Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Health For Millions vs Union Of India . on 29 January, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

  ITEM NO.25                                 COURT NO.11                      SECTION IVA
                                   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)......CC
  No(s). 703/2016

  (Arising out of impugned final judgment and order dated
  04/12/2015 in WP No. 53876/2015 passed by the High Court of
  Karnataka at Bangalore)

  HEALTH FOR MILLIONS                                                           Petitioner(s)

                                                        VERSUS

  UNION OF INDIA AND ORS.                            Respondent(s)
  (With appln.(s) for permission to file SLP and interim relief and
  office report)
  Date: 29/01/2016 This petition was called on for hearing today.

  CORAM :
                             HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                             HON'BLE MR. JUSTICE AMITAVA ROY

  For Petitioner(s)
                                            Mr. Prashant Bhushan,Adv.
                                            Mr. Pranav Sachdeva, Adv.
  For Respondent(s)
                                            Mr. C.S. Vaidyanathan, Sr. Adv.
                                            Dr. A.M. Singhvi, Sr. Adv.
                                            Mr. Arbind Dattar, Sr. Adv.
                                            Mr. Nalin Talwar, Adv.
                                            Vivek Kohli, Adv.
                                            Ms. Anubha Singh, Adv.
                                            Mr. Manu Nair, Adv.
                                            Mr. Saurbh Rath, Adv.
                                            Mr. S. S. Shroff,Adv.

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

Permission to file the Special Leave Petition is granted.

We do not intend to pass any order at this stage since the matter is pending before the High Court of Karnataka. Accordingly, the Special Leave Petition stands dismissed.

However, we grant liberty to the petitioner to apply before Date: 2016.01.30 11:38:18 EASST the Reason: High Court for vacating the interim order which has been passed by the said Court.

We request the High Court of Karnataka to dispose of the pending matter after giving hearing to the parties preferably within a period of two weeks from the date of filing of the application so to be filed by the petitioner.

    (VISHAL ANAND)                                       (SNEH LATA SHARMA)
     COURT MASTER                                           COURT MASTER