Committee Of Management Madarsa ... vs Arshad Javed Khan on 12 May, 2023

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Supreme Court - Daily Orders

Committee Of Management Madarsa ... vs Arshad Javed Khan on 12 May, 2023

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

     ITEM NO.52                                  COURT NO.14                       SECTION XI

                                        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). 9393/2023

     (Arising out of impugned judgment and order dated 14-03-2023 in SA
     No. 573/2022 passed by the High Court of Judicature at Allahabad)

     COMMITTEE OF MANAGEMENT MADARSA MASDARUL
     ULOOM ASDAQIYA PURANI CHAKIYA & ANR.                                             Petitioner(s)

                                                         VERSUS

     ARSHAD JAVED KHAN & ORS.                                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.92503/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.92504/2023-EXEMPTION FROM
     FILING O.T. and IA No.92505/2023-PERMISSION TO FILE LENGTHY LIST OF
     DATES
     IA No. 92503/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 92504/2023 - EXEMPTION FROM FILING O.T. IA No. 92505/2023 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 12-05-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.

Mr. Rohit Amit Sthalekar, AOR Mr. Mohammad Ali Ausaf, Adv.

Mr. Sankalp Narain, Adv.

For Respondent(s) Mr. S.R. Singh, Sr. Adv.

Mr. Syed Fahim Ahmed, Adv.

Mr. Nilesh Sharma, Adv.

Ms. Rishbha Shivhare, Adv.

Ms. Awantika Manohar, AOR UPON hearing the counsel the Court made the following O R D E R Heard Mr. Siddharth Bhatnagar, the learned senior counsel appearing for the petitioners.

Signature Not Verified

Also heard Mr. S.R. Singh, the Digitally signed by NITIN TALREJA Date: 2023.05.15 learned senior counsel appearing for respondent No. 1 (delinquent 10:13:00 IST Reason:

teacher).

1 Having considered the reasoning given for dismissal of the writ petition by the Single Bench as also by the Division Bench of the High Court and taking note of the fact that the Society formulated the Scheme of Administration on 08.07.2021 and six months is prescribed for approval of the Scheme and the termination being within four days of the submission of the Scheme for approval, we see no reason to interfere with the impugned judgment.

Accordingly, the Special Leave Petition stands dismissed. However, the question of law, if any, is kept open.

Pending application(s), if any, shall stand closed.

(NITIN TALREJA)                                                (KAMLESH RAWAT)
COURT MASTER (SH)                                            ASSISTANT REGISTRAR




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Supreme Court - Daily Orders