Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Private Nursing Schools And Colleges ... vs The Indian Nursing Council on 4 December, 2017

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.41                          COURT NO.12                 SECTION IX

                              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).   32603/2017

     (Arising out of impugned final judgment and order dated 09-10-2017
     in WP No. 11260/2017 passed by the High Court Of Judicature At
     Bombay At Aurangabad)

     PRIVATE NURSING SCHOOLS AND COLLEGES MANAGEMENT ASSOCIATION
                                                      Petitioner(s)

                                                VERSUS

     THE INDIAN NURSING COUNCIL & ORS.                               Respondent(s)

     (FOR ADMISSION and I.R.)


     Date : 04-12-2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)             Mr. R.Venkataraamni, Sr. Adv.
                                   Mr. Shekhar Devasa, Adv.
                                   Mr. Manish Tiwari, Adv.
                                   Mr. Yashraj Bundela, Adv.
                                   M/S. Devasa & Co., AOR

     For Respondent(s)


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

Issue notice.

There shall be stay of that part of paragraph 25 of the impugned order which states that the right to practice can only be confined to the State.

(SHASHI SAREEN) 17:11:46 IST Reason: (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER