Supreme Court - Daily Orders
Dental Council Of India vs Dr. Hedgewar Smruti Rugna Seva Mandal ... on 19 June, 2017
Bench: D.Y. Chandrachud, Sanjay Kishan Kaul
1
ITEM NO. 35 COURT NO. 4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. NO. 14/2017 IN CIVIL APPEAL NO. 4926/2017
DENTAL COUNCIL OF INDIA Appellant(s)
VERSUS
DR. HEDGESWAR SMARUTI RUGNA SEVA MANDAL
HINGOLI AND ORS. Respondent(s)
(For direction)
Date : 19/06/2017 This/These petition/petition(s) was/were
called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
(VACATION BENCH)
For Petitioner(s) Mr. T. Singhdev, Adv.
Mr. Amandeep Kaur, Adv.
Mr. Prattek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Tarun Verma, Adv.
Mr. Gaurav Sharma, Adv.
Ms. Vara Gaur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In pursuance of the judgment of this Court dated 11.04.2017, there is an office report stating that a sum of Rs. 30,00,000/- (Rupees Thirty Lakhs only) has been deposited in the Registry by the respondent-college. The proceedings have been directed to be listed in the third week of July, 2017 Signature Not Verified Digitally signed by CHARANJEET KAUR for further directions. The office report seeks Date: 2017.06.20 16:17:55 IST Reason: suitable directions for short term investment of the amount deposited.
We direct the Registry to invest the amount of 2 Rs. 30,00,000/- (Rupees Thirty Lakhs only) which is lying in deposit in fixed deposit of a nationalised bank initially for a period of 31 days, which may be renewed thereafter subject to such further orders as may be passed by the Court.
[ Charanjeet Kaur ] [ Sharda Kapoor ] A.R.-cum-P.S. Assistant Registrar