Dhanalakshmi Srinivasan Medical ... vs Union Of India & Anr on 1 August, 2022

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Delhi High Court - Orders

Dhanalakshmi Srinivasan Medical ... vs Union Of India & Anr on 1 August, 2022

Bench: Sanjeev Narula

                          $~77
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 5339/2022 & CM APPLs. 15964-15965/2022
                                DHANALAKSHMI SRINIVASAN MEDICAL COLLEGE AND
                                HOSPITAL & ANR.                           ..... Petitioners
                                             Through: Mr. Manik Dogra, Ms. Srishty Kaul,
                                                      Mr. Dhruv Pande, Mr. Harish Nadda
                                                      and Mr. Kumar Shashank, Advocates.
                                                   versus

                                UNION OF INDIA & ANR.                                ..... Respondents
                                              Through:           Ms. Bharathi Raju, Senior Panel
                                                                 Counsel with Mr. Devvrat Yadav, GP
                                                                 for R-1.
                                                                 Mr. T. Singhdev, Mrs. Ramanpreet
                                                                 Kaur, Ms. Michelle B. Das, Mr.
                                                                 Abhijit Chakravarty, Ms. Sumangla
                                                                 Swami and Mr. Bhanu Gulati,
                                                                 Advocates for R-2.
                                CORAM:
                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                             ORDER

% 01.08.2022 The matter is taken up today as the last date of hearing i.e., 30th July, 2022 was Saturday (non-working day).

CM APPL. 15965/2022 (under Section 151 of the Code of Civil Procedure, 1908 seeking exemption from filing certified copy of the orders, original documents, proper and legible annexures, proper margins)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioners shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:01.08.2022 19:48:56

W.P.(C) 5339/2022 & CM APPL. 15964/2022

4. There is no counter affidavit on behalf of Respondent No. 1 - Union of India, despite opportunity granted. Ms. Bharathi Raju, counsel for Respondent No. 1, seeks and is granted further three weeks' time to file counter affidavit. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.

5. Mr. Manik Dogra, counsel for the Petitioners, seeks and is granted three weeks' time to file rejoinder to counter affidavit of Respondent No. 2- National Medical Commission.

6. Re-notify on 15th November, 2022.

SANJEEV NARULA, J AUGUST 1, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:01.08.2022 19:48:56

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Delhi High Court - Orders