Supreme Court - Daily Orders
Medical Council Of India vs Union Of India on 13 May, 2016
Bench: Madan B. Lokur, N.V. Ramana
ITEM NO.36 COURT NO.8 SECTION III
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).13671/2016
(Arising out of impugned final judgment and order dated 27/04/2016
in WP No. 3454/2016 passed by the High Court of Delhi at New Delhi)
MEDICAL COUNCIL OF INDIA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file lengthy list of dates and interim
relief)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, AOR
Mr. T. Singhdev, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Tarun Verma, Adv.
Ms. Vara Gaur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing c/c of the impugned judgment and permission to file lengthy list of dates granted. Issue notice.
In the meanwhile, there shall be a stay of operation of the impugned order dated 27.04.2016 passed by the High Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.05.14 Court of Delhi.
13:16:09 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER