Supreme Court - Daily Orders
Calcutta Gujarati Education Society vs The Kolkata Municipal Corporation on 13 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.28 COURT NO.5 SECTION XVI
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).
20693-20694/2018
(Arising out of impugned final judgment and order dated 26-04-2018
in APO No. 412/2015 & APO No. 470/2015 passed by the High Court At
Calcutta)
CALCUTTA GUJARATI EDUCATION SOCIETY & ANR. Petitioner(s)
VERSUS
THE KOLKATA MUNICIPAL CORPORATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 13-08-2018 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Siddharth Gautam, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv.
Ms. Ekta Pradhan, Adv.
Ms. Sreoshi Chatterjee, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Liberty to file additional grounds is granted.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.08.14 15:48:38 IST Reason: