M/S. Chaitanya Memorial ... vs Secy. Uoi, N Delhi 4 Others
2021 Latest Caselaw 297 Tel

Citation : 2021 Latest Caselaw 297 Tel
Judgement Date : 4 February, 2021

Telangana High Court

M/S. Chaitanya Memorial ... vs Secy. Uoi, N Delhi 4 Others on 4 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                  AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                WRIT PETITION No.29600 of 2010

ORDER: (Per the Hon'ble the Chief Justice Hima Kohli)


      In view of the detailed judgment rendered by the Supreme

Court in (2012) 6 SCC 1 entitled Society for Unaided Private Schools

of Rajasthan vs. Union of India and another, nothing further survives

for adjudication in the present petition, which is disposed of along

with the pending applications, if any.


                                                    _________________
                                                     HIMA KOHLI, CJ



                                             ______________________
                                             B. VIJAYSEN REDDY, J
04.02.2021

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