Supreme Court - Daily Orders
All India Institute Of Medical Science ... vs Manoj Kumar Singh on 25 October, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
1
ITEM NO.26 Court 6 (Video Conferencing) SECTION XVII
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). 27300/2019
(Arising out of impugned final judgment and order dated 22-01-2018
in OA No. 4209/2015 passed by the Cat At Delhi)
ALL INDIA INSTITUTE OF MEDICAL SCIENCE (AIIMS) & ANR.Petitioner(s)
VERSUS
MANOJ KUMAR SINGH & ORS. Respondent(s)
Date : 25-10-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Vikrant Narayan Vasudeva, AOR
For Respondent(s) Ms. Swarupama Chaturvedi, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Pranay Ranjan, Adv.
Dr. Nishesh Sharma, Adv.
Mr. Harish Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
No additional documents have been filed by the petitioners.
Learned counsel for the petitioners submits that, that exercise has not been based on a quantifiable data and that is the reason the material qua quantifiable data has not been filed Signature Not Verified before this Court, as requested vide order dated Digitally signed by Charanjeet kaur Date: 2021.10.26 17:12:56 IST Reason: 10.02.2020.
2The aforesaid being the position, as per the law prevalent for the time being, we cannot fault the impugned judgment.
The special leave petition is, accordingly, dismissed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)