Supreme Court - Daily Orders
Dav College Trust And Management ... vs The State Of Himachal Pradesh on 30 August, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
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ITEM NO.48 COURT NO.8 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(s). 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) (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(s). 14958/2022 (XIV)
IA No. 74604/2022 - CONDONATION OF DELAY IN FILING
IA No. 74606/2022 - EXEMPTION FROM FILING O.T.
IA No. 217797/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 191248/2023 - STAY APPLICATION)
Diary No(s). 39806/2023 (XIV)
IA No. 226881/2023 - CONDONATION OF DELAY IN FILING
IA No. 226886/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 12245/2024 (XIV)
Date : 30-08-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
Signature Not Verified
HON'BLE MR. JUSTICE RAJESH BINDAL
Digitally signed by
Jayant Kumar Arora
Date: 2024.08.31
For Petitioner(s)
18:53:37 IST
Reason: Ms. Vandana Sehgal, AOR
Mr. Arun Pratap Singh Rajawat, Adv.
Mr. E. C. Agrawala, AOR
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Mr. Sunil Murarka, Adv.
Mr. Karan Sharma, Adv.
Ms. Nitya Aggarwal, Adv.
Ms. Pankaj Agrawal, Adv.
Ms. Prashi Tyagi, Adv.
Mr. J.n.s.tyagi, Adv.
Ms. Debjani Das P., Adv.
M/S. Delhi Law Chambers, AOR
Mr. Anup Kumar, AOR
(in place of Mr. Romy Chacko, erstwhile AOR,
now designated as Sr. Adv.)
For Respondent(s) Mr. Samir Ali Khan, AOR
Mr. Ashwani Kumar Dubey, AOR
Ms. Radhika Gautam, AOR
Mr. Jugul Kishor Gupta, AOR
Ms. Babila K. K., Adv.
Mr. Neeraj Sharma, Adv.
Mr. Purushotam, Adv.
Mr. Aditya Dhawan, Adv.
Mrs. Kiran Dhawan, Adv.
Mr. Sidhant Thakur, Adv.
Mr. Chander Shekhar Ashri, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is reported that the order dated 28.05.2024 in SLP (C) No. 12245 of 2024 has not been complied with so far.
The order dated 28.05.2024 be now complied with within a period of four weeks.
As requested by Mr. Anup Kumar, learned AdvocateonRecord, his name be reflected in the cause list in place of Mr. Romy Chacko, erstwhile AOR, who has been designated as Sr. Advocate.
Relist the matter after four weeks.
(JAYANT KUMAR ARORA) (ANU BHALLA) ASTT. REGISTRAR-cum-PS COURT MASTER