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College Of Physician And Surgeon Cps ... vs Suhas Hari Pingle on 9 October, 2025

     ITEM NO.14                          COURT NO.8                 SECTION IX-A

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

              Petition for Special Leave to Appeal (C)         Nos. 13079-13081/2025

     [Arising out of impugned final judgment and order dated 24-03-2025
     in PIL(L) No. 12834/2024 24-03-2025 in WP No. 2703/2023 24-03-2025
     in WPL No. 24270/2024 passed by the High Court of Judicature at
     Bombay]

     COLLEGE OF PHYSICIAN AND SURGEON CPS HOUSE                      Petitioner(s)

                                                VERSUS

     SUHAS HARI PINGLE & ORS.                                        Respondent(s)


     (IA No. 116733/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT,IA No. 116735/2025 - EXEMPTION FROM FILING O.T.,IA No.
     117898/2025      -      PERMISSION     TO      FILE     ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 116734/2025 - PERMISSION TO FILE
     LENGTHY LIST OF DATES

     WITH

     SLP(C) No. 16906-16908/2025 (IX-A)
     IA No. 128200/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

Diary No. 46017/2025 (IX-A) IA No. 229488/2025 - CONDONATION OF DELAY IN FILING IA No. 229485/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 229483/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 09-10-2025 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Petitioner(s) :Mr. Chandra Sekhar Padhi, Adv.

Mr. Pradeep Chandra Sati, Adv. Ms. Anushruti Tripathi, Adv.

Mr. Jaydip Pati, AOR Mr. Ajit Kaswa, Adv.

Mr. Ramchandra Fardoliya, Adv.

Mr. Sanjay R Hegde, Sr. Adv.

Mr. Raj Kishor Choudhary, AOR Mr. Shakeel Ahmed, Adv.

Mr. Vikram Patralekh, Adv.

Ms. Pratibha Singh, Adv.

Ms. Shalini Tripathi, Adv.

Mr. Nakul Chaudhary, Adv.

Mr. Himanshu Gupta, Adv.

Mr. Amir Kaleem, Adv.

Mr. Shivam Yadav, Adv.

Mr. Anupam Bhati, Adv.

Mr. Vikramjeet Singh Ranga, Adv.

Mr. Vikas Singh, Sr. Adv.

Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Roddam Prashanth Reddy, Adv. Mr. Poornachandiran R, Adv. Ms. Sivani Kms, Adv.

Ms. Deepeika Kalia, Adv.

Ms. Vasudha Singh, Adv.

Mr. Sudeep Chandra, Adv.

Ms. Khushi, Adv.

Mr. Vairawan A.s, AOR For Respondent(s) :Mr. Shekhar Naphade, Sr. Adv.

Mr. V M Thorat, Adv.

Mr. Samrat Krishnarao Shinde, AOR Mr. Amar Bodke, Adv.

Ms. Salonee Paranjape, Adv.

Mr. Sudarshan Lamba, AOR Mr. R Venkataramani, Attorney General Mr. Kartikay Aggarwal, Adv. Ms. Ameyavikrama Thanvi, Adv. Mr. Raman Yadav, Adv.

Mr. Chitvan Singhal, Adv.

Mr. Abhishek Kr.pandey, Adv. Mr. Mukesh Kr.singh, Adv.

 Mr. Gaurav Sharma, Sr. Adv.

Mr. Prateek Bhatia, AOR Mr. Dhawal Mohan, Adv.

Mr. Parnajay Tirupati, Adv.

Mr. Siddharth S. Chapalgaonkar, Adv. Mr. Mahesh Bhatane, Adv.

Ms. Sneha Sanjay Botwe, AOR Mr. Akash Tripathi, Adv.

Mr. Aditya Krishna, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.

Mr. V. M Thorat, Adv.

Mr. Sagar Pahune Patil, AOR UPON hearing the counsel the Court made the following O R D E R

1. We had made a humble request to the learned Attorney General for India Mr. R Venkataramani to intervene into this litigation and try to find a way out so as to protect the interest of the students who are already admitted and are awaiting examination in connection with the diploma/fellowship programme.

2. Today when the matter was taken up for hearing, the learned Attorney General pointed out that there has been some progress in the matter. According to the learned Attorney General, they have been able to identify approximately 932 students registered with the College of Physician and Surgeon.

3. However, at this stage Mr. Vikas Singh, the learned  senior counsel pointed out that these 932 students are only those students who are registered with the National Medical Council. However, the students who have been registered with the State Medical Council have not been included.

4. In the aforesaid regard also the learned Attorney General submitted that the issue is being looked into.

5. We once again humbly request the learned Attorney General to pursue the matter further and try to bring around some arrangement by which the future of all these students is secured.

6. Post this matter on 13.11.2025.

(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)