Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Private Nursing Schools And Colleges ... vs The Indian Nursing Council on 12 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                                  1



     ITEM NO.1                           COURT NO.9                  SECTION IX

                              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).   32603/2017

     (Arising out of impugned final judgment and order dated 09-10-2017
     in WP No. 11260/2017 passed by the High Court Of Judicature At
     Bombay At Aurangabad)

     PRIVATE NURSING SCHOOLS AND COLLEGES MANAGEMENT ASSOCIATION
                                                      Petitioner(s)

                                                 VERSUS

     THE INDIAN NURSING COUNCIL & ORS.                  Respondent(s)
     (FOR ADMISSION and I.R. and IA No.13324/2018-VACATING STAY.........
     in IA No. 50539 of 2018-Clarification/Direction

     Date : 12-07-2018 This petition was called on for hearing today.


     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MS. JUSTICE INDU MALHOTRA


     For Petitioner(s)             Mr. R.Venkataramani, Sr. Adv.
                                   Mr. Shekhar G.Devasa, Adv.
                                   Mr. Manish Tiwari, Adv.
                                   Mr. Luv Kumar, Adv.
                                   Mr. Yashraj Bundela, Adv.
                                   M/S. Devasa & Co., AOR

     For Respondent(s)             Mr.   Sandeep Sethi, ASG,
                                   Ms.   Anindita Pujari, Adv.
                                   Ms.   Kavita Bhardwaj, Adv.
                                   Ms.   Aarti Kumar, Adv.

                                   Mr. Kapil Sibal, Sr. Adv.
                                   Ms. Praseena Elizabeth Joseeph, Adv.

                                   Mr. Tushar Mehta, ASG,
Signature Not Verified
                                   MS. Bina Madhvan, Adv.
                                   Mr. S.Udaya Kumar Sagar, Adv.
Digitally signed by
SHASHI SAREEN
Date: 2018.07.16
17:24:07 IST
Reason:                            Ms. Swati Bhardwaj, Adv.
                                   Mr. VSR Krishna, Adv.
                                   MS. Elizabeth Antony, Adv.
                                   M/S. Lawyer S Knit & Co, AOR
                                   2


                    Mr.   Tushar Mehta, ASG,
                    Ms.   Swati Ghildiyal, Adv.
                    Ms.   Seema Bengani, Adv.
                    Mr.   Gurmeet Singh Makker, AOR

                    Mr. Chandrakant A.Jadhav, Adv.
                    Mr. Sriram P., AOR
                    Mr. Sarath, Adv.

                    Mr.   Naga Mohan Das, Srr. Adv.
                    Mr.   M.Gireesh Kumar, Adv.
                    Mr.   Sidhant Sinha, Adv.
                    Mr.   Ankur S.Kulkarni, Adv.

                    Mr. Arpit Shukla, Adv.
                    Mr. T.R.B.Sivakumar, Adv.

                    Mr. Nishant R.Katneshwarkar, Adv.

                    Mr. Anand Sanjay M.Nuli, Adv.
                    Mr. Dharm Singh, Adv.
                    M/s. Nuli & Nuli


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

I.A. No. 38110 of 2018 (Application for impleadment) is allowed.

At the request of learned counsel for the parties, list the matter on Wednesday i.e. 25.07.2018.



(SHASHI SAREEN)                                   (SAROJ KUMARI GAUR)
  AR CUM PS                                         BRANCH OFFICER