Supreme Court - Daily Orders
Dr.B.R.Ambedkar Inst.Of Dt.Sc.& ... vs U.O.I.. on 8 May, 2014
 1
ITEM NO.51 COURT NO.2 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 (Civil) No(s).12602/2014
(From the judgement and order dated 22/01/2014 in LPA No.697/2013
of The HIGH COURT OF DELHI AT N. DELHI)
DR.B.R.AMBEDKAR INST.OF DT.SC.& HOS.&ANR Petitioner(s)
VERSUS
U.O.I.& ORS. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,permission to file additional documents and prayer for
interim relief and office report)
Date: 08/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr.Nagendra Rai, Sr. Adv.
Mr. Shantanu Sagar, Adv.
Ms. Prerna Singh, Adv.
Mr. Aakash Kumar, Adv.
Ms. Vishnu, Adv.
Mr.Shantanu Sagar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
However, we reserve liberty to the petitioners, if they so desire, to file an appropriate application for appropriate orders as provided under the Dentist Act, 1948 after curing all the deficiencies pointed out by the Dental Council of India. 2 If and when such an application is filed, the respondent(s)-herein would consider the application in accordance with law.
The special leave petition is disposed of accordingly.
We clarify that we have not expressed any opinion on the application that may be filed by the petitioners.
Ordered accordingly.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar