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Max Care Hospital/New Max Care Hospital vs Max Health Care Institute Ltd. on 18 September, 2023

Bench: A.S. Bopanna, Hima Kohli

     ITEM NO.26                                    COURT NO.7                       SECTION XIV

                                    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).       18062/2023

     (Arising out of impugned final judgment and order dated 31-07-2023 in
     FAO (COMM) No. 157/2023 passed by the High Court Of Delhi At New
     Delhi)

     MAX CARE HOSPITAL/NEW MAX CARE HOSPITAL                                     Petitioner(s)

                                                          VERSUS

     MAX HEALTH CARE INSTITUTE                   LTD. & ORS.                     Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 18-09-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.S. BOPANNA
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)                   Mr. Dhruv Mehta, Sr. Adv.
                                         Mr. Kanhaiya Priyadarshi, AOR
                                         Mr. Virendra Kr. Ray, Adv.
                                         Mr. Ayush Dwivedi, Adv.

     For Respondent(s)                   Mr. Rajeev Dutta, Sr. Adv.
                                         Mr. Aditya Verma, AOR
                                         Mr. Raunak Kamath, Adv.
                                         Ms. Abhilasha Nautiyal, Adv.
                                         Mr. Vijay K Sharma, Adv.
                                         Mr. Rakesh Kaushik, Adv.
                                         Mr. Siddarth Varshney, Adv.
                                         Mr. Swagoti Batchas, Adv.
                                         Mr. Samar Singh, Adv.
                                         Mr. K Rigved Prasad, Adv.

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

Heard the learned senior counsel for the petitioner.

We see no reason to interfere.

Petition is accordingly disposed of along with the pending application(s), if any.

(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR