Supreme Court - Daily Orders
M. Aamira Fathima And Ors. vs Annamalai University And Ors. on 15 February, 2018
Bench: Arun Mishra, Amitava Roy
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ITEM NO.9 COURT NO.10 SECTION XII
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).30567/2016
(Arising out of impugned final judgment and order dated 26-09-2016
in WA No. 1637/2014 passed by the High Court Of Judicature At
Madras)
M. AAMIRA FATHIMA AND ORS. & ORS. Petitioner(s)
VERSUS
ANNAMALAI UNIVERSITY AND ORS. Respondent(s)
(IA No.18189/2018-CONDONATION OF DELAY IN FILING and and IA
No.79604/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION and IA
No.14254/2018-CONDONATION OF DELAY IN FILING
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 1/2016
FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2016
FOR MODIFICATION ON IA 3/2016 AND IA 4/2017)
WITH
SLP(C) No. 9806/2017 (XII)
SLP(C) No. 30658-30659/2016 (XII)
SLP(C) No. 31078-31080/2016 (XII)
SLP(C) No. 28543/2017 (XII)
(WITH APPLN FOR CONDONATION OF DELAY IN FILING SLP)
Date : 15-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. V. Mohana, Sr. Adv.
Mr. G. Sivabalamurugan, Adv.
Ms. Vandana, Adv.
Mr. S. Ravi Shankar, AOR
Mr. G. Sivabalamurugan, AOR
Signature Not Verified
Mr. Nikhil Nayyar, AOR
Mr. N. Sai Vinod, Adv.
Digitally signed by
BALA PARVATHI
Date: 2018.02.16
17:22:37 IST
Reason: Mr. Dhananjay Baijal, Adv.
Ms. Smriti Shah, Adv.
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Mr. Divyanshu Rai, Adv.
Mr. Gaurav Agrawal, AOR
For Respondent(s) Mr. Naresh Kumar, AOR
Mr. S. Nandakumar, Adv.
Mr. M.S. Sarankumar, Adv.
Ms. Deepikananda Kumar, Adv.
Ms. Sugam Kumar Jha, Adv.
Mr. Ram Dhan Singh Narwal, Adv.
Mr. Gaurav Sharma, AOR
Mr. Prateek Bhatia, Adv.
Mr. Abhishek, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Amandeep Kaur, Adv.
Ms. Mansi Sharma, Adv.
Mr. B. Balaji, AOR
Mr. K. V. Vijayakumar, AOR
Ms. Maitreyee Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List these matters next month.
In the meantime, for this year also, the amount fixed vide order of this Court dated 28.8.2017 or by college, whichever is less, to be paid without any prejudice to various submissions to be raised.
Let the balance amount, if any, be paid for appearing in the examination.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER