COMMITTEE OF MANAGEMENT JAN SEWA SHIKSHA PRASAR SAMITI AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(SC)-2016-11-77
SUPREME COURT OF INDIA
Decided on
November 25,2016
Committee of Management Jan Sewa Shiksha Prasar Samiti and Ors.
Appellant
VERSUS
State of U.P. and Ors.
Respondents
JUDGEMENT
Kurian, J. -
(1.) Leave granted.
(2.) Heard learned counsel for the appellant and the Respondent No.3, who has appeared on caveat.
(3.) After arguing the case for some time, it was brought to our notice by the learned counsel that the elections are being held.;
(2.) Heard learned counsel for the appellant and the Respondent No.3, who has appeared on caveat.
(3.) After arguing the case for some time, it was brought to our notice by the learned counsel that the elections are being held.;
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