Supreme Court - Daily Orders
Shree Chhatrapati Shivaji Education ... vs Medical Council Of India . on 4 August, 2014
¤ ITEM NO.34 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 19331-19332/2014
(Arising out of impugned final judgment and order dated
03/07/2014 in WP No. 3976/2014,15/07/2014 in WP No. 4278/2014
passed by the High Court Of Delhi At N. Delhi)
SHREE CHHATRAPATI SHIVAJI EDUCATION
SOCIETY & ANR. Petitioner(s)
VERSUS
MEDICAL COUNCIL OF INDIA & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 04/08/2014 These petitions were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Abhinav Mukerji,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
However, we request the High Court to dispose of Writ Petition (C) No. 4278 of 2014, pending before it, as early as possible.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.08.04 17:37:59 IST Reason: