Supreme Court - Daily Orders
National Commission For Indian System ... vs Mansarovar Ayurvedic Medical College, ... on 17 October, 2022
Bench: B.R. Gavai, B.V. Nagarathna
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ITEM NO.9+10+11 COURT NO.11 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26579/2022
(Arising out of impugned final judgment and order dated 13-05-2022
in WP No. 11673/2022 passed by the High Court Of M.p Principal Seat
At Jabalpur)
NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE Petitioner(s)
VERSUS
MANSAROVAR AYURVEDIC MEDICAL COLLEGE,
HOSPITAL AND RESEARCH CENTER & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130072/2022-CONDONATION OF DELAY
IN FILING and IA No.130073/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Diary No(s). 26849/2022
(FOR ADMISSION and I.R. and IA No.130962/2022-CONDONATION OF DELAY
IN FILING and IA No.130963/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Diary No(s). 26856/2022
(FOR ADMISSION and I.R. and IA No.135202/2022-CONDONATION OF DELAY
IN FILING and IA No.135200/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 26853/2022 (IV-C)
(FOR ADMISSION and I.R. and IA No.136625/2022-CONDONATION OF DELAY
IN FILING and IA No.136626/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 26082/2022 (IV-C)
(IA No.127848/2022-CONDONATION OF DELAY IN FILING and IA
No.127849/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 26971/2022 (IV-C)
(FOR ADMISSION and I.R. and IA No.139250/2022-CONDONATION OF DELAY
IN FILING and IA No.139251/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Signature Not Verified
Diary No(s). 26571/2022 (IV-C)
Digitally signed by
DEEPAK SINGH
Date: 2022.10.17
(FOR ADMISSION and I.R. and IA No.131275/2022-CONDONATION OF DELAY
18:45:36 IST
Reason:
IN FILING and IA No.131276/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 26088/2022 (IV-C)
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(IA No.128052/2022-CONDONATION OF DELAY IN FILING and IA
No.128053/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 26576/2022 (IV-C)
(FOR ADMISSION and I.R. and IA No.127630/2022-CONDONATION OF DELAY
IN FILING and IA No.127631/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 26858/2022 (IV-C)
(IA No.131790/2022-CONDONATION OF DELAY IN FILING and IA
No.131796/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 26568/2022 (IV-C)
(FOR ADMISSION and I.R. and IA No.128075/2022-CONDONATION OF DELAY
IN FILING and IA No.128076/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s). 26852/2022 (IV-C)
(IA No.137709/2022-CONDONATION OF DELAY IN FILING and IA
No.137710/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 26093/2022 (IV-C)
(IA No.130061/2022-CONDONATION OF DELAY IN FILING and IA
No.130063/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Diary No(s). 25758/2022 (IV-C)
(FOR ADMISSION and I.R. and IA No.124683/2022-CONDONATION OF DELAY
IN FILING and IA No.124685/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.124682/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..)
Date : 17-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Ms. Archana Pathak Dave, AOR
Ms. Archana Pathak Dave (AOR)
Mr. Kumar Prashant, Adv.
Mr. Parmod Kumar Vishnoi, Adv.
Mr. Avnish Dave, Adv.
Mr. Vivek Singh Bhati, Adv.
Mr. Arjun Singh Bhati, AOR
Ms. Tasmiya Teleha, Adv.
For Respondent(s)
Mr. Siddharth R. Gupta, Adv.
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Mr. Mrigank Prabhakar, AOR
Mr. S. B. Upadhyay, Sr. Adv.
Mr. Animesh Kumar, Adv.
Mr. Neeraj Shekhar, AOR
Mr. Nishant Kumar, Adv.
Mr. Nishant Upadhyay, Adv.
Ms. Charu Roy, Adv.
Mr. Jasbir Singh Malik, Adv.
Mr. Varun Punia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Taking into consideration the fact that the the petition(s) are already pending before the High Court, we think it will be appropriate that the High Court of Madhya Pradesh is requested to decide the petitions on merits as expeditiously as possible and preferably within a period of six weeks from today.
The special leave petitions are disposed of accordingly. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)