Supreme Court - Daily Orders
Chirayu Medical College And Hospital ... vs Union Of India on 20 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.17 COURT NO.6 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
Petition(s) for Special Leave to Appeal (C) No(s).16491/2018
(Arising out of impugned final judgment and order dated 15-05-2018
in WP No. 6895/2018 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
CHIRAYU MEDICAL COLLEGE AND HOSPITAL BHOPAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.89693/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS )
Date : 20-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Vivek K. Tankha, Sr. Adv.
Ms. Pragati Neekhra, AOR
Mr. Suryanaryana Singh, Adv.
Ms. Kaveri Vats, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to the point as to whether the application preferred by the petitioner-college for the academic sessions 2017-18 can be considered for admission for the next academic sessions 2019-2020, returnable two weeks.
Dasti, in addition, is permitted.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.07.20(SANJAY KUMAR-II) 16:54:06 IST Reason: (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR