Supreme Court - Daily Orders
Chintpurni Medical College And ... vs Medical Council Of India on 29 January, 2016
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ITEM NO.47 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).16676/2015
(Arising out of impugned final judgment and order dated 29/05/2015
in WPC No. 1182/2015 passed by the High Court of Delhi at New
Delhi)
CHINTPURNI MEDICAL COLLEGE AND HOSPITAL Petitioner(s)
VERSUS
MEDICAL COUNCIL OF INDIA AND ANR. Respondent(s)
(with interim relief and office report)
WITH
W.P.(C) No. 431/2015
(With appln.(s) for directions and appln.(s) for permission to file
additional documents and Office Report)
Date : 29/01/2016 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
Ms. Praseena E. Joseph, Adv.
for M/s. Lawyer S Knit & Co
For Respondent(s) Ms. Pinky Anand, ASG
Mr. Ajay Sharma, Adv.
Ms. Rekha Pandey, Adv.
Mr. S.S. Rawat, Adv.
Mr. R.S. Nagar, Adv.
Mr. D.S. Mahra, AOR
Mr. Mohan Prasad Gupta, Adv.
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2016.01.30
Mr. Ankit Lal, Adv.
Mr. Mishra Saurabh, Adv.
13:17:05 IST
Reason:
Mr. Gaurav Sharma, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner, the matters are adjourned for ten weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER