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Education Promotion Society For ... vs Union Of India . on 4 December, 2015

Bench: M.Y. Eqbal, C. Nagappan

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     ITEM NO.1 + 46                            COURT NO.9                  SECTION X
                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

     I.A. NO.7/2015 in Writ Petition (Civil)                   No.92/2011

     EDUCATION PROMOTION SOCIETY FOR INDIA & ORS                            Petitioner(s)

                                                     VERSUS
     UNION OF INDIA & ORS.                                                  Respondent(s)

     (For directions and office report)

     With I.A. No.4 in W.P.(C) No.90 of 2011
     (For directions and office report)

     Date : 04/12/2015 These applications were called on for hearing
     today.
     CORAM :
             HON'BLE MR. JUSTICE M.Y. EQBAL
             HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                 Mr.   K. K. Venugopal, Sr. Adv.
                                       Mr.   Huzefa Ahmadi, Sr. Adv.
                                       Mr.   Gopal Shankranarayan, Adv.
                                       Mr.   Naresh Kaushik, Adv.
                                       Mr.   Rohit Bhatt, Adv.
                                       For   Mrs. Lalita Kaushik,Adv.

                                       Mr. Renjith B., Adv.

     For Respondent(s)                 Mr. Udit Arora, Adv.
                                       For Mr. C. D. Singh,Adv.

                                       Mr. Anil Soni, Adv.
                                       Mr. Gaurav Sharma,Adv.
                                       Mr. Prateek Bhatia, Adv.

                                       Mr. Milind Kumar,Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Reference may be made to this Court's order dated 15.10.2014 which reads as under :

Digitally signed by Sanjay Kumar Date: 2015.12.04

“We have heard Dr. A.M. Singhvi and Mr. K.K. Venugopal, learned Senior Counsel appearing for the 15:19:47 IST Reason:

petitioners and also Mr. Amitesh Kumar, learned counsel appearing for the respondent-All India Council for Technical Education (AICTE).

Mr. Amitesh Kumar, learned counsel submitted that since the matter concerning same subject is referred to the larger Bench and the matters are sub-judice, it would be appropriate to defer the hearing of these cases. However, he has no objection with regard to extension of interim relief granted by this Court on earlier occasions.

Having regard to the submission made by Mr. Amitesh Kumar, learned counsel appearing for AICTE, the interim orders passed by this Court on 18.02.2013 as well as on 10.07.2012 shall continue for the academic session 2015-2016 also.” Mr. K. K. Venugopal, learned Senior Counsel appearing for the petitioners, submits that having regard to the pendency of the matter before the Larger Bench, it would be proper for the ends of justice if the interim orders passed by this Court be extended for the Academic Sessions 2016-2017.

Mr. Anil Soni, learned counsel appearing for the respondent-AICTE, submits that he has no objection in the event the interim orders passed by this Court are further extended for the Academic Sessions 2016-2017.

In view of the aforesaid premises, we direct that the interim orders passed by this Court on 10.07.2012 and 18.02.2013 are extended and shall continue for the Academic Sessions 2016-2017. These interlocutory applications stand disposed of accordingly.

    (Sanjay Kumar-II)                                         (Indu Pokhriyal)
     Court Master                                               Court Master