Supreme Court - Daily Orders
Venkateshwar Global School vs Justice For All on 1 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5911/2022
(Arising out of SLP(C) No. 11264/2022
VENKATESHWAR GLOBAL SCHOOL ..APPELLANT(S)
VERSUS
JUSTICE FOR ALL & ORS. .. RESPONDENT(S)
CIVIL APPEAL NO. 5912/2022
(Arising out of SLP(C) No. 13592/2022)
CIVIL APPEAL NO. 5914/2022
(Arising out of SLP(C) No. 13629/2022)
O R D E R
Leave granted.
We have heard learned counsel for the parties.
We are unable to appreciate how clause 4 of the impugned order dated 26.05.2022 can be worked out even if the schools are at default for the earlier period of years as the same cannot be compensated in this manner by an interim order.
Similarly, the issued which has been examined by the Court is whether the 25% of seats Signature Not Verified Digitally signed by BALA PARVATHI Date: 2022.09.06 in EWS category is being filled up on the basis of 18:13:33 IST Reason: the declared sanctioned strength or actual admissions and we do believe that this cannot form 2 subject matter of an interim order.
We are thus of the view that the final call will have to be taken in the main matter and it cannot be a subject matter of the nature of interim relief as granted.
The result of the aforesaid is we set aside the impugned order qua directions contained in paragraphs 4 and 5, leaving the parties to bear their own costs.
The Court is free to take appropriate view in the main matter.
The appeals are disposed of accordingly.
....................J. [SANJAY KISHAN KAUL] ....................J. [ABHAY S. OKA] NEW DELHI, SEPTEMBER 01, 2022.
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ITEM NO.19 +20 COURT NO.3 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). 11264/2022
(Arising out of impugned final judgment and order dated 26-05-2022 in LPA No. 5/2022 passed by the High Court Of Delhi At New Delhi) VENKATESHWAR GLOBAL SCHOOL Petitioner(s) VERSUS JUSTICE FOR ALL & ORS. Respondent(s) (FOR ADMISSION and I.R.) WITH SLP(C) No. 13592/2022 (XIV) (FOR ADMISSION and I.R.) SLP(C) NO. 13629/2022 ([TO BE TAKEN UP ALONG WITH SLP(C) No. 11264/2022.]FOR ADMISSION and I.R ) Date : 01-09-2022 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Pramod Gupta, Adv.
Mr. Gaurav Kejriwal, AOR Mr. Kamal Gupta, Adv.
Mr. Harshvardhan Jha, Adv. Mr. Sparsh Aggarwal, Adv. Mr. Aman Pathak, Adv.
Mrs. Yugandhara Pawar Jha, AOR For Respondent(s) Mr. Santosh Kumar Tripathi, AOR Mr. Khagesh B Jha, Adv.
Ms. Shikha Sharma Bagga, Adv. Ms. Mohini Priya, AOR Mrs. Niranjana Singh, AOR Ms. Somyashree, Adv.
Mr. Sarvshree, Adv.4
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
No orders are required on the application for impleadment in view of orders passed in the appeals.
Pending applications stand disposed of.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)