Supreme Court - Daily Orders
The Anna University vs Mahendra Institute Of Technology on 24 July, 2020
Bench: Arun Mishra, B.R. Gavai, Krishna Murari
ITEM NO.13 Court 3 (Video Conferencing) SECTION XII
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). 8324-8325/2020
(Arising out of impugned final judgment and order dated 14-02-2020
in WA No. 51/2020 17-06-2020 in RA No. 46/2020 passed by the High
Court of Judicature at Madras)
THE ANNA UNIVERSITY Petitioner(s)
VERSUS
MAHENDRA INSTITUTE OF TECHNOLOGY & ANR. Respondent(s)
(IA No.62111/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 24-07-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Vijay Narayan, Sr. Adv.
Ms. Narmadha Sampath, Adv.
Mr. Balaji Srinivasan, Advocate
Ms. Garima Jain, Advocate
Mr. Aishwarya Choudhary, Advocate
Ms. Pallavi Sengupta, Advocate
Ms. Lakshmi Rao, Advocate
Mr. Mohit Singh, AoR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts and circumstances of the case, we find no ground to interfere with the impugned order(s) passed by the High Court. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.07.24 17:40:40 IST Reason: (NARENDRA PRASAD) (JAGDISH CHANDER)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR