Supreme Court - Daily Orders
Chintpurni Medical College And ... vs Union Of India on 28 January, 2021
ITEM NO.1501 Court 8 (Video Conferencing) SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 155/2021
CHINTPURNI MEDICAL COLLEGE AND HOSPITAL & ANR. Appellant(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.130738/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-01-2021 This appeal was called on for pronouncement of
judgment today.
For Appellant(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. S. Udaya Kumar Sagar Adv.
Ms. Bina Madhavan Adv.
Ms. Akanksha Mehra Adv.
M/s Lawyer’s Knit & Co.
For Respondent(s) Mr. Gurmeet Singh Makkar, AOR
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, Adv
Mr. Dhawal Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Hon’ble Mr. Justice L. Nageswara Rao pronounced the Non-Reportable Judgment of the Bench comprising His Lordship, Hon’ble Mr. Justice S. Abdul Nazeer and Hon’ble Ms. Justice Indu Malhotra.
The appeal is dismissed in terms of the Signed Non-Reportable Judgment. Pending application(s), if any, shall disposed of.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.01.29 16:34:38 IST (Geeta Ahuja) (Anand Prakash) Reason: Court Master Court Master
(Signed Non-Reportable Judgment is placed on the file)