Supreme Court - Daily Orders
Premier Medical Corporation Pvt. Ltd. vs National Faceless Assessment Centre ... on 30 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.36 COURT NO.4 SECTION IX
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). 1578/2023
(Arising out of impugned final judgment and order dated 07-12-2022
in WPL No. 35720/2022 passed by the High Court Of Judicature At
Bombay)
PREMIER MEDICAL CORPORATION PVT. LTD. Petitioner(s)
VERSUS
NATIONAL FACELESS ASSESSMENT CENTRE DELHI (NFAC) &
ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.12779/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 30-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Devendra H. Jain, Adv.
Mr. Umaji Kumar Kale, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India.
The Special Leave Petition stands dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.01.31 17:37:45 IST Reason: (DEEPAK JOSHI) (KAMLESH RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)