Supreme Court - Daily Orders
Medical Cuncil Of India vs Dr. M. Elavarasi on 8 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.18,18.1 & 51 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36192/2017
(Arising out of impugned final judgment and order dated
11-08-2017 in WP No. 419/2016 passed by the High Court Of
Judicature At Madras)
MEDICAL CUNCIL OF INDIA Petitioner(s)
VERSUS
DR. M. ELAVARASI & ORS. Respondent(s)
(With appln.(s) for condonation of delay in filing SLP,
exemption from filing c/c of the impugned judgment with prayer
for interim relief)
WITH
SLP(C) No. 33864/2017 (XII)
(With prayer for interim relief)
SLP(C)........D. 41044/2017
(With appln.(s) from filing c/c, condonation of delay in filing
SLP)
Date : 08-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Pratik Bhatia, Adv.
Mr. Gaurav Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.01.08The question of law is left open.
16:42:39 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar