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Rajasthan Para Medical Council vs Hitesh Kumar Sharma on 24 August, 2018

Bench: Madan B. Lokur, Deepak Gupta

                                                         1

     ITEM NO.22                                  COURT NO.3                    SECTION XV

                                  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).21841/2018

     (Arising out of impugned final judgment and order dated 25-05-2018
     in DBSAW No. 629/2018 passed by the High Court of Judicature for
     Rajasthan at Jodhpur)

     RAJASTHAN PARA MEDICAL COUNCIL                                             Petitioner(s)

                                                        VERSUS

     HITESH KUMAR SHARMA & ORS.                                                 Respondent(s)

     (WITH I.R. and IA No.113455/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.113454/2018-EXEMPTION FROM FILING O.T.)

     Date : 24-08-2018 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                            HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)                    Mr.   S.S. Shamshery, AAG
                                          Mr.   Amit Sharma, Adv.
                                          Mr.   Sandeep Singh, Adv.
                                          Mr.   Ankit Raj, Adv.
                                          Ms.   Nidhi Jaswal, Adv.
                                          Ms.   Indira Bhakar, Adv.
                                          Ms.   Ruchi Kohli, AOR

     For Respondent(s)                    Mr.   K.V. Vishwanathan, Sr. Adv.
                                          Mr.   Rahul Shyam Bhandari, AOR
                                          Mr.   Rohit Jain, Adv.
                                          Ms.   Madhu Sweta, Adv.

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

Exemption from filing C/C of the impugned judgment and exemption from filing O.T. granted. Signature Not Verified Issue notice.

SANJAY KUMAR Date: 2018.08.24 17:17:41 IST Reason: Mr. Rahul Shyam Bhandari, learned counsel accepts notice on behalf of Respondent No.1 and seeks some time to file counter affidavit.

Three weeks’ time is granted for filing counter affidavit.

Rejoinder, if any, be filed within three weeks thereafter.

Notice be now issued to the remaining respondents. In the meanwhile, there shall be a stay of operation of the impugned judgment and order passed by the High Court of Judicature for Rajasthan Bench at Jodhpur. List the matter after six weeks.

 (SANJAY KUMAR-I)                                  (KAILASH CHANDER)
    AR-CUM-PS                                        COURT MASTER