Supreme Court - Daily Orders
Medical Council Of India vs Union Of India on 26 August, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.49 COURT NO.7 SECTION III
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). 13671/2016
(Arising out of impugned final judgment and order dated 27/04/2016
in WP No. 3454/2016 passed by the High Court of Delhi at New Delhi)
MEDICAL COUNCIL OF INDIA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With interim relief and office report)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma,Adv.
Mr. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
Ms. Vara Gaur, Adv.
Mr. T. Singhdev, Adv.
Mr. Tarun Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No one is present on behalf of the Union of India. We have been informed that nobody was present even in the Registrar Court.
The Central Agency will take note of this and engage an advocate on behalf of the Union of India.
In the meanwhile, there will be a stay of the demand as Signature Not Verified against the petitioner.
Digitally signed by SANJAY KUMAR Date: 2016.08.27 09:51:31 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master