Supreme Court - Daily Orders
State Of Uttarakhand vs Lokman Singh on 14 February, 2020
Bench: L. Nageswara Rao, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1596 OF 2020
(@ SLP(C) No(s). 28466/2019)
STATE OF UTTARAKHAND & ORS. Appellant(s)
VERSUS
LOKMAN SINGH & ORS. Respondent(s)
O R D E R
Leave granted.
The subject matter of the appeal pertains to the execution of compulsory bonds for admission to MBBS Course. The issue in question has been settled by the judgment of this Court passed on 19.08.2019 in W.P.(C) No. 376 of 2018 etc. entitled Association of Medical Superspeciality Aspirants and Residents and Ors. vs. Union of India & Ors.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.02.19 13:16:29 IST Reason: 2 This appeal is disposed of in terms of the above said judgment.
.............................J. (L. NAGESWARA RAO) .............................J. (HEMANT GUPTA) NEW DELHI FEBRUARY 14, 2020 3 ITEM NO.44 COURT NO.9 SECTION X 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). 28466/2019 (Arising out of impugned final judgment and order dated 01-11-2018 in SPLA No. 420/2018 passed by the High Court Of Uttarakhand At Nainital) STATE OF UTTARAKHAND & ORS. Petitioner(s) VERSUS LOKMAN SINGH & ORS. Respondent(s) Date : 14-02-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Ms. Vanshaja Shukla, AOR Ms. Anuja P., Adv.
Ms. Rachna Gandhi, Adv.
For Respondent(s) Mr. Siddharth Batra, AOR Mr. Ravinder Kumar, Adv. Ms. Sugandha Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order.
(NEELAM GULATI) (ANAND PRAKASH) AR CUM PS BRANCH OFFICER
(Signed Order is placed on the file)