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Supreme Court - Daily Orders

Indian Nursing Council, Thr Its ... vs Kalahandi School Of Nursing on 8 September, 2017

     ITEM NO.44                          REGISTRAR COURT. 1                SECTION XI -A

                                   S U P R E M E C O U R T O F I N D I A
                                           RECORD OF PROCEEDINGS
                               BEFORE THE REGISTRAR MR. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                  No(s).   17398/2016

     INDIAN NURSING COUNCIL, THR ITS SECRETARY                            Petitioner(s)

                                                     VERSUS

     KALAHANDI SCHOOL OF NURSING & ORS.                                   Respondent(s)

     (Office report on default only in SLP(C) NO. 33689 of 2016 is to be
     listed before the Hon'ble Judge in Chamber)

     WITH
     SLP(C) No. 30615/2016 (XI -A)
     SLP(C) No. 33689/2016 (XI -A)

     Date : 08-09-2017 This petition was called on for hearing today.

     For Petitioner(s)                 Mr. T. Mahipal, AOR
                                       Mr. Sanjeeb Panigrahi, AOR

     For Respondent(s)                 Mr.   Nikilesh Ramachandran, AOR
                                       Mr.   T. Mahipal, AOR
                                       Ms.   Isha Gupta,Adv.
                                       Mr.   Bharat Sangal, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 17398/2016

Opportunity to respondent No. 1 to file the counter affidavit has already been declined.

Respondent Nos. 2 and 5 have been served, but none has put in appearance.

Despite last opportunity, learned counsel for the petitioner has not taken fresh steps for service on respondent Nos. 3 and 4. Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.

SLP(C) No. 33689/2016 Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.09.11

Respondent No. 1 has already filed the counter affidavit.

17:15:29 IST Reason:

SLP has been dismissed against respondent No. 2 vide Hon'ble Court's order dated 24.07.2017.

…..44 : 2 : Item No. 44 Service of show cause notice in respect of respondent Nos. 3 to 6 has been dispensed with vide order dated 11.11.2016 of the Hon'ble Court.

This matter is complete and will be listed before the Hon'ble Court as and when the connected matters become ready.

SLP(C) No. 30615/2016

Service of show cause notice in respect of respondent Nos. 3 to 5 has been dispensed with vide order dated 07.10.2016 of the Hon'ble Court.

The names of respondent Nos. 6 to 22 stand deleted vide Hon'ble Court's order dated 07.10.2016. Last and final opportunity is granted to the learned counsel for the petitioner for taking fresh steps for service on respondent Nos. 1 and 2 within two weeks' time. Thereafter, notice be issued. List again on 23rd of October, 2017.

RAJESH KUMAR GOEL Registrar