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Pharmacy Council Of India vs Bhairavnath Nisarga Mandals College Of ... on 30 October, 2017

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.59                              COURT NO.4                    SECTION IX
                                   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).
     26480-26483/2017

     (Arising out of impugned final judgment and order dated 04-07-2017
     in WP No. 2999/2017, WP No. 2642/2017, WP No. 2631/2017 and WP No.
     10027/2016 passed by the High Court Of Judicature At Bombay At
     Aurangabad)

     THE PHARMACY COUNCIL OF INDIA                                             Petitioner(s)

                                                       VERSUS

     BHAIRAVNATH NISARGA MANDALS COLLEGE
     OF PHARMACY (D. PHARMA) & ORS. ETC.                   Respondent(s)
     (FOR I.R. and IA No.99486/2017-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.99487/2017-EXEMPTION FROM FILING O.T.)

     Date : 30-10-2017                   These petitions were called on for hearing today.

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

     For Petitioner(s)                   Mr. Zoheb Hossain, AOR
                                         Mr. Prabhas Bajaj, Adv.
                                         Mr. Piyush Goyal, Adv.

     For Respondent(s)                   Mr.   V. Giri, Sr. Adv.
                                         Mr.   R. Basant, Sr. Adv.
                                         Mr.   Sudhanshu S. Choudhari, AOR
                                         Ms.   Surabhi Guleria, Adv.
                                         Mr.   Chandrakant Jadhav, Adv.

                                         Mr. S.M. Jadhav, Adv.
                                         For M/s S.M. Jadhav And Company

                             UPON perusing papers the Court made the following
                                                 O R D E R

Issue notice.

Mr. Sudhanshu S. Choudhari, learned counsel accepts notice. Registration of the respondents will be subject to the outcome of the SLP.

Digitally signed by MEENAKSHI KOHLI Date: 2017.11.01 11:35:42 IST Reason: Tag with SLP (C) No. 25160/2017.

     (MEENAKSHI KOHLI)                                                   (KAILASH CHANDER)
       COURT MASTER                                                        COURT MASTER