Supreme Court - Daily Orders
M/S Unissi (India) Pvt. Ltd. vs Postgraduate Institute Of Medical ... on 15 November, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.8 Court 12 (Video Conferencing) SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 18099/2021
(Arising out of impugned final judgment and order dated 24-08-2021
in CR No. 1445/2021 passed by the High Court of Punjab & Haryana at
Chandigarh)
M/S UNISSI (INDIA) PVT. LTD. Petitioner(s)
VERSUS
POSTGRADUATE
INSTITUTE OF MEDICAL EDUCATION AND RESEARCH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.144115/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 15-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Satinder S. Gulati, Adv.
Mrs. Kamaldeep Gulati, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to interfere with the impugned judgment and order passed by the High Court.
The special leave petition is dismissed. Pending application(s), if any, shall stand disposed of.
(NEETA SAPRA) (DIPTI KHURANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2021.11.15
16:43:51 IST
Reason: