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National Commission For Indian System ... vs Achutha Ayurvedic Medical College ... on 14 August, 2023

Bench: S. Ravindra Bhat, Prashant Kumar Mishra

     ITEM NO.14                              COURT NO.8              SECTION IV-A

                                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). 23488/2023

     (Arising out of impugned final judgment and order dated 31-03-2023
     in WP No. 3595/2023 passed by the High Court of Karnataka at
     Bengaluru)

     NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE                Petitioner(s)

                                                    VERSUS

     ACHUTHA AYURVEDIC MEDICAL COLLEGE HOSPITAL
     AND RESEARCH CENTRE & ORS.                                       Respondent(s)

     ( IA No.150601/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.150603/2023-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS )

     Date : 14-08-2023 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                          HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)              Ms. Archana Pathak Dave, AOR
                                    Mr. Kumar Prashant, Adv.
                                    Mr. Parmod Kumar Vishnoi, Adv.
                                    Mr. Avnish Dave, Adv.

     For Respondent(s)              Mr. H. Chandra Sekhar, Adv.
                                    Ms. Rekha Sekhar, Adv.
                                    Mr. Faeek-ul-Farooq, Adv.
                                    Dr. Ram Sankar, Adv.
                                    Mr. Anandan G., Adv.
                                    Mr. B. Sasi Kumar, Adv.

     M/S. Dharmaprabhas Law Associates, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

Issue notice.

Digitally signed by NEETA SAPRA Date: 2023.08.17 Learned counsel Mr. H. Chandra Sekhar accepts notice 17:11:05 IST Reason: on behalf of the caveator / respondent. SLP (CIVIL) Diary No(s). 23488/2023 1 OF 2  It is open to the respondents to place on record such documents they would like to rely upon, by way of an affidavit.

The observations of the High Court with respect to the subsistence of permission for 5 years shall not be construed as authorizing are hereby suspended. No admissions shall be carried out based upon these observations.

List after four weeks.

(NEETA SAPRA)                                                  (BEENA JOLLY)
COURT MASTER (SH)                                            COURT MASTER (NSH)




SLP (CIVIL) Diary No(s). 23488/2023                                       2 OF 2