Supreme Court - Daily Orders
N.K.P.Salve Inst Of Med.Sci. vs State Of Maharashtra And Ors. on 16 December, 2014
ITEM NO.86 REGISTRAR COURT. 1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. SURAJIT DEY
Civil Appeal No(s). 1553-1559/2009
N.K.P.SALVE INST OF MED.SCI.& L.M.HOSPT. Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. ETC Respondent(s)
(with interim relief and office report)
Date : 16/12/2014 These appeals were called on for hearing today.
For Appellant(s)
Mr. Ravinder Kumar, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
Mr. Aftab Ali Khan,Adv.
Ms. Anagha S. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos.1553,1554,1555,1556,1557,1558 and 1559/2009 In all the above Civil Appeals, service is complete. Original record has been received.
The Ld. Counsel for the respondent has not filed the statement of case but in view of the Order XIX Rule 32(2) of the Supreme Court Rules, 2013, all the matters fall under the complete category.
Registry to process all the matters for listing before the Hon'ble Court, as per rules.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2014.12.22 11:11:36 IST
Reason: (SURAJIT DEY)
Registrar