Supreme Court - Daily Orders
Dr Amit Bagra vs State Of Rajasthan on 17 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
1
ITEM NO.56 COURT NO.2 SECTION XV
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). 11692/2017
(Arising out of impugned final judgment and order dated 07/04/2017
in DBCWP No. 4518/2017 passed by the High Court of Rajasthan at
Jaipur)
DR AMIT BAGRA AND ORS Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
WITH
SLP(C) No. 11780/2017
(With appln.(s) for exemption from filing c/c of the impugned
Judgment and exemption from filing O.T. and permission to place
addl. documents on record and Interim Relief and Office Report)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Sahir Hussain, Adv.
Mr. Kushagra Sharma, Adv.
Ms. Purvi Mathur, Adv.
Mr. Jasmeet Singh, AOR
Mr. Ruhsheet J. Saluja, Adv.
Mr. Nitesh Shrivastava, Adv.
Mr. Amit Kumar, AOR
Mr. Avijit Mani Tripathi, Adv.
Mr. Pradeep Aggarwal, Adv.
Mr. Lal Pratap Singh, Adv.
Mr. Umesh Pratap Singh, Adv.
Signature Not Verified
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2017.04.17
17:15:34 IST
Reason: Ms. Aishwarya Bhati, Adv.
Mr. Amit Verma, Adv.
Mr. Nizam Pasha, Adv.
Mr. Adarsh Tiwari, Adv.
Mr. Jaideep Rathore, Adv.
2
M/s Anuradha & Associates
Mr. Gaurav Sharma, AOR
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Vara Gaur, Adv.
Mr. Sukumar Pattjoshi, Sr. Adv.
Mr. Ram Niwas Buri, Adv.
Mr. Nikhil Jain, Adv.
Mr. P.S. Narsimha, ASG
Mr. S.S. Shamshery, AAG, Rajasthan
Mr. Shiv Mangal Sharma, AAG, Rajasthan
Mr. Amit Sharma, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 18.04.2017.
Any counselling that has been taken place shall be subject to the result of these special leave petitions. Needless to say, in case the petitioners succeed, there shall be fresh counselling and no equity shall flow in favour of the candidates who have faced counselling and have chosen the subjects.. SLP (C) No. /2017 (D. No.12034/2017) On being mentioned, the matter is taken on Board. List the matter on 18.04.2017 along with SLP (C) No. 11692 of 2017.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master