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Kerala State Indian System Of Medicine ... vs Union Of India on 24 February, 2023

Bench: B.R. Gavai, Vikram Nath

                                                                           URGENT/OUT TODAY

     ITEM NO.51                             COURT NO.8                 SECTION XI-A

                                  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).    3573/2023

     (Arising out of impugned final judgment and order dated 07-02-2023
     in WPC No. 3382/2023 passed by the High Court of Kerala at
     Ernakulam)

     KERALA STATE INDIAN SYSTEM OF MEDICINE SELF-
     FINANCING COLLEGE MANAGEMENT ASSOCIATION (KISMA)                      Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ORS.                                               Respondent(s)

     (IA No. 34512/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT, IA No. 35437/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 24-02-2023 This matter was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)                 Mr. Dama Seshadri Naidu,Sr.Adv.
                                       Mr. K. Sai Teja,Adv.
                                       Mr. P.V. Dinesh,Adv.
                                       Mr. Zulfiker Ali P. S, AOR
                                       Mr. George Poonthottam,Adv.
                                       Ms. Lakshmi Sree P,,Adv.
                                       Mr. Augustine Peter,Adv.

     For Respondent(s)                 Mr. Jaideep Gupta,Sr.Adv.
                                       Mr. Nishe Rajen Shonker,Adv.
                                       Mrs. Anu K. Joy,Adv.
                                       Mr. Alim Anvar,Adv.
                                       Ms. Manicka Priya,Adv.

                                       Ms. Archana Pathak Dave,Adv.
                                       Mr. Pramod Kumar Vishnoi,Adv.
                                       Mr. Akshat Sharma,Adv.

                             UPON hearing the counsel the Court made the following
Signature Not Verified
                                                O R D E R

Digitally signed by Narendra Prasad Date: 2023.02.24

1. 17:58:02 IST Reason: Heard Mr. Dama Seshadri Naidu and Mr. Jaideep Gupta, learned senior counsel and Ms. Archana Pathak Dave, learned counsel.

2. Shri Naidu, learned senior counsel appearing on behalf of the petitioner, relies on certain orders passed by this Court, in support of the submissions that the prayers which were sought by the petitioner have been granted by this Court.

3. It does not appear from the order impugned herein that the said orders were brought to the notice of the High Court.

4. Shri Jaideep Gupta, learned senior counsel, fairly states that the date of admission is extended up to 04.03.2023.

5. In that view of the matter, we direct the matter to be placed before the learned Single Judge of Kerala High Court on 27.02.2023. We request the High Court to take up the matter for final hearing and decide it prior to 04.03.2023 and if it is not possible, at least consider passing appropriate orders, taking into consideration the orders passed by this Court.

6. With these observations and directions, the special leave petition is disposed of.

7. We clarify that we have not considered the merits of the matter.

8. Pending application(s), if any, shall stand disposed of.

  (NARENDRA PRASAD)                                         (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS                                   COURT MASTER (NSH)




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