Supreme Court - Daily Orders
Association Of Private Dental And ... vs State Of M.P . on 20 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.602 COURT NO.1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 23565-23569/2015
(Arising out of impugned final judgment and order dated
09.07.2015, 28.07.2015, 03.08.2015, 10.08.2015 and order dated
12.08.2015 in W.P. No. 8810 of 2015 passed by the High Court Of
M.P At Jabalpur)
ASSOCIATION OF PRIVATE DENTAL AND
MEDICAL COLLEGE Petitioner(s)
VERSUS
STATE OF M.P AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief and office report)
Date : 20/08/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. P.V. Shetty, Sr. Adv.
Ms. Pragati Neekhra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on Board.
Precisely, the petitioner is aggrieved by the following direction in the impugned Signature Not Verified Digitally signed by Charanjeet Kaur order(s):
Date: 2015.08.22 10:08:23 IST Reason:“The said respondent may take instructions from the concerned Agency, which will be 2 appointed for conducting online examination as to whether the Secretary and the Managing Director of that Company is willing to submit affidavit of undertaking before this Court about full compliance of the technical and logistical matters mentioned in our previous order without any exception, if the Court so directs.” In our opinion, if for any reason an outside agency is not in a position to give such an undertaking as wished by the High Court, the petitioner can certainly bring those facts to the notice of the High Court and if such a request is made by the petitioner to modify that portion of the order, the High Court would look into the grievance that is made out by the petitioner and pass appropriate orders thereon.
With these observations, the Special Leave Petitions are disposed of.
Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar