Supreme Court - Daily Orders
M/S Asarfi Hospital Limited vs The State Of Jharkhand on 9 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.17 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 27920/2023
(Arising out of impugned final judgment and orders dated 30-06-2022
in FA No. 43/2012 and dated 26-04-2023 in CR No. 75/2022 passed by
the High Court of Jharkhand at Ranchi)
M/S ASARFI HOSPITAL LIMITED Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(IA No.187109/2023-CONDONATION OF DELAY IN FILING and IA
No.187116/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.187096/2023-EXEMPTION FROM FILING O.T. and IA
No.187091/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.187095/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH Diary No(s). 22020/2023
(FOR ADMISSION and I.R. and IA No.183183/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.183182/2023-EXEMPTION FROM
FILING O.T. andIA No.183185/2023-PERMISSION TO FILE LENGTHY LIST OF
DATES)
Date : 09-10-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Pulkit Srivastava, AOR
Mr. Sumit Gaur,adv.
Mr. Ranjan Chaudhary,Adv.,
Mr. Kriti Ranjan,Adv.
Mr. Tanishq Sharma,Adv.
Mr. Saksham Beuria,Adv.
Mr. Surya Rana,Adv.
Mr. Rajiv Shanker Dvivedi,Adv.
Ms. Tulika Mukherjee, AOR
Signature Not Verified
Mr. Honey Khanna, Adv.
Digitally signed by
Anita Malhotra
Date: 2023.10.10
Mr. Beenu Sharma, Adv.
17:19:11 IST
Reason:
1
For Respondent(s)
Mr. Rajan Raj, Adv.
Ms. Mohini Priya, AOR
Mr. Rahul Gupta, Adv.
Mr. Manish Mohan,Adv.
Mr. Umang Shankar, AOR
Mr. Sanjay Singh,Adv.
Mr. Rajat Vaishnaw,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing a certified copy of the impugned judgment and exemption from filing official translation are allowed.
Delay condoned.
Leave granted.
Mr. Rajan Raj, learned counsel takes notice on behalf of respondent Nos. 4 to 11 and 21 to 23, on caveat.
Issue notice on the prayer for interim relief returnable on 28th November, 2023.
In the meanwhile, execution and operation of the impugned judgment(s) and decree will remain stayed.
SLP(Civil) Diary No.29633/2023 be also tagged along with these petitions (ANITA MALHOTRA) (AVGV RAMU) AR-CUM-PS COURT MASTER 2