Supreme Court - Daily Orders
Hamdard Institute Of Medical Science ... vs Union Of India on 22 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 480/2017
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ITEM NO.72 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. 1058 in W.P.(C) No.480/2017
(Arising out of impugned final judgment and order dated 08-09-2017
in RCS-A No. 480/2017 passed by the Delhi)
HAMDARD INSTITUTE OF MEDICAL SCIENCE AND Petitioner(s)
RESEARCH (HIMSR) & ANR.
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With I.A. No.97155 of 2017 for appln.(s) for clarification/
direction)
Date : 22-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Saket Sikri, Adv.
Mr. M.H. Zahidi, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Vikalp Mudgal, Adv.
Mr. Ajay Kumar Singh, Adv.
Ms. Swati Gupta, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Mr. P.K. Mullick, Adv.
Mr. G.S. Makker, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, Adv.
Mr. Prateek Bhatia, Adv.
Signature Not Verified Mr. Dhawal Mohan, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2017.09.22
Ms. Amandeep Kaur, Adv.
20:06:59 IST
Reason:
WP(C) 480/2017
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UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Mukul Rohatgi, learned senior counsel for the applicant and Mr. Maninder Singh, learned Additional Solicitor General for the Union of India and Mr. Vikas Singh, learned senior counsel along with Mr. Gaurav Sharma, learned for the Medical Council of India, it is directed that the students who have prosecuted studies shall be governed by paragraph 40 of the judgment rendered in Indian Centre for Advancement of Research and Education Haldia (ICARE) and Another vs. Union of India and Another [Writ Petition (C) No.633 of 2017].
With the aforesaid direction, the interlocutory application stands disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar