Supreme Court - Daily Orders
Sri Manikula Vinayagar Medical College ... vs Union Of India Through Ministry Of ... on 19 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.30 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).191/2018
SRI MANIKULA VINAYAGAR MEDICAL
COLLEGE AND HOSPITAL Petitioner(s)
VERSUS
UNION OF INDIA
THROUGH MINISTRY OF HEALTH
FAMILY WELFARE & ORS. Respondent(s)
(FOR ADMISSION and IA No.32450/2018-APPROPRIATE ORDERS/DIRECTIONS)
Date : 19-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.Sidharth Luthra, Sr.Adv.
Ms.Ritu Bhardwaj, Adv.
Mr.S.Sathish, Adv.
Ms.Gargi Khanna, Adv.
Ms.Mahika Verma, Adv.
Mr.A.Radhakrishnan, AOR
Mr.Anissh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this writ petition under Article 32 of the Constitution.
After arguing for some time, learned senior counsel for the petitioner seeks leave of this Court to withdraw the writ petition with liberty to question the issue as and when the procedural rules are notified before the appropriate forum.
The writ petition is dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.03.20 16:09:39 IST (Ashok Raj Singh) (Jagdish Chander) Reason: Court Master Court Master