Supreme Court - Daily Orders
Kendriya Vidyalaya Sangathan vs Man Singh Yadav on 13 December, 2024
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.29 COURT NO.5 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 51661/2024
[Arising out of impugned final judgment and order dated 10-05-2024
in MP No. 1855/2024 passed by the High Court of Madhya Pradesh at
Gwalior]
KENDRIYA VIDYALAYA SANGATHAN & ANR. Petitioner(s)
VERSUS
MAN SINGH YADAV Respondent(s)
(IA No.281032/2024-CONDONATION OF DELAY IN FILING)
Date : 13-12-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Jay Nirupam, Adv.
Mr. D. Girish Kumar, Adv.
Mr. Pranav Giri, Adv.
Mr. Ekansh Sisodia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the learned counsel appearing for the petitioners. No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is, accordingly, dismissed. However, question of law, if any, is kept open.
Signature Not VerifiedDigitally signed by ASHISH KONDLE Date: 2024.12.13
Pending application(s), if any, shall also stand disposed of. 20:23:09 IST Reason:
(ASHISH KONDLE) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)