Supreme Court - Daily Orders
Parshvanath Charitable Trust And Ors. vs All India Council For Technical ... on 23 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NOS.78294, 78296, 78299, 78301, 78303, 78304, 78306,
78308, 78312, 78320, 78327, 78330, 78439, 78440 AND 78441
OF 2017 IN MISCELLANEOUS APPLICATION NO.659 OF 2017
IN
CIVIL APPEAL NO.9048 OF 2012
PARSHVANATH CHARITABLE TRUST AND ORS. ….APPELLANT(S)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION AND ORS …..RESPONDENT(S)
O R D E R
We have heard learned counsel appearing for the parties and perused these interlocutory applications. For the reasons stated, applications for impleadment and for extension of time are allowed. Accordingly, we extend the time peremptorily upto 31st August, 2017 for admission/counselling of the students in the applicants' institutions. As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
.......................J
[S. A. BOBDE]
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.08.24
.......................J
14:47:17 IST
Reason: [L. NAGESWARA RAO]
New Delhi;
August 23, 2017.
2
ITEM NO.12 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOS.78294, 78296, 78299, 78301, 78303, 78304, 78306, 78308, 78312, 78320, 78327, 78330, 78439, 78440 AND 78441 OF 2017 IN MISCELLANEOUS APPLICATION NO.659 OF 2017 IN CIVIL APPEAL NO.9048 OF 2012 PARSHVANATH CHARITABLE TRUST AND ORS. Appellants(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AND ORS. Respondent(s) (With Appln.(s) for extension of time and impleadment and directions and exemption from filing typed copy of Annexures and exemption from appointment of an official English Translator). Date : 23-08-2017 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO Counsel for the parties Mr. Subramonium Prasad, Sr. Adv. Mr. Chandan Kumar, Adv.
Mr. Rituraj Biswas, Adv.
Ms. Sujaya Bardhan, Adv.
Mr. Subramonium Prasad, Sr. Adv. Mr. Mohit Paul, Adv.
Mr. Kamal Gupta, Adv.
Mr. Puneeth K.G., Adv.
Mr. Amitesh Kumar, Adv.
Mr. Mritunjay Kumar Singh, Adv. Mr. Tarjit Singh Chhikara, Adv. Mr. Satish Kumar, Adv.
Mr. Anil Soni, Adv.
Mr. Gaurav Sharma, Adv.3
Mr. Fanish K. Jain, Adv.
For Mr. Abhishek Vikas, Adv. UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel appearing for the parties and perused these interlocutory applications. For the reasons stated, applications for impleadment and for extension of time are allowed. Accordingly, we extend the time peremptorily upto 31st August, 2017 for admission/counselling of the students in the applicants' institutions. As a sequel to the above, pending interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)