Supreme Court - Daily Orders
College Of Physician And Surgeon Cps ... vs Suhas Hari Pingle on 16 May, 2025
1
ITEM NO.28 COURT NO.11 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 for Special Leave to Appeal (C) Nos.13079-13081/2025
[Arising out of impugned final judgment and order dated 24-03-2025
in PIL(L) No. 12834/2024, WP No. 2703/2023 & in WPL No. 24270/2024
passed by the High Court of Judicature at Bombay]
COLLEGE OF PHYSICIAN AND SURGEON CPS HOUSE Petitioner(s)
VERSUS
SUHAS HARI PINGLE & ORS. ETC. Respondent(s)
(IA No. 116733/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 116735/2025 - EXEMPTION FROM FILING O.T., IA
No. 117898/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES & IA No. 116734/2025 - PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 16-05-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s) :
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Roddam Prashanth Reddy, Adv.
Mr. Poornachandiran R, Adv.
Ms. Sivani Kms, Adv.
Mr. M Thangathurai, Adv.
Mr. Vairawan A.S, AOR
For Petitioner(s) Mr. Sanjay R. Hegde, Sr. Adv.
in Diary Mr. Raj Kishor Choudhary, Adv.
No.26871/25 Ms. Pratibha Singh, Adv.
Mr. Vikram Patralekh, Adv.
Mr. Nakul Chaudhary, Adv.
Mr. Rizwan Ahmad, Adv.
For Respondent(s) :
Mr. Sudhanshu Chaudhari, Sr. Adv.
Signature Not Verified
Mr. Samrat Krishnarao Shinde, AOR
Digitally signed by
VISHAL ANAND
Date: 2025.05.17
Ms. Pranjal Chapalgaokar, Adv.
16:14:03 IST
Reason: Ms. Gautami Yadav, Adv.
Mr. V. M Thorat, Adv.
Mr. Sagar Pahune Patil, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr. Mukul Rohatgi, the learned Senior counsel appearing for the petitioner.
2. Exemption Applications are allowed.
3. Issue notice, returnable on 14-7-2025.
4. Mr. Samrat Krishnarao Shinde, the learned Advocate-on-Record, who is on caveat, waives service of notice for and on behalf of the Respondent No.1 – Mr. Suhas Hari Pingle, in the Special Leave Petition (Civil) No.13079/2025.
5. Hence, formal notice to the said Respondent is dispensed with.
6. Dasti service, in addition, is permitted.
7. Liberty is granted to serve the Standing counsel for the State of Maharashtra and the Union of India through the Ministry of Health and Family Welfare, respectively.
8. Mr. Vairawan A.S., the learned AOR appearing for the petitioner shall serve one set of entire paper book to Mr. Gaurav Sharma, the learned counsel, who ordinarily appears for the National Medical Commission.
9. We expect the National Medical Commission to file an exhaustive reply by the next date of hearing.
10. Application seeking impleadment of the original PIL petitioner is allowed.
11. Cause Title be amended accordingly.
12. The learned counsel appearing for the PIL petitioner may also file his reply by the next date of hearing.
13. Tag with Diary No.26871/2025, subject to curing of defects, if any.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)