Tanvi Sarwal Petitioner(S) v. Central Board Of Secondary Education (S), Supreme Court Of India, Judgment, Law, casemine.com

Text Highlighter

Bookmark

PDF

Report a problem

Citation Codes

Equivalent Citations

citation codes

Case Number

Writ Petition(s)(Civil) No(s). 298/2015, W.P.(C) No. 299/2015, (With appln.(s) for stay and Office Report), W.P.(C) No. 305/2015, (With Office Report), Writ Petition(s)(Civil) No(s). 298/2015, W.P.(C) No. 299/2015 and W.P.(C) No. 305/2015

Judges

Justice Uday Umesh Lalit
Justice Arjan Kumar Sikri

Are you a practicing lawyer?

Enhance your digital presence and reach by creating a Casemine profile.

Upload pleading to use the new AI search

Click here to upload

Cites

Tanvi Sarwal Petitioner(S) v. Central Board Of Secondary Education (S)

Supreme Court Of India
May 26, 2015

Citation Codes

Equivalent Citations

citation codes

Case Number

Judges

Justice Uday Umesh Lalit
Justice Arjan Kumar Sikri

See more information ...

Smart Summary

Please sign up to generate summary.

Tanvi Sarwal Petitioner(S) v. Central Board Of Secondary Education (S)

1. Further Status Report dated 25.05.2015 is filed in the Court today which is taken on record. Let the investigation proceed in the direction it is carried out by the police authorities. We post the matter on 03.06.2015 when the further status report shall be filed. The police shall try to complete the investigation by the next date of hearing.

Use AI to get other relevant cases.

Try AI Pro free for 7 days Upgrade to AI Pro

Tanvi Sarwal Petitioner(S) v. Central Board Of Secondary Education (S)

Tanvi Sarwal Petitioner(S) v. Central Board Of Secondary Education (S)

Comments