Supreme Court - Daily Orders
Association Of Pvt. Dental And Medical ... vs Union Of India on 16 July, 2020
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.20 Virtual Court 9 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 917-933/2017
ASSOCIATION OF PVT. DENTAL AND MEDICAL
COLLEGES OF M.P (APDMC) & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Office report on default in SLP Nos. 917-933/2017. Only slp 917-
933 is to listed.
IA No. 23282/2020 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 21966/2020 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 36365/2020 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 27007/2020 - APPLICATION FOR TRANSPOSITION
IA No. 22673/2020 - APPLICATION FOR TRANSPOSITION
IA No. 21960/2020 - APPLICATION FOR TRANSPOSITION
IA No. 36357/2020 - APPLICATION FOR TRANSPOSITION
IA No. 21955/2020 - APPLICATION FOR TRANSPOSITION
IA No. 36348/2020 - APPLICATION FOR TRANSPOSITION
IA No. 21929/2020 - APPLICATION FOR TRANSPOSITION
IA No. 27390/2020 - APPLICATION FOR TRANSPOSITION
IA No. 27011/2020 - DELETING THE NAME OF PETITIONER/RESPONDENT)
WITH
SLP(C) No. 5817-5819/2017 (IV-A)
Date : 16-07-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Mr. Dharmendra Kumar Sinha, AOR
Ms. Pragati Neekhra, AOR
For Respondent(s) Mr. Gurmeet Singh Makker, AOR
Mr. Vikas Bansal, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Gaurav Sharma, AOR
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2020.07.16
Ms. Pooja Dhar, AOR
17:18:34 IST
Reason: Mr. Gagan Gupta, AOR
Mr. Arjun Garg, AOR
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Ms. Pooja Dhar, learned counsel submits that the Association of Private Dental and Medical Colleges of M.P. (APDMC) has since been dissolved and, therefore, the concerned member colleges have applied for their transposition as petitioners in this proceedings. According to the counsel, the Association which was representing their cause is not functional.
This case was adjourned earlier for objection if any, from the respondents’ side. The learned counsel appearing for the Union of India submits that they have no objection to the applications for transposition.
In view of above, the concerned applications for transposition, stand allowed.
In reference to the applications for deletion of the students, filed on behalf of the concerned Colleges, Ms. Pooja Dhar, learned counsel submits that those students never attended class and as such, no relief is claimed and their names should be struck off.
Having considered the submission made by the learned counsel for the petitioner, I.A. No. 23282/2020 in SLP (C) No.920/2017, I.A. No 21966/2020 in SLP (C) No.922/2017, I.A. No.27011/2020 for deletion of Respondent No.8 in SLP (C)No. 918/2017, Respondent No.6 in SLP (C) No. 919/2017 and Respondent Nos. 6 and 7 in SLP (C) No.923/2017 and I.A. No. 36365/2020 in SLP (C) No.921/2017, stand allowed. The names of the concerned respondents be deleted from the array of parties at the risk of the applicants.
The cause title be amended accordingly by the Registry.
(RAJNI MUKHI) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER