Supreme Court - Daily Orders
College Of Physician And Surgeon Cps ... vs Suhas Hari Pingle on 12 September, 2025
SLP(C) Nos. 13079-13081/2025
ITEM NO.56 COURT NO.8 SECTION IX
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) Nos. 13079-13081/2025
[Arising out of impugned final judgment and order dated 24-03-2025
in PIL(L) No. 12834/2024 24-03-2025 in WP No. 2703/2023 24-03-2025
in WPL No. 24270/2024 passed by the High Court of Judicature at
Bombay]
COLLEGE OF PHYSICIAN AND SURGEON CPS HOUSE Petitioner(s)
VERSUS
SUHAS HARI PINGLE & ORS. Respondent(s)
(IA No. 116733/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 116735/2025 - EXEMPTION FROM FILING O.T., IA No.
117898/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 116734/2025 - PERMISSION TO FILE
LENGTHY LIST OF DATES)
WITH
SLP(C) No. 16906-16908/2025 (IX)
IA No. 128200/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 12-09-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :Mr. Sanjay R Hegde, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR Mr. Shakeel Ahmed, Adv.
Mr. Vikram Patralekh, Adv. Ms. Pratibha Singh, Adv.
Ms. Shalini Tripathi, Adv.Signature Not Verified Digitally signed by CHANDRESH Date: 2025.09.15 18:47:29 IST 1 Reason:
SLP(C) Nos. 13079-13081/2025 Mr. Nakul Chaudhary, Adv.
Mr. Himanshu Gupta, Adv.
Mr. Amir Kaleem, Adv.
Mr. Shivam Yadav, Adv.
Mr. Anupam Bhati, Adv.
Mr. Vikramjeet Singh Ranga, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Roddam Prashanth Reddy, Adv. Mr. Poornachandiran R, Adv. Ms. Sivani Kms, Adv.
Ms. Deepeika Kalia, Adv.
Ms. Vasudha Singh, Adv.
Mr. Sudeep Chandra, Adv.
Ms. Khushi, Adv.
Mr. Vairawan A.s, AOR For Respondent(s) :Mr. Shekhar Naphade, Sr. Adv.
Mr. Sudhanshu Chaudhari, Sr. Adv. Mr. V M Thorat, Adv.
Mr. Samrat Krishnarao Shinde, AOR Mr. Gaurav Sharma, Sr. Adv. Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, AOR Mr. Paranjay Tripathi, Adv.
Mr. Siddharth S. Chapalgaonkar, Adv. Mr. Mahesh Bhatane, Adv.
Ms. Sneha Sanjay Botwe, AOR Mr. Akash Tripathi, Adv.
Mr. Aditya Krishna, Adv.
Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.
Mr. V. M Thorat, Adv.2
SLP(C) Nos. 13079-13081/2025 Mr. Sagar Pahune Patil, AOR Mr. R. Venkataramani, Attorney General Mr. Sudarshan Lamba, AOR Mr. Kartikay Aggarwal, Adv. Ms. Ameyavikrama Thanvi, Adv. Mr. Raman Yadav, Adv.
Mr. Chitvan Singhal,Adv.
Mr. Abhishek Kr Pandey, Adv. Mr. Mukesh K. Singh, Adv.
Ms. Deboshree Mukherjee, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Due to paucity of time, we are unable to start with the hearing of this matter. We are conscious of the fact that this litigation has something to do with the career of hundreds of students.
2. Today, the only concern is about the examination to be conducted by the institution i.e. the College Of Physician And Surgeon.
3. We requested Mr.R. Venkataramani, learned Attorney General for India to intervene and assist this Court in this litigation.
4. The learned Attorney General would submit that he would speak to the authorities concerned and try to work out the modalities so as to protect the interest of the students who have already been admitted in the course and are awaiting conduct of the examination.3
SLP(C) Nos. 13079-13081/2025 The learned Attorney General prays for three weeks’ time to come back with some plan by which the interest of the students can be protected.
5. We have yet to hear the matter on its own merits. In other words, we have yet to look into the impugned judgment rendered by the High Court in public interest. However, our first endeavour should be to see that the students are not left high & dry in this legal battle between the college-original petitioner and the Government.
6. We request the learned Attorney General to work out something and come back to us after three weeks.
7. By any chance, if some viable solution is not brought around, we shall proceed to hear the entire matter on its own merits.
8. List the matter on 8th October, 2025 on the top of the Board.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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