Supreme Court - Daily Orders
Modern Dental College And Research ... vs The State Of Madhya Pradesh on 12 June, 2017
Bench: Prafulla C. Pant, Deepak Gupta
ITEM NO.9+12+13 COURT NO.4 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA-9/2017 IN Civil Appeal No(s). 4060/2009
MODERN DENTAL COLLEGE AND
RESEARCH CENTRE AND ORS. Appellant(s)
VERSUS
STATE OF MADHYA PRADESH AND ORS. Respondent(s)
(FOR INTERVENTION / IMPLEADMENT ON I.A. 46797/2017 AND FOR
INTERVENTION / IMPLEADMENT ON I.A. 46801/2017)
WITH
WP (C) NO. 408/2017
(FOR CLARIFICATION /DIRECTION)
WITH
WP (C) No. 411/2017
Date : 12/06/2017 These matters were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE DEEPAK GUPTA
[VACATION BENCH]
For Petitioner(s) Mr. Harin P. Raval, Sr.Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Puneet Jain, Adv.
Ms. Priyal Jain, Adv.
Ms. Christi Jain, AOR
Mr. Shekhar Naphade, Sr. Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Amit Kumar, Adv.
Mr. Salman Khurshid, Sr. Adv.
Mr. S.G. Hasnain, Sr. Adv.
Mohd. Zahid Hussain, Adv.
Mr. Fajal Hasnian, Adv.
Ms. Kamna Singh, Adv.
Mr. A. Rehman, Adv.
Ms. Afsha Pradha, Adv.
Ms. Lubna Naaz, Adv.
Ms. Kunika, Adv.
Mr. Kamal Mohan Gupta, Adv.
Signature Not Verified
Digitally signed by
For Respondent(s)
MEENAKSHI KOHLI
Date: 2017.06.13
Mr. Mishra Saurabh, Adv.
Mr. Ankit Kr. Lal, Adv.
16:20:42 IST
Reason:
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Ms. Pragati Neekhra, Adv.
Mr. Gaurav Sharma, Adv.
Mr. T. Singh Dev, Adv.
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Ms. Vara Gaur, Adv.'
Mr. Dhawal Mohan, Adv.
Mr. Tarun Verma, Adv.
Mr. R.K. Rathore, Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mr. G.S. Makker, Adv.
Mr. Balendu Shekhar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 46797/2017 and I.A. No. 46801/2017 The respondents are directed to file response to the application(s) within a period of two weeks.
The petitioners are allowed to file rejoinder affidavit, if any, within a week thereafter.
List the application(s) for impleadment as well as I.A. No. ….../2017 (Application for directions) after three weeks. W.P. (C) NO. 408/2017 and W.P. (C) NO. 411/2017 Issue notice.
The respondents are directed to file counter affidavit within a period of three weeks.
Learned senior counsel appearing for the Medical Council of India states that in view of the special facts of this case bank guarantee shall not be encashed till the next date of hearing.
List these matters along with Civil Appeal No. 4060/2009.
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Assistant Registrar (NS)
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