Supreme Court - Daily Orders
Chintpurni Medical College And ... vs Union Of India on 20 January, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer, Indu Malhotra
ITEM NO.16 Court 8 (Video Conferencing) 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 (C) No(s).15197/2020
(Arising out of impugned final judgment and order dated 09-12-2020
in WP(C) No. 7918/2019 passed by the High Court Of Delhi At New
Delhi)
CHINTPURNI MEDICAL COLLEGE AND HOSPITAL & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130738/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
M/S.Lawyer S Knit & Co, AOR
For Respondent(s) Ms. Aishwarya Bhati, ASG
Ms. Archana Pathak Dave, Adv
Ms. Ruchi Kohli, Adv.
Mr. G.S. Makker, AOR
Mr. Dhawal Mohan, AOR
Mr. T.Singhdev,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments concluded.
Leave granted.
Judgment reserved.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2021.01.20 18:05:54 IST Reason:(B.Parvathi) (Anand Prakash) Court Master Court Master