Supreme Court - Daily Orders
Utkarsh Mittal vs Maulana Azad Medical College on 24 February, 2023
Bench: B.R. Gavai, Vikram Nath
ITEM NO.19 COURT NO.8 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). 277/2023 @ Dy. No.40838/2022
UTKARSH MITTAL Petitioner(s)
VERSUS
MAULANA AZAD MEDICAL COLLEGE & ORS. Respondent(s)
(FOR ADMISSION and IA No.25708/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 24-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Ajay Pal, AOR
Mr. Mayank Dahiya, Adv.
Ms. Aashna Gill, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to entertain the present petition filed under Article 32 of the Constitution of India. The writ petition is dismissed accordingly.
3. If petitioner(s) so desire, they can approach the jurisdiction of the High Court under Article 226 of the Constitution of India which challenge would be considered in accordance with law.
4. Pending application(s), if any, stands disposed of.
Signature Not Verified (RASHMI DHYANI PANT) Digitally signed by RASHMI DHYANI Date: 2023.02.25 (ANJU KAPOOR) COURT MASTER 11:11:21 IST Reason: COURT MASTER 1