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Khansa Mushtaq vs Comedk . on 6 October, 2016

Bench: Dipak Misra, Uday Umesh Lalit

     WP(C) 827/16
                                                          1

     ITEM NO.7                                COURT NO.4                       SECTION X

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

                                      Writ Petition (Civil) No.827/2016


     KHANSA MUSHTAQ                                                              Petitioner(s)

                                                         VERSUS

     COMEDK AND ORS.                                                             Respondent(s)

     (With office report)


     Date : 06/10/2016 This petition was called on for hearing today.

     CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                  Mr.   Suhail Malik, Adv.
                                        Ms.   Chitta Ranjan Mishra, Adv.
                                        Ms.   Neha Jain, Adv.
                                        Ms.   Manju Jetley, AOR

     For Respondent(s)                  Mr.   Gaurav Sharma, AOR
                                        Mr.   Amandeep Kaur, Adv.
                                        Mr.   Dhawal Mohan, Adv.
                                        Mr.   Prateek Bhatia, Adv.
                                        Ms.   Vara Gaur, Adv.
                                        Ms.   Vriti Jindal, Adv.

                                        Mr. V.N. Raghupathy, AOR


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

Issue notice, returnable within two weeks.

Dasti, in addition, is permitted.

As Mr. V.N. Raghupathy, learned counsel, has entered 16:45:27 IST Reason: appearance on behalf of the respondent No.4, no further notice need be issued to the said respondent. WP(C) 827/16 2 Mr. V.N. Raghupathy, learned counsel submits that today this Court has rejected the time for extension of counseling. Similar statement has been made by Mr. Gaurav Sharma, learned counsel for the Medical Council of India. In such a situation, we are sure that the respondent No.1, Consortium of Medical, Engineering and Dental Colleges of Karnataka (COMEDK), shall not fill up any vacancy.

Let the matter be listed on 24th October, 2016.

               (Chetan Kumar)                                 (H.S. Parasher)
                Court Master                                    Court Master