Supreme Court - Daily Orders
College Of Physician And Surgeon Cps ... vs Suhas Hari Pingle on 18 December, 2025
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ITEM NOS.37+20 COURT NO.7 SECTION IX-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No(s). 13079-13081/2025
[Arising out of impugned final judgment and order dated 24-03-2025
in PIL(L) No. 12834/2024, WP No. 2703/2023 & WPL No. 24270/2024
passed by the High Court of Judicature at Bombay]
COLLEGE OF PHYSICIAN AND SURGEON CPS HOUSE Petitioner(s)
VERSUS
SUHAS HARI PINGLE & ORS. Respondent(s)
(IA No. 116733/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 116735/2025 - EXEMPTION FROM FILING O.T., IA
No. 117898/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES & IA No. 116734/2025 - PERMISSION TO FILE LENGTHY
LIST OF DATES)
WITH
SLP(C) Nos. 16906-16908/2025 (IX-A)
(IA No. 128200/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No.46017/2025 (IX-A)
(IA No. 229488/2025 - CONDONATION OF DELAY IN FILING SLP, IA
No. 229485/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 229483/2025 - PERMISSION TO FILE SLP)
SPECIAL LEAVE PETITION (CIVIL) Diary No.70397/2025
(IA No. 321688/2025 - CONDONATION OF DELAY IN FILING SLP, IA
No.321682/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 321690/2025 - EXEMPTION FROM FILING O.T., IA
No. 321686/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES AND IA No. 321681/2025 - PERMISSION TO
FILE SLP)
Date : 18-12-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
Signature Not Verified
HON'BLE MR. JUSTICE K.V. VISWANATHAN
Digitally signed by
VISHAL ANAND
Date: 2025.12.19
Date : 18-12-2025 These matters were called on for hearing today.
18:58:29 IST
Reason:
CORAM :
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HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Chandra Sekhar Padhi, Adv.
Mr. Manoj Kumar, Adv.
Mr. Pradeep Chandra Sati, Adv.
Ms. Anita, Adv.
Mr. Nitish Kumar Rai, Adv.
Mr. Jaydip Pati, AOR
Mr. Vansh Narayan Tiwari, Adv.
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Mr. Vikram Patralekh, Adv.
Ms. Pratibha Singh, Adv.
Ms. Shalini Tripathi, Adv.
Mr. Himanshu Gupta, Adv.
Mr. Shivam Yadav, Adv.
Mr. Praveen Gaur, Adv.
Ms. Nehoal Sri L.v., Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Roddam Prashanth Reddy, Adv.
Mr. Poornachandiran R, Adv.
Ms. Sivani Kms, Adv.
Mr. Vairawan A.s, AOR
Ms. Deepeika Kalia, Adv.
Ms. Vasudha Singh, Adv.
Ms. Sudeep Chandra, Adv.
Ms. Khushi, Adv.
Mr. Siddharth Bhatnagar, Sr. Adv.
Ms. Jaikriti S. Jadeja, AOR
Mr. Aditya Sidhra, Adv.
Mr. Hardik Choudhary, Adv.
Ms. Juhi Bhargava, Adv.
For Respondent(s) :
Mr. Sudhanshu Chaudhari, Sr. Adv.
Mr. V M Thorat, Adv.
Mr. Samrat Krishnarao Shinde, AOR
Mr. Amar Bodke, Adv.
Ms. Gautami Yadav, Adv.
Ms. Pranjal Chapalgaokar, Adv.
Mr. Yash Singhania, Adv.
Mr. R Venkataramani, Advocate General
Mr. Kartikay Aggarwal, Adv.
Ms. Ameyavikrama Thanvi, Adv.
Mr. Raman Yadav, Adv.
Mr. Chitvan Singhal, Adv.
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Mr. Abhishek Kr.pandey, Adv.
Mr. Mukesh Kr.singh, Adv.
Mr. Sudarshan Lamba, AOR
Mr. R. Venkatramani, Attorney General for India
Mr. Gaurav Sharma, Sr. Adv.
Mr. Prateek Bhatia, AOR
Mr. Dhawal Mohan, Adv.
Mr. Siddharth S. Chapalgaonkar, Adv.
Mr. Mahesh Bhatane, Adv.
Ms. Sneha Sanjay Botwe, AOR
Mr. Akash Tripathi, Adv.
Mr. Aditya Krishna, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
Mr. Sagar Pahune Patil, AOR
Mr. Kenneth Martin, Adv.
Mr. Vaibhav Gulia, Adv.
Mr. Shubhaanakar Ray, Adv.
Ms. Rakhi Ray, AOR
Mr. Apoorve Karol, Adv.
Mr. Ankur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Today, when the matters were taken up for hearing, Mr. R. Venkatramani, the learned Attorney General for India appearing for the Union of India and Mr. Gaurav Sharma, the learned Senior counsel appearing for the National Medical Commission submitted that they need some vital data from the College of Physician and Surgeon. The details or rather the data they seek is as under:-
“Year-wife details of students admitted in all three Categories I, II and III. The details must necessarily include:-
(a) name of student, name of course, date of admission of the students in the respective courses;
(b) it must specify whether students were admitted pursuant to counselling, if any, and the name of counselling body in applicable cases;
(c) the name of Hospital/Institute where the student studied the course and period of training and date of commencement of course;4
(d) the dates on which the student appeared for the examination subject-wise and semester-wise. The result of the examination (i.e. whether student passed/failed etc.). It must also specify in how many subjects the student has failed the exam. and in how many subjects the examination is pending”.
3. Mr. Vikas Singh, the learned Senior counsel appearing for the College of Physician & Surgeon shall provide the data as required, referred to above, within a period of one week from today.
4. In the matter which is listed today at Sl.No.20, Mr. Siddharth Bhatnagar, the learned Senior counsel submitted that his clients also fall in all the three categories. Mr. Bhatnagar shall also furnish the necessary data as regards his clients to the learned Attorney General as well as Mr. Gaurav Sharma. In the same manner, Ms. Vibha Datta Makhija, the learned Senior counsel, Mr. Apoorve Karol and Mr. Kenneth Martin, the learned counsel appearing for the interveners shall also furnish the necessary data of their clients to the learned Attorney General as well as Mr. Gaurav Sharma.
5. Post these matters for final disposal on 29-1-2026 as Part- Heard.
(VISHAL ANAND) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)