Supreme Court - Daily Orders
Government Of Andhra Pradesh vs U.O.I on 7 January, 2015
Ä ITEM NO.22 COURT NO.11 SECTION XVII
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). 32258/2014
(Arising out of impugned final judgment and order dated 29/08/2014
in WP No. 4436/2014 passed by the High Court Of Patna At Ranchi)
MEDICAL COUNCIL OF INDIA Petitioner(s)
VERSUS
STATE OF JHARKHAND AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C) No. 32386/2014
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 32965/2014
(With Interim Relief and Office Report)
Date : 07/01/2015 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. P.S. Patwalia, ASG
Mr. Gaurav Sharma,Adv.
Mr. Prateek Bhatia, Adv.
For Respondent(s)
Mr. Tapesh Kumar Singh,Adv.
Mohd. Waquas, Adv.
Mr. Manish Kumar, Saran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
The special leave petitions are dismissed.
Digitally signed by Sukhbir Paul Kaur Date: 2015.01.09 14:40:30 IST Reason: (Sukhbir Paul Kaur) (Indu Pokhriyal) Court Master Court Master