Supreme Court - Daily Orders
Manager, Snv Sanskrit Higher Secondary ... vs V.H. Saritha . on 11 July, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.36 COURT NO.6 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 16200-16201/2016
(Arising out of impugned final judgment and order dated 03/06/2016
in WA No. 803/2016 and order dated 31/05/2016 in WPC No. 13992/2014
03/06/2016 in WPC No. 13992/2014 31/05/2016 in WA No. 803/2016
passed by the High Court of Kerala at Ernakulam)
MANAGER, SNV SANSKRIT HIGHER
SECONDARY SCHOOL AND ANR. Petitioner(s)
VERSUS
V.H. SARITHA AND ORS. Respondent(s)
(With application for exemption from filing Official Translation
and prayer for interim relief)
Date : 11/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. C.S. Rajan, Sr. Adv.
Mr. K. Ramesh, Adv.
Mr. Kumar Gaurav, Adv.
Mr. B.N. Dubey, Adv.
Ms. Swarupama Chaturvedi, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking exemption from filing official translation is allowed. We find no infirmity in the orders impugned herein. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.07.15 10:21:47 IST Reason: [KALYANI GUPTA] [RAJ RANI NEGI] COURT MASTER COURT MASTER