Supreme Court - Daily Orders
Dumka Medical College vs Board Of Governors In Supersession Of ... on 16 February, 2021
Equivalent citations: AIR 2021 SUPREME COURT 2972, AIRONLINE 2021 SC 66, AIR 2021 SUPREME COURT 1139, AIRONLINE 2021 SC 81
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ITEM NO.1502 Court 8 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).932/2019
DUMKA MEDICAL COLLEGE & ANR. Petitioner(s)
VERSUS
BOARD OF GOVERNORS IN SUPERSESSION OF MEDICAL
COUNCIL OF INDIA & ANR. Respondent(s)
WITH W.P.(C) No.945/2019 (X) W.P.(C) No.970/2019 (X) W.P.(C) No.72/2021 (X) Date : 16-02-2021 These matters were called on for pronouncement of judgment today.
For Petitioner(s) Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Navaniti Prasad Singh, Sr. Adv. Mr. Vaibhav Niti, AOR Mr. Dhananjay Pathak, Adv. Mr. Manoj Prasad, Adv.
Ms. Madhavi Agrawal, Adv. Ms. Aasia Hasan, Adv.
Mr. Barun Kumar Sinha, AAG Mr. P. S. Sudheer, Adv.
Mr. Kumar Anurag Singh,Adv. Mr. Anando Mukherjee, AOR Mr. Vaibhav Niti, AOR Ms. Tulika Mukherjee, AOR For Respondent(s) Mr. Gaurav Sharma, AOR Mr. Dhawal Mohan,Adv.
Mr. Prateek Bhatia,Adv.
Mr. Gaurav Sharma, AOR Mr. Gurmeet Singh Makker, AOR Signature Not Verified Hon’ble Mr.Justice L.Nageswara Rao pronounced Digitally signed by BALA PARVATHI Date: 2021.02.18 17:23:15 IST Reason: the judgment of the Bench comprising His Lordship and Hon’ble Mr.Justice Krishna Murari.
2The Writ petitions are dismissed in terms of the signed non-reportable judgment. Pending applications, if any shall also stand disposed of.
(B.Parvathi) (Pradeep Kumar) Court Master Court Master (Signed non-reportable judgment is placed on the file)