Supreme Court - Daily Orders
Chintpurni Medical College And ... vs Union Of India on 12 January, 2021
Bench: L. Nageswara Rao, Vineet Saran
ITEM NO.35 Court 8 (Video Conferencing) SECTION XIV
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). 15197/2020
(Arising out of impugned final judgment and order dated 09-12-2020
in WP(C) No. 7918/2019 passed by the High Court Of Delhi At New
Delhi)
CHINTPURNI MEDICAL COLLEGE AND HOSPITAL & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.130738/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 12-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
Mr. Keith Varghese, Adv.
M/s. Lawyer’s Knit & Co.
For Respondent(s) Ms. Aishwarya Bhati, ASG
Mr. Gurmeet Singh Makker, AOR
Ms. Archana Pathak Dave, Adv.
Ms Ruchi Kohli, Adv.
Mr. T. Singhdev, Adv
Mr. Prateek Bhatia, Adv
Mr. Dhawal Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
List on 18.01.2021.
Digitally signed by GEETA AHUJA Date: 2021.01.12 16:59:43 IST Reason:(Geeta Ahuja) (Beena Jolly) Court Master Court Master