Supreme Court - Daily Orders
The Board Of Directors Of Ewing ... vs Union Of India on 25 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.11 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(S)(CIVIL) NO(S). 742/2021
THE BOARD OF DIRECTORS OF EWING CHRISTIAN
COLLEGE SOCIETY ALLAHABAD & ANR. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(FOR ADMISSION and IA No.77388/2021-EX-PARTE STAY and IA
No.77389/2021-EXEMPTION FROM FILING O.T. and IA No.77390/2021-
EXEMPTION FROM FILING AFFIDAVIT )
WITH
W.P.(C) No. 1025/2021 (X)
(FOR ADMISSION and IA No.114796/2021-EX-PARTE STAY and IA
No.114799/2021-EXEMPTION FROM FILING O.T. and IA No.114801/2021-
EXEMPTION FROM FILING AFFIDAVIT.)
SLP(C) No. 13145/2022 (IX)
Date : 25-01-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Ranjit Kumar, Sr. Adv.
Mr. Mohit Paul, AOR
Mr. Ayush Agrawal, Adv.
Mr. Vikrant Singh Bloria, Adv.
Mr. Sushant Tomar, Adv.
Ms. Rangoli Seth, Adv.
Ms. Muskan Nagpal, Adv.
Mr. Zoheb Hossain, AOR
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2023.01.27
Mr. Shyam Divan, Sr. Adv.
17:21:09 IST
Reason: Mr. Rohit Amit Sthalekar, AOR
Mr. Sankalp Narain, Adv.
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Mr. B P Tiwari, Adv.
Mr. Srivats Narain, Adv.
Mr. Aditya Deshmukh, Adv.
For Respondent(s)
Ms. Surbhi Kapoor , AOR
Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Ms. Surbhi Kapoor, Adv.
Mr. Tushar Mehta, Ld. SG
Mr. K.M. Nataraj, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Vimla Sinha, Adv.
Ms. Nachiketa Joshi, Adv.
Ms. Preeti Rani, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Manish, Adv.
Mr. Nakul Chengappa K.K., Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Tushar Mehta, Sr. Adv.
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee, Adv.
Mrs. Aditi Agarwal, Adv.
Mr. Surjendu Sankar Das, AOR
Ms. Suparba Chattaraj, Adv.
Mr. K.K. Rai, Sr. Adv.
Mr. Manoj Ranjan Sinha, Adv.
Mr. S.K. Pandey, Adv.
Mr. Anshul Rai, Adv.
Ms. Sreoshi Chatterjee, Adv.
Mr. Aaditya, Adv.
Ms. Rachna Ranjan, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Zoheb Hossain, AOR
UPON hearing the counsel, the Court made the following
O R D E R
At the request made by learned Solicitor General for adjournment, re-list on a non-miscellaneous day in the month of July, 2023.
2 SLP(C) No. 13145/2022 Learned counsel for the respondents, prays for and is granted, six weeks time to file counter affidavit/reply. Rejoinder affidavit, if any, will be filed within six weeks after service of counter affidavit/reply. Parties to maintain status quo, as it was prevailing before the pronouncement of the impugned judgment, that is, interim order passed by the High Court will operate.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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