Supreme Court - Daily Orders
Medical Council Of India vs The Chairman Al Azhar Medical College ... on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 23053/2017
1
ITEM NO.111 COURT NO.1 SECTION XI -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.23053/2017
(Arising out of impugned final judgment and order dated 25-08-2017
in WP(C) No.19466/2017 passed by the High Court of Kerala at
Ernakulam)
MEDICAL COUNCIL OF INDIA Petitioner(s)
VERSUS
THE CHAIRMAN AL AZHAR MEDICAL COLLEGE AND Respondent(s)
SUPER SPECIALITY HOSPITAL & ORS.
(With appln.(s) for exemption from filing c/c of the impugned
judgment
Date : 04-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, AOR
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Deepeika Kalia, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Dev Prakash, Adv.
Mr. R.S. Jena, Adv.
Signature Not Verified Mr. Mukul Rohatgi, Sr. Adv.
Digitally signed by
CHETAN KUMAR
Date: 2017.09.05
Mr. Jaideep Gupta, Sr. Adv.
17:17:59 IST
Reason: Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Vijay Shankar V.L., Adv.
SLP(C) 23053/2017
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UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Vikas Singh, learned senior counsel for the Medical Council of India, Mr. Kapil Sibal, learned senior counsel for the respondents and Mr. Mukul Rohatgi, learned senior counsel for the State of Kerala.
After some debate, Mr. Sibal submits that he will withdraw the writ petition pending before the High Court.
In view of the aforesaid, the order passed by the High Court stands overturned. Liberty is granted to the respondents to file a petition under Article 32 of the Constitution of India.
The special leave petition is, accordingly, disposed of.
(Chetan Kumar) (Shakti Prakash Sharma)
Court Master Assistant Registrar