Supreme Court - Daily Orders
Ram Krishna College Of Nursing vs The State Of Madhya Pradesh on 16 December, 2019
Bench: Rohinton Fali Nariman, S. Ravindra Bhat
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9454 OF 2019
(Arising out of SLP (C) No. 28314/2019)
RAM KRISHNA COLLEGE OF NURSING Appellant(s)
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 9455 OF 2019
(Arising out of SLP(C) No. 28316/2019)
CIVIL APPEAL NO. 9456 OF 2019
(Arising out of SLP(C) No. 28317/2019)
CIVIL APPEAL NO. 9457 OF 2019
(Arising out of SLP(C) No. 28315/2019)
CIVIL APPEAL NO. 9458 OF 2019
(Arising out of SLP(C) No. 29099/2019)
O R D E R
Leave granted.
Application for impleadment is allowed. The appellant-institution had deposited the requisite fees and other sums of money on 14.05.2018 and 05.10.2018. After the new rules came into force, Rule 5(3) requires that the security deposit be made along with an online application. Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.12.19 This was not done but the deposit was made well in time. 15:33:24 IST Reason: We were also shown a letter dated 29.08.2019 by the Madhya Pradesh Registration Council, Bhopal, M.P. in which it 2 was stated that the institution fulfils all qualifications of recognition save and except the fact that this Rs. 50,000/- deposit was made directly and not through online mode. We were also shown letters where students in this institution were allowed to continue their studies and we are now told that an examination is to be held in the month of January, 2020.
Given these facts, we set aside the impugned judgment(s) and direct the respondents to accept the amount of Rs.50,000 as security within a period of one week from today. The appeals are disposed of accordingly. Pending applications, if any, also stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (S. RAVINDRA BHAT) New Delhi;
December 16, 2019.
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ITEM NO.39 COURT NO.4 SECTION IV-A
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). 28314/2019
(Arising out of impugned final judgment and order dated 22-07-2019 in WP No. 14221/2019 passed by the High Court Of M.P. At Gwalior) RAM KRISHNA COLLEGE OF NURSING Petitioner(s) VERSUS THE STATE OF MADHYA PRADESH & ORS. Respondent(s) IA No. 169184/2019 - EXEMPTION FROM FILING O.T. IA No. 169183/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH SLP(C) No. 28316/2019 (IV-A) IA No. 172186/2019 - EXEMPTION FROM FILING O.T. SLP(C) No. 28317/2019 (IV-A) IA No. 172416/2019 - EXEMPTION FROM FILING O.T. SLP(C) No. 28315/2019 (IV-A) IA No. 171990/2019 - EXEMPTION FROM FILING O.T. SLP(C) No. 29099/2019 (IV-A) IA No. 184963/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT & IA No. 184965/2019 - EXEMPTION FROM FILING O.T. Date : 16-12-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Jasbir Singh Malik, Adv.
Ms. Nidhi Gupta, Adv.
Mr. Manish Kumar Tirthpuria, Adv. Ms. Usha Nandini. V, AOR For Respondent(s) Mr. Rahul Kaushik, Adv.
Ms. Bhuvneshwari Pathak, Adv.
Ms. Shilpi Satyapriya Satyam, Adv. Mr. Rahul Khatri, Adv.
Ms. V.S.R. Krishna, Adv.
Mr. T. Mahipal, AOR Mr. Anurag Misra, Adv.
4Mrs. V.V.A. Laxmi, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Application for impleadment is allowed. The appeals are disposed of in terms of the signed order. (R. NATARAJAN) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)