Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

All India Institute Of Medical Sciences vs S.P. Vashisht on 9 October, 2023

Author: Hima Kohli

Bench: Hima Kohli

     ITEM NO.19                                  COURT NO.14                          SECTION XIV

                                   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). 38084/2023

     (Arising out of impugned final judgment and order dated 25-05-2023
     in WP(C) No. 6525/2017 passed by the High Court Of Delhi At New
     Delhi)

     ALL INDIA INSTITUTE OF MEDICAL SCIENCES                                          PETITIONER(S)

                                                           VERSUS

     S.P. VASHISHT                                                                    RESPONDENT(S)

     ( IA No.202264/2023-CONDONATION OF DELAY IN FILING and IA
     No.202266/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )

     Date : 09-10-2023 This petition was called on for hearing today.

     CORAM :               HON'BLE MS. JUSTICE HIMA KOHLI
                           HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)
                                            Mr. Atul Kumar, AOR
                                            Ms. Sweety Singh, Adv.
                                            Ms. Archana Kumari, Adv.
                                            Mr. Rahul Pandey, Adv.


     For Respondent(s)


                          UPON hearing the counsel, the Court made the following
                                               O R D E R

1. Application seeking exemption from filing certified copy of the impugned judgment is allowed.

2. Delay condoned.

3. Issue notice.

4. Till further orders, operation of the impugned judgment shall remain stayed.

(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) COURT MASTER (NSH)