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Shaheed Teg Bahadur College Of Pharmacy vs Pharmacy Council Of India on 14 February, 2022

Bench: L. Nageswara Rao, B.R. Gavai

     ITEM NO.9                Court 5 (Video Conferencing)                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).1887/2022

     (Arising out of impugned final judgment and order dated 23-12-2021
     in CMA No.41337/2021 passed by the High Court Of Delhi At New
     Delhi)

     SHAHEED TEG BAHADUR COLLEGE OF PHARMACY                             Petitioner(s)

                                                     VERSUS

     PHARMACY COUNCIL OF INDIA                                           Respondent(s)

     (With applns for exemption from filing c/c of the impugned judgt)

     Date : 14-02-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE L. NAGESWARA RAO
                         HON'BLE MR. JUSTICE B.R. GAVAI


     For Petitioner(s)               Mr. Sanjay Sharawat, AOR

     For Respondent(s)               Mr. Zoheb Hossain, AOR
                                     Mr. Vivek Gurnani, Adv



                          UPON hearing the counsel the Court made the following
                                             O R D E R

Issue notice.

Tag with SLP (Civil) No.1050/2022 on 07.03.2022.

Mr. Zoheb Hossain, learned counsel accepts notice on behalf of the Respondent-Pharmacy Council of India.

Digitally signed by Rajni Mukhi Date: 2022.02.15 16:44:31 IST Reason: (Geeta Ahuja) (Anand Prakash) Court Master Court Master