Supreme Court - Daily Orders
Dr. Ulhas Patil Medical College And ... vs Tejaswini on 13 September, 2019
Bench: Arun Mishra, M.R. Shah
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISC. APPLICATION NO.1013 OF 2019
IN
CIVIL APPEAL NO.5700 OF 2018
DR. ULHAS PATIL MEDICAL COLLEGE
AND HOSPITAL, JALGAON APPELLANT(S)
VERSUS
TEJASWINI & ORS. RESPONDENT(S)
O R D E R
Let the seven students as stated by learned senior counsel appearing on behalf of the Admissions Regulating Authority be paid the amount within a period of two weeks from today.
M.A.No.1013/2019 is accordingly disposed of.
.........................J. [ARUN MISHRA] .........................J. [M.R. SHAH] NEW DELHI SEPTEMBER 13, 2019 Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.09.17 16:35:22 IST Reason: 2 ITEM NO.38 COURT NO.4 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A.No.1013 of 2019 in C.A.No.5700 of 2018 DR. ULHAS PATIL MEDICAL COLLEGE AND HOSPITAL, JALGAON APPELLANT(S) VERSUS TEJASWINI & ORS. RESPONDENT(S) (FOR ADMISSION) Date : 13-09-2019 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Ms.Divya Roy, AOR For Respondent(s) Mr.Vinay Navare, Sr.Adv. Ms.Gwen Karthika, Adv. Ms.Abha R. Sharma, Adv.
Mr.Sudhanshu S. Choudhari, AOR Mr.Yogesh S. Kolte, Adv. Mr.Mahesh P. Shinde, Adv. Ms.Pushpa Devi Sikri, Adv.
Mr.Nishant R.Katneshwarkar, AOR Mr.Anoop Kandari, Adv.
UPON hearing the counsel the Court made the following O R D E R M.A.No.1013 of 2019 is disposed of in terms of the signed order.
(Ashok Raj Singh) (Jagdish Chander) Court Master Court Master (Signed Order is placed in the file)