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Medical Council Of India vs Sree Balaji Medical College & Hospital on 18 July, 2014

"                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                                        INTERLOCUTORY APPLICATION NO.1 OF 2014
                                           (Application for vacating stay)
                                                         IN

                                            CIVIL APPEAL NO.6564 OF 2014
                                       (Arising out of SLP(C)No.15867/2014)


                         MEDICAL COUNCIL OF INDIA                       ...APPELLANT(s)

                                                            Vs.

                         SHREE BALAJI MEDICAL COLLEGE &
                         HOSPITAL & ANR.                               ...RESPONDENT(s)/
                                                                          APPLICANT (s)



                                                      O R D E R

Leave granted.

Heard the learned counsel appearing for the parties. Looking at the facts of the case, in our opinion it would be just and proper to treat the application filed by the applicant to the Medical Council of India for getting additional seats for the academic year 2015-16 instead of 2014-15.

The Medical Council of India is directed to complete the inspection of the applicant-College before 31st October, 2014. The application is disposed of with the above Signature Not Verified Digitally signed by Sarita Purohit observations.

14:46:35 IST Reason: 1 In view of the order passed in the application, the civil appeal also stands disposed of with no order as to costs.

..............J. [ANIL R. DAVE]  ..............J. [VIKRAMAJIT SEN] New Delhi;

18th July, 2014.

                           2
ITEM NO.63                  COURT NO.4                  SECTION XII

               S U P R E M E C O U R T O F         I N D I A
                       RECORD OF PROCEEDINGS

I.A.1/2014 in

Petition(s) for Special Leave to Appeal (C) No(s).15867/2014 (Arising out of impugned final judgment and order dated 09/06/2014 in WPC No.728/2014 passed by the High Court Of Madras) MEDICAL COUNCIL OF INDIA Petitioner(s) VERSUS SREE BALAJI MEDICAL COLLEGE & HOSPITAL AND ANR Respondent(s) (For vacating stay and office report) Date : 18/07/2014 This matter was called on for hearing today. CORAM :

HON’BLE MR. JUSTICE ANIL R. DAVE HON’BLE MR. JUSTICE VIKRAMAJIT SEN For Petitioner(s) Mr. Gaurav Sharma,Adv.

                    Mr.    Amandeep,Adv.
                    Mr.    Prateek Bhatia,Adv.
                    Mr.    Archit Upadhyay,Adv.

For Respondent(s)   Mr.    C.A. Sundaram,Sr.Adv.
                    Mr.    K.V. Vishwanathan,Sr.Adv.
                    Mr.    R. Tyagrajan,Sr.Adv.
                    Mr.    Venkatesh Mahadevan,Adv.
                    Mr.    Kumaresh Babu,Adv.
                    Ms.    Rohini Musa,Adv.
                    Mr.    Balaji Srinivasan,Adv.
                    Ms.    Srishti Govil,Adv.
                    Mr.    Mayank Kshirsagar,Adv.
                    Mr.    Zafar Inayat,Adv.
                    Ms.    Adeeba Majid,Adv.

                    Mr. Mukul Rohatgi,AG

Ms. Meenakshi Grover,Adv. Ms. Devanshi Singh,Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The civil appeal is disposed of with no order as to costs in terms of the signed order.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 4