Acts, Rules, Ordinances of the University and Notifications which are relevant to the issue in question.
(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS COURT MASTER