Supreme Court - Daily Orders
Yash Charitable Trust vs Union Of India on 8 August, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.29 COURT NO.6 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).369/2022
YASH CHARITABLE TRUST & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 77306/2022 - APPLICATION FOR PERMISSION AND IA No.
8728/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 08-08-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Siddharth Nath, Adv.
Mr. Prateek K Chadha, AOR
Ms. Khushboo Hora, Adv.
Mr. Anunay Chowdhary, Adv.
Mr. Sreekar Aechuri, Adv.
Ms. Pragya Ganjoo, Adv.
Ms. Muskaan Singla, Adv.
For Respondent(s) Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Mr. Ketan Paul, Adv.
Mr. Ashok Panigrahi, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Pratyush Srivastava, Adv.
Ms. Shivika Mehra, Adv.
Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Paranjay Tripathi, Adv.
Mr. Omkar Deshpande, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2023.08.10
Mr. Ankur Khandelwal, Adv.
14:41:41 IST
Reason: Mr. Utkarsh Sharma, AOR
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Mr. Lovekesh Aggarwal, Adv.
Mr. Shubham Seth, Adv.
Mr. Anuj Panwar, Adv.
Mr. Nikilesh Ramachandran, AOR
Ms. Anshule L Bhakru, Adv.
Mrs. Swarupama Chaturvedi, AOR
Ms. Saumya Kapoor, Adv.
Ms. Radhika Thappar, Adv.
Mr. Akshay Sapre, Adv.
Mr. S. Sood, Adv.
Ms. Shruti Sivkumar, Adv.
mr. Nitesh Ranjan, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 143142 of 2023
This application is filed on behalf of the parents of the patients, who are receiving the treatment under the Stemcell therapy. The impleadment application is allowed.
The Union of India is yet to file their response in the matter and acceding to the request of Ms. Aishwarya Bhati, the learned ASG, four weeks’ time is granted to file the response. Respective responses, if any, may be filed within two weeks thereafter.
Within the same time, the National Medical Commission would also place on record the recommendations made by the two members Expert Committee.
(RAVI ARORA) (RENU BALA GAMBHIR)
PS TO REGISTRAR COURT MASTER (NSH)
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