Supreme Court - Daily Orders
Medical Council Of India vs Nkp Salve Institute Of Med.Sciences on 14 March, 2014
ITEM NO.MM-6A COURT NO.6 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(s) for Special Leave to Appeal (Civil) No(s).7846/2014
(From the judgement and order dated 24/02/2014 in WP No.214/2014 of
the HIGH COURT OF BOMBAY AT NAGPUR)
MEDICAL COUNCIL OF INDIA Petitioner(s)
VERSUS
NKP SALVE INSTITUTE OF MED.SCIENCES& ANR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned judgment,
prayer for interim relief and office report)
Date: 14/03/2014 This Petition was taken up on Mentioning today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. P.S. Patwalia, Sr. Adv.
Mr. Gaurav Sharma, Adv.
For Respondent(s)
Ms. Bina Madhavan, Adv.
Ms. Praseena Joseph, Adv.
for M/s. Lawyer’S Knit & Co.
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
Heard Mr. P.S. Patwalia, learned senior counsel appearing for the petitioner (Medical Council of India), and Ms. Bina Madhavan, learned counsel appearing for the respondents.
In the facts and circumstances of this case, the special leave petition is disposed of with a direction to the Medical Council of India to consider the applications of the respondents for the courses MS (Orthopadics), MD ...2/-
: 2 :(Darmetology) and MD (Psychiatry) for the next year, provided the respondents submit the applications with all relevant documents as per the existing practice.
|(N.S.K. Kamesh) | |(Renuka Sadana)
|
|Court Master | |Court Master |