Supreme Court - Daily Orders
Jnu Institute For Medical Sciences And ... vs Deepesh Singh Beniwal on 23 September, 2021
Bench: L. Nageswara Rao, Sanjiv Khanna
1
ITEM NO.6 Court 5 (Video Conferencing) SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11296/2021
(Arising out of impugned final judgment and order dated 31-05-2021
in DBCWP No. 13535/2020 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
JNU INSTITUTE FOR MEDICAL SCIENCES AND
RESEARCH CENTRE & ORS. Petitioner(s)
VERSUS
DEEPESH SINGH BENIWAL & ORS. Respondent(s)
(IA No.86899/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 23-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Kapil Sibal, Sr Adv
Mr. Udaya Kumar Sagar, Adv
Ms. Bina Madhavan, Adv
Ms. Akanksha Mehra, Adv.
Ms. Rao Vishwaja, Adv
M/s. Lawyer S Knit & Co, AOR
For Respondent(s) Mr. Rishabh Sancheti, Adv.
R-1 Ms. Padma Priya, Adv.
Mr. Anchit Bhandari, Adv.
Mr. Idrish Mohammed, Adv.
Ms. Shreya Gupta, Adv.
Mr. K. Paari Vendhan, AOR
Mr. Gaurav Sharma, AOR
Mr. Prateek Bhatia, Adv
Mr. Dhawal Mohan, Adv
Signature Not Verified
Digitally signed by
St. of Rajasthan
Charanjeet kaur
Date: 2021.09.23
16:13:36 IST
Dr. Manish Singhvi, Sr. Adv.
Reason:
Mr. Sandeep Kumar Jha,AOR
Mr. Prashant Kumar, AOR
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Mr. K M Nataraj, Ld. ASG
Mr. Akshay Amritanshu, Adv
Mr. Apoorv Kurup, Adv
Mr. Shailesh Madiyal, Adv
Mr. GS Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
The issue that arises for consideration in this special leave petition relates to the bank guarantee that is directed to be given by the students of private medical colleges in the State of Rajasthan for the fee payable for the entire course. After hearing learned counsel appearing for the parties, we are of the opinion that the Ministry of Health and Family Welfare, Government of India should conduct a meeting of all the stakeholders to find a solution to the issue.
The needful may be done within a period of three weeks from today.
List this special leave petition on 18.10.2021.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master