Supreme Court - Daily Orders
Arati Biswakarma vs Union Of India on 11 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.60 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.830/2017
ARATI BISWAKARMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 11-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Gopal Sankara Narayan, Adv.
Mr. G. Ananda Selvam, Adv.
Mr. Ram Sankar, Adv.
Mr. Ramdhan Singh Narwal, Adv.
Mr. Robob Khan, Adv.
Mr. Gopal Balwant Sathe, AOR
For Respondent(s) Mr. Maninder Singh, ASG
Dr. Nishesh Sharma, Adv.
Mr. R. Bala, Adv.
Mr. A. Mariarputham, AG (State of Sikkim)
Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Mr. Amit Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Maninder Singh, learned Additional Solicitor General appearing for the respondents-Union of India, states that the petitioner may be allowed to join the MBBS Course for the academic year 2017-18 in the Government Medical College, Haldwani, Uttarakhand, within three days from today.
We order accordingly.
Hence, the writ petition is disposed of in the above terms.
Signature Not Verified (SANJAY KUMAR-II) Digitally signed by (INDU KUMARI POKHRIYAL) SANJAY KUMAR COURT MASTER (SH) Date: 2017.09.11 17:20:43 IST BRANCH OFFICER Reason:
(Copy of this Order be given today)