Supreme Court - Daily Orders
Dental Council Of India vs V.S. Subeeksha on 3 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16390/2019
(Arising out of impugned final judgment and order dated 05-10-2018
in WA No. 1795/2018 passed by the High Court of Judicature at
Madras)
DENTAL COUNCIL OF INDIA Petitioner(s)
VERSUS
V.S. SUBEEKSHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.83201/2019-CONDONATION OF DELAY
IN FILING)
WITH
Diary No(s). 17884/2019 (XII)
(FOR ADMISSION and I.R. and IA No.84765/2019-CONDONATION OF DELAY
IN FILING and IA No.84766/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 17885/2019 (XII)
(FOR ADMISSION and I.R. and IA No.86145/2019-CONDONATION OF DELAY
IN FILING and IA No.86149/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 17886/2019 (XII)
( IA No.85041/2019-CONDONATION OF DELAY IN FILING and IA
No.85043/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 17887/2019 (XII)
(FOR ADMISSION and I.R. and IA No.84689/2019-CONDONATION OF DELAY
IN FILING and IA No.84698/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 17888/2019 (XII)
(FOR ADMISSION and I.R. and IA No.83857/2019-CONDONATION OF DELAY
IN FILING and IA No.83858/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 17890/2019 (XII)
(FOR ADMISSION and I.R. and IA No.85483/2019-CONDONATION OF DELAY
IN FILING)
Date : 03-07-2019 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.07.04
CORAM :
16:45:29 IST
Reason:
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
1
For Petitioner(s) Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan,Adv.
Mr. Prateek Bhatia,Adv.
Mr. Prasanna Mohan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the peculiar facts and circumstances, we are not interfering with the impugned order(s) as the students have now completed two years of the course.
In case the Dental Council of India was interested to deprive them from studying it ought to have come expeditiously to this Court and ought to have sought stay of the order passed by the Division Bench of the High Court.
The impugned order(s) not to be treated as a precedent for any other matter. The question of law is kept open. The special leave petitions are, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
2