Supreme Court - Daily Orders
Rahul Soni vs Medical Council Of India on 17 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
1
ITEM NO.25 COURT NO.2 SECTION XIV
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). 20300/2021
(Arising out of impugned final judgment and order dated 09-09-2021
in LPA No. 581/2019 passed by the High Court of Delhi at New Delhi)
RAHUL SONI & ORS. Petitioner(s)
VERSUS
MEDICAL COUNCIL OF INDIA & ORS. Respondent(s)
(List the Special Leave Petition on 17 October 2022, immediately
after freshmatters.
(WITH IA No. 161290/2021 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT IA No. 54660/2022 - EXEMPTION FROM FILING O.T.
IA No. 161292/2021 - EXEMPTION FROM FILING O.T. IA No. 54657/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA
No.165240/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 17-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Ms. Ira Mahajan, Adv.
Mr. Mrigank Prabhakar, AOR
Mr. G. Sivabalamurugan, AOR
For Respondent(s) Mr. Gaurav Sharma, AOR
Mr. dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Ms. Mitushi Goyal, Adv.
Mr. Saurabh Mishra, AAG
Ms. Arushi Singh, Adv.
Mr. Sunny Choudhary, AOR
Signature Not Verified
Mr. Dhruv Mehta, Sr. Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2022.10.18
16:16:16 IST
Reason: Mr. Sriram P., AOR
2
Mr. Parthasaraty, Adv.
Mr. M.S. Vishnu shankar, Adv.
Ms. Athira Nair, Adv.
Mr. Sreenath S., Adv.
Ms. Prerna Robin, adv.
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed.
3 Pending application, if any, stands disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR