Supreme Court - Daily Orders
Dav College Trust And Management ... vs The State Of Himachal Pradesh on 17 December, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.18 COURT NO.7 SECTION XIV
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. 14102/2020
[Arising out of impugned final judgment and order dated 07-01-2020
in LPA No. 23/2009 passed by the High Court of Himachal Pradesh at
Shimla]
DAV COLLEGE TRUST AND MANAGEMENT SOCIETY & ANR. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(IA No. 91703/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 95199/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 15163/2020 (XIV)
SLP(C) No. 966-967/2021 (XIV)
SLP(C) No. 11996-12000/2021 (XIV)
(IA No. 93038/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No. 14958/2022 (XIV)
(IA No. 74604/2022 - CONDONATION OF DELAY IN FILING and IA No.
74606/2022 - EXEMPTION FROM FILING O.T. and IA No. 217797/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.
191248/2023 - STAY APPLICATION)
Diary No(s). 39806/2023 (XIV)
(IA No. 226881/2023 - CONDONATION OF DELAY IN FILING and IA No.
226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 12245/2024 (XIV)
Date : 17-12-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. Mohit Yadav, Adv.
Ms. Vandana Sehgal, AOR
Mr. A.P.S. Rajawat, Adv.
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2024.12.19
Mr. Karan Sharma, Adv.
10:23:00 IST
Reason: Mr. E. C. Agrawala, AOR
M/S. Delhi Law Chambers, AOR(None present)
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SLP (C) No. 14102/2020 etc.
Mr. Romy Chacko, Sr. Adv.
Mr. Anup Kumar, AOR
For Respondent(s)
Mr. Samir Ali Khan, AOR (Not present)
Mr. Ashwani Kumar Dubey, AOR (Not present)
Ms. Radhika Gautam, AOR (Not present)
Mr. Neeraj Sharma, Adv.
Mr. Jugul Kishor Gupta, AOR
Mr. Aditya Dhawan, Adv.
Mrs. Kiran Dhawan, Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
1) Adjournment is sought on the ground that the Advocate General for the State of Himachal Pradesh is not available.
2) With reluctance, we postpone the hearing of the case. List the matters on a non-miscellaneous day in the month of January, 2025.
(NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS COURT MASTER (NSH)
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