Supreme Court - Daily Orders
Christian Medical College Vellore ... vs Union Of India on 7 April, 2022
Bench: Sanjay Kishan Kaul, Vineet Saran, M.R. Shah
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.1282-1283/2021
IN
T.C.(C) No.98-99/2012
CHRISTIAN MEDICAL COLLEGE
VELLORE ASSOCIATION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Application for oral hearing is rejected.
We have perused the Review Petitions and record of
the Transferred Cases and are convinced that the order of
which review has been sought, does not suffer from any
error apparent warranting its reconsideration.
Accordingly, the review petitions are dismissed.
……………………………………………J.
[SANJAY KISHAN KAUL]
………………………………………...J.
[VINEET SARAN]
………………………………………...J.
[M.R. SHAH]
Signature Not Verified
Digitally signed by
Charanjeet kaur
Date: 2022.04.09
NEW DELHI;
12:57:20 IST
Reason: APRIL 07, 2022.
2
ITEM NO.1001 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1282-1283/2021 in T.C.(C) No.98-99/2012
CHRISTIAN MEDICAL COLLEGE
VELLORE ASSOCIATION & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
FOR ADMISSION and IA No.40010/2021-ORAL HEARING
Date : 07-04-2022 These matters were circulated today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE M.R. SHAH
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for oral hearing is rejected. The review petitions are dismissed in terms of the signed order.
Pending application, if any, stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]