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Cadila Healthcare Limited vs Union Of India on 9 July, 2018

Bench: Arun Mishra, S. Abdul Nazeer

                                                    1


     ITEM NO.69                           COURT NO.8                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).    793/2018

     CADILA HEALTHCARE LIMITED                                       Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ORS.                                         Respondent(s)

     with
     W.P.(C) No. 799 of 2018
     W.P.(C) D. No. 24800 of 2018

     Date : 09-07-2018 These petitions were called on/taken on board for
     hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)              Mr. E. C. Agrawala, AOR

     State of M.P.                 Mr. Saurabh Mishra, AAG
                                   Mr. Sunny Choudhary, Adv.

     For Respondent(s)              Mr.   Maninder Singh, ASG
                                    Mr.   Gaurav Sharma, Adv.
                                    Mr.   Nalin Kohli, Adv.
                                    Mr.   Prabhas Bajaj, Adv.
                                    Mr.   G.S. Makker, Adv.


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

State of Gujarat and State of M.P. have filed petitions bearing W.P.(C) No. 799 of 2018 and W.P.(C) D. No. 24800 of 2018 respectively, which are taken on board.

It is stated by the learned counsel appearing for the 16:25:23 IST Reason:

respondents that the ground on which the application was rejected  2 was not proper. They will now reconsider the applications for establishment of medical colleges afresh in State of Gujarat and in State of M.P. and appropriate decision shall be taken in accordance with law at the earliest including with respect to admission.

It is also stated that these colleges are on PPP basis not private medical colleges and admission if any would be purely on merit basis. Seats are to be allotted by the concerned Govt. Authorities/Committees.

In view of aforesaid joint statement, without commenting on it, with consent the writ petitions stand disposed of.

(NEELAM GULATI)                                 (JAGDISH CHANDER)
COURT MASTER (SH)                                  BRANCH OFFICER