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National Medecal Commission vs Nitte (Deemed To Be University) on 11 September, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

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     ITEM NO.11                              COURT NO.8                 SECTION IV­A

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

                            SPECIAL LEAVE PETITION (CIVIL) Diary No.31400/2023

     (Arising out of impugned final judgment and order dated 18­04­2023
     in WP No. 7284/2023 passed by the High Court Of Karnataka At
     Bengaluru)

     NATIONAL MEDECAL COMMISSION                                         Petitioner(s)
                                                    VERSUS

     NITTE (DEEMED                 TO BE UNIVERSITY) & ORS.              Respondent(s)

     (FOR ADMISSION and I.R. and IA No.179831/2023­CONDONATION OF DELAY
     IN FILING SLP and IA No.179830/2023­EXEMPTION FROM FILING C/C OF
     THE IMPUGNED JUDGMENT)

     Date : 11­09­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                       Mr. Gaurav Sharma, AOR
                                       Mr. Dhawal Mohan, Adv.
                                       Mr. Prateek Bhatia, Adv.
                                       Mr. Paranjay Tripathi, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Delay condoned.

2. Application seeking exemption from filing certified copy of the impugned order is allowed.

3. Heard learned counsel appearing for the petitioner and perused the material placed on record.

4. Digitally signed by VISHAL ANAND Issue notice, returnable after four weeks. Date: 2023.09.11

5. Dasti service, in addition, is permitted. 18:52:34 IST Reason:

6. In the meanwhile, there shall stay of impugned order passed by the High Court.

7. Tag with Special Leave Petition (C) Nos.21002­21009/2022.

(VISHAL ANAND) (RENU BALA GAMBHIR) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)