Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Dr. Ulhas Patil Medical College And ... vs Union Of India on 19 March, 2018

Bench: Arun Mishra, Navin Sinha

     ITEM NO.64                         COURT NO.10                  SECTION X
                              S U P R E M E C O U R T O F       I N D I A
                                      RECORD OF PROCEEDINGS
                             Writ Petition(s)(Civil)     No(s). 186/2018

     DR. ULHAS PATIL MEDICAL COLLEGE
     AND HOSPITAL & ANR.                                           Petitioner(s)

                                                VERSUS

     UNION OF INDIA & ANR.                                          Respondent(s)
     (FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 31829/2018)
     Date : 19-03-2018 This matter was called on for hearing today.
     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)
                                   Mr.Shekhar Naphade, Sr.Adv.
                                   Mr.Manish Kumar, Adv.
                                   Mr.Sidaarth Shinde, Adv.
                                   Mr.Piyush Kaushik, Adv.
                                   Ms.Aakansha Kaul, Adv.
                                   Mr.Nakul Jain, Adv.
                                   Ms.Nalini Singh, Adv.
                                   Ms.Divya Roy, AOR
     For Respondent(s)
                                   Mr.Vikramjit Banerji, ASG
                                   Mr.Merusagar Samantray, Adv.
                                   Ms.Nachiketa Joshi, Adv.
                                   Ms.Lhingneivah, Adv.
                                   Mr.Ayush Anand, Adv.
                                   Mr.Subhandu Anand, Adv.
                                   Mr.G.S.Makker, Adv.
                                   Mr.Gaurav Sharma, Adv.
                                   Ms.Amandeep Kaur, Adv.
                                   Mr.Prateek Bhatia, Adv.
                                   Mr.Abhishek, Adv.
                                   Ms.Mansi, Adv.
                                   Mr.Dhawal, Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Since the Oversight Committee has decided not to recommend the college in question, learned counsel for the petitioner prays to withdraw this writ petition with Signature Not Verified ASHOK RAJ SINGH Date: 2018.03.20 liberty to question the impugned order before the High Digitally signed by 16:09:27 IST Reason: Court.

Liberty prayed for is granted and the writ petition is dismissed as withdrawn.



                         (Ashok Raj Singh)                (Jagdish Chander)
                           Court Master                      Court Master