Supreme Court - Daily Orders
The State Of Odisha vs Managing Committee Of Jayanti Devi ... on 1 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
1
ITEM NO.21 COURT NO.10 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 23022/2017
(Arising out of impugned final judgment and order dated 10-03-2017
in RVWPET No. 260/2015 10-03-2017 in MCN No. 281/2015 passed by the
High Court Of Orissa At Cuttack)
THE STATE OF ODISHA & ORS. Petitioner(s)
VERSUS
MANAGING COMMITTEE OF JAYANTI DEVI GIRLS HIGH SCHOOL & ORS.
Respondent(s)
(FOR ADMISSION and I.R. and IA No.77120/2017-CONDONATION OF DELAY
IN FILING)
Date : 01-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Pawan Upadhayay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Akash Tyagi, Adv.
Ms. Sharmila Upadhyay, AOR
For Respondent(s) Mr. S.Gurukrishna Kumar, Sr. Adv.
Mr. A.Deb Kumar, Adv.
Ms. A.Deepa, Adv.
Mr. Sudarsh Menon, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission is granted to assail the main order. Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2017.09.04 As agreed by learned counsel for the parties, this 16:15:38 IST Reason: petition is covered by the order passed by this Court in C.A. No. 2403 of 2017 on 06.02.2017 as clarified in Civil Appeal No. 2439 of 2 2017 on 21.03.2017 .
In terms of the order passed in C.A. No. 2439 of 2017, this petition stands disposed of.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER