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National Medical Commission vs B. Manasvini on 18 August, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

                                                             1

     ITEM NO.15                                   COURT NO.8                        SECTION XII

                                     S U P R E M E C O U R T O F              I N D I A
                                             RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)              No.18032/2023

     (Arising out of impugned final judgment and order dated 29­04­2022
     in WP No. 25066/2017 passed by the High Court of Judicature at
     Madras)

     NATIONAL MEDICAL COMMISSION                                                    Petitioner(s)

                                                         VERSUS

     B. MANASVINI & ORS.                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.149945/2023­CONDONATION OF DELAY
     IN FILING SLP, IA No.149942/2023­EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.149946/2023­PERMISSION TO FILE LENGTHY
     LIST OF DATES)

     Date : 18­08­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                            Mr. Gaurav Sharma, AOR
                                            Mr. Dhawal Mohan, Adv.
                                            Mr. Prateek Bhatia, Adv.
                                            Mr. Paranjay Tripathi, Adv.
     For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

1. Delay condoned.

2. Application seeking exemption from filing certified copy of the impugned order is allowed.

3. Signature Not Verified Heard learned counsel for the petitioner and perused the Digitally signed by record.

4. In the facts of the case, no case for interference is made out.

5. The Special Leave Petition is, accordingly, dismissed.

6. However, the question of law is kept open.

7. Pending application stands disposed of.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)