Delhi High Court - Orders
Resident Doctors Association, All ... vs Ram Kishan Yadav Alias Swami Ramdev And ... on 15 December, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 320/2021 & I.A. 8420/2021, I.A. 13600/2022, I.A.
13601/2022 & I.A. 13602/2022
RESIDENT DOCTORS ASSOCIATION, ALL INDIA INSTITUTE
OF MEDICAL SCIENCES (AIIMS), RISHIKESH AND ORS.
.... Plaintiffs
Through: Mr. Akhil Sibal, Senior Advocate
with Mr. Kotla Harshvardhan and Ms.
Rishbha Arora, Advocates.
versus
RAM KISHAN YADAV ALIAS SWAMI RAMDEV AND ORS.
.....Defendants
Through: Mr. Inderbir S. Alag, Senior
Advocate with Mr. Simranjeet Singh,
Mr. Pulkit Gupta, Ms. Alviya Ahmed
and Ms. Apurbaa Dutta, Advocates
for D-1 to D-6.
Mr. Varun Pathak, Mr.Shyamal
Anand, Mr.Thejesh Rajendran, Mr.
Akhil Shandilya, Advocates for D-7.
Ms. Mamta Jha, Ms. Shruttima
Ehersa and Mr. Rohan Ahuja,
Advocates for D-8.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.12.2023 I.A. No. 14657/2022 Learned senior counsel appearing for the parties have brought to the notice of this court order dated 21.11.2023 made by the CS(OS) 320/2021 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2023 at 21:17:17 Supreme Court in W.P.(C) No. 645/2022 titled Indian Medical Association & Anr. vs. Union of India & Ors., whereby the Supreme Court has clarified as follows:
"4. It is made clear that the suit(s) pending on issues pertaining inter-se, that is, between the petitioners/other persons and the Respondent No. 5 have not been stayed, and shall not be hindered only by reason of the pendency of the present writ petition.
2. In view of the above, counsel submit that this court may now proceed with the matter.
3. The present application has accordingly been rendered infructuous;
and is disposed-of as such.
I.A. 8420/20214. At request, re-notify for consideration of the present application on 08th January 2024 in the post-lunch session.
ANUP JAIRAM BHAMBHANI, J DECEMBER 15, 2023/uj CS(OS) 320/2021 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2023 at 21:17:17