Supreme Court - Daily Orders
Rohilkhand Medical College & Hospital vs Medical Council Of India Anr on 9 March, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, A.K. Sikri
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No.128 of 2016
IN
REVIEW PETITION(C) No.2369 of 2013
IN
WRIT PETITION (C) No.585 of 2013
ROHILKHAND MEDICAL COLLEGE & HOSPITAL AND ANR Petitioner(s)
VERSUS
MEDICAL COUNCIL OF INDIA ANR Respondent(s)
O R D E R
We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (A.K. SIKRI) Signature Not Verified Digitally signed by NEW DELHI Mahabir Singh Date: 2016.03.17 DATED 9th MARCH, 2016.
10:04:02 IST Reason:
CHAMBER MATTER SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(C) No. 128/2016
In
R.P.(C) No. 2369/2013 In W.P.(C) No. 585/2013 ROHILKHAND MEDICAL COLLEGE & HOSPITAL AND ANR Petitioner(s) VERSUS MEDICAL COUNCIL OF INDIA ANR Respondent(s) (with office report) Date : 09/03/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)