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Parent Teacher Association Of Kadambur ... vs The State Of Kerala on 30 September, 2019

Bench: R. Banumathi, Hrishikesh Roy

     ITEM NO.28                                    COURT NO.5                     SECTION XI-A

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33978/2019
     (Arising out of impugned final judgment and order dated 23-07-2019
     in WA No. 1175/2019 and 23-07-2019 in WA No. 1583/2019 passed by
     the High Court Of Kerala At Ernakulam)

     PARENT TEACHER ASSOCIATION OF KADAMBUR HIGHER SECONDARY SCHOOL
                                                      Petitioner(s)

                                                          VERSUS

     THE STATE OF KERALA & ORS.                         Respondent(s)
     (FOR ADMISSION and I.R. and IA No.146938/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.146940/2019-EXEMPTION FROM
     FILING O.T. and IA No.146937/2019-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..) )

     Date : 30-09-2019 This petition was called on for hearing today.

     CORAM :
                               HON'BLE MRS. JUSTICE R. BANUMATHI
                               HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                       Mr. Jayant Muthuraj,Sr.Adv.
                                             Mr. P. S. Sudheer, AOR
                                             Mr. Rishi Maheshwari,Adv.
                                             Mrs.Mayuri Nayyar Chawla,Adv.
                                             Ms. Anne Mathew,Adv.
                                             Ms. Shruti Jose,ADv.
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Permission to file SLP is granted.

We have heard learned senior counsel appearing on behalf of the petitioner and perused the impugned judgment and relevant papers.

It is pertinent to note that SLP(C)Nos. 21029-21030 of 2019 filed by the Management arising out of the same judgment was already dismissed vide order dated 06.09.2019..

Hence, this special leave petition(s) is also dismissed by giving liberty to the petitioner -association to work out the Signature Not Verified remedy, if any, available in accordance with law.

Reason: Pending application(s), if any, shall also stand disposed of.

     (MADHU BALA)                                                      (PARVEEN KUMARI PASRICHA)
     COURT MASTER (SH)                                                          BRANCH OFFICER