APEEJAY SCHOOL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This petition seeks review of our judgment and order dated 10.11.2017, passed in LPA No.10975/2017, whereby the concurrent findings recorded by both the Courts below were upheld and the appeal was dismissed vide a detailed reasoned judgment examining every aspect including the submissions made by the learned Senior counsel for the Petitioners.

(2.) This judgment was assailed by the Petitioners under Article 136 of the Constitution of India in SLP(C) No.37323/2017 preferred before the Hon'ble Supreme Court. The Special Leave Petition was posted for hearing on 11.01.2018 and as is depicted and contained in the order of the Hon'ble Supreme Court, the learned Senior Counsel for the Petitioners raised the following contention:-

(3.) On the strength of the contention raised at the Bar by the learned Senior counsel, the Hon'ble Supreme Court vide its order dated 11.01.2018 permitted the Petitioners to file a review petition before this Court as this was the crucial issue that the High Court ought to have considered, which as per the submission raised was vehemently canvassed before the learned Single Judge as well as in Letters Patent Appeal before the High Court. Therefore, this petition for review has been submitted by the Petitioners.