Supreme Court - Daily Orders
Parshavanath Charitable Trust vs All India Council For Technical ... on 18 December, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.602 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 563/2014 In C.A. No. 9048/2012
PARSHAVANATH CHARITABLE TRUST AND ORS. Petitioner(s)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION AND ORS. Respondent(s)
(With appln. for exemption from filing O.T.)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Shobha,Adv.
Ms. Akanksha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out for institution of contempt proceedings.
The Contempt Petition is dismissed. However, the dismissal of the contempt petition shall not come in the way of the petitioners to ask for appropriate relief.
(Rajni Mukhi) (Pardeep Kumar)
Sr. P.A. AR-cum-PS
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2014.12.19
12:49:16 IST
Reason: