Supreme Court - Daily Orders
Parshvanath Charitable Trust vs All India Council For Technical ... on 25 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO.1120 OF 2018
IN
CIVIL APPEAL NO.9048 OF 2012
PARSHVANATH CHARITABLE TRUST & ORS. APPELLANT(S)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EUDCATION & ORS.RESPONDENT(S)
With I.A No.53369/2018 in C.A. No.9048/2012
I.A. No.D1568/2018 in C.A. No.9048/2012
O R D E R
I.A No.53369/2018 in C.A. No.9048/2012 Heard.
For the reasons stated, the application for extension of time is dismissed. I.A. No.D1568/2018 in C.A. No.9048/2012 Mr. Mahabir Singh, learned Senior Counsel appearing for the applicant, states that in view of order dated 12.03.2018 passed by the High Court of Punjab and Haryana in C.W.P. No.26030 of 2017, this application for direction has become infructuous.
Hence, the instant application is dismissed as having become infructuous.
….....................J [S. A. BOBDE] Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.04.27 17:19:44 IST Reason: ........................J [L. NAGESWARA RAO] New Delhi;
April 25, 2018.
ITEM NO.12 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION NO.1120 OF 2018 IN CIVIL APPEAL NO.9048 OF 2012 PARSHVANATH CHARITABLE TRUST & ORS. Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EUDCATION & ORS. Respondent(s) With I.A No.53369/2018 in C.A. No.9048/2012 (Appln.(s) for extension of time) and I.A. No.D1568/2018 in C.A. No.9048/2012 (Appln.(s) for directions).
Date : 25-04-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Jatin Zaveri, AOR For Respondent(s)/ Mr. Anil Soni, Adv. Applicant(s) Mr. Harish Pandey, AOR Mr. Mahabir Singh, Sr. Adv.
Mr. Gagan Deep Sharma, Adv.
Ms. Preeti Singh, AOR Dr. Swati Jindal, Adv.
Mr. Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R I.A No.53369/2018 in C.A. No.9048/2012 The application for extension of time is dismissed in terms of the signed order.
I.A. No.D1568/2018 in C.A. No.9048/2012 The instant application is dismissed as having become infructuous in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR (Signed Order is placed on the file)