Supreme Court - Daily Orders
Suman Rani Institute Of Technology vs National Council For Teacher Education on 4 January, 2022
Bench: B.R. Gavai, S. Ravindra Bhat
ITEM NO.29 COURT NO.16 SECTION XI
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos.4152-4153/2021
(Arising out of impugned final judgment and order dated 02-11-2020
in SAD No.797/2020, 29-01-2020 in WC No.245/2020 passed by the High
Court Of Judicature At Allahabad)
SUMAN RANI INSTITUTE OF TECHNOLOGY Petitioner(s)
VERSUS
NATIONAL COUNCIL FOR TEACHER EDUCATION & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.34985/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.34986/2021 – for
EXEMPTION FROM FILING O.T.)
Date : 04-01-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Ravikant, Adv.
Mr. Mayank Manish, Adv.
Mr. Vivek Singh, Adv.
Mr. C.P. Rajwar, Adv.
Mr. Chandra Prakash, AOR
For Respondent(s) Ms. Manisha T. Karia, AOR
Ms. Sukhda Kalra, Adv.
Mr. Adarsh Kumar, Adv.
Ms. Nidhi Nagpal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We do not see any reason to interfere in the matter. The Special Leave Petitions are, accordingly, dismissed.
Pending applications, if any, also stand disposed of.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.01.05 15:46:17 IST Reason: (MUKESH NASA) (SUNIL KUMAR RAJVANSHI) COURT MASTER BRANCH OFFICER