Supreme Court - Daily Orders
Shree Chhatrapati Shivaji Education ... vs Union Of India on 2 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.49 COURT NO.1 SECTION XIV
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. 16556-16557/2015
(Arising out of impugned final judgment and order dated
28/05/2015 in WPC No. 5041/2015, CM No. 9119/2015 In WP(C) No.
5041 of 2015 passed by the High Court Of Delhi At New Delhi)
SHREE CHHATRAPATI SHIVAJI EDUCATION SOCIETY
AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With appln. (s) for permission to file additional documents
and interim relief and office report)
Date : 02/07/2015 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) Dr.A.M. Singhvi, Sr. Adv.
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Abhinav Mukerji,Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma,Adv.
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Ms. Deepieka Kalia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We direct the Medical Council of India to inspect the petitioner's college and submit a report before this Court in a sealed cover.
Signature Not VerifiedThis exercise shall be done by the Medical Digitally signed by Council of India within a month's time from today. Charanjeet Kaur Date: 2015.07.02 16:45:48 IST Reason:
List thereafter.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar