Supreme Court - Daily Orders
Shishir Chand vs The Medical Council Of India (Mci) on 22 November, 2018
Bench: Arun Mishra, Ashok Bhushan
ITEM NO.34 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41865/2018
(Arising out of impugned final judgment and order dated 06-07-2018
in RA No. 246/2018 26-04-2018 in LPA No. 693/2017 passed by the
High Court Of Delhi At New Delhi)
SHISHIR CHAND Petitioner(s)
VERSUS
THE MEDICAL COUNCIL OF INDIA (MCI) & ORS. Respondent(s)
( IA No.163578/2018-CONDONATION OF DELAY IN FILING and IA
No.163579/2018-EXEMPTION FROM FILING O.T. and IA No.163581/2018-
PERMISSION TO FILE LENGTHY LIST OF DATES and IA No.163582/2018-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)
Date : 22-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Abhinav Shrivastava, AOR
Mr. Rahul Gupta, Adv.
Ms. Sana Kamra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petitions are dismissed.
Pending application, if any, is also disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by NEELAM GULATI Date: 2018.11.24 11:39:46 IST Reason: