Supreme Court - Daily Orders
Rajiv Gandhi University Of Health ... vs Maratha Mandals Nathijirao G Halgekar ... on 10 May, 2016
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.601 COURT NO.12 SECTION IVA
(Mentioning)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 22-42/2016 in
Petition(s) for Special Leave to Appeal (C) Nos. 2931-2951/2015
(Arising out of impugned final judgment and order dated 21/11/2014
in WP No. 105751/2014, WP No. 105753/2014, WP No. 105758/2014, WP
No. 105756/2014, WP No. 105761/2014, WP No. 105766/2014, WP No.
105771/2014, WP No. 105755/2014, WP No. 105760/2014, WP No.
105765/2014, WP No. 105770/2014, WP No. 105754/2014, WP No.
105759/2014, WP No. 105764/2014, WP No. 105769/2014, WP No.
105752/2014, WP No. 105757/2014, WP No. 105762/2014, WP No.
105767/2014, WP No. 105763/2014 and WP No. 105768/2014 passed by
the High Court Of Karnataka Circuit Bench At Dharwad)
RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES Petitioner(s)
VERSUS
MARATHA MANDA'S NATHIJIRAO G HALGEKAR
INSTITUTE OF DENTAL SCIENCE AND RESEARCH CENTRE,
BELGAUM, KARNATAKA AND ORS. Respondent(s)
(For directions and office report) Date : 10/05/2016 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Mr. S. N. Bhat, Adv. For Respondent(s) Mr. V. N. Raghupathy, Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv. Mr. Mrityunjai Singh, Adv.
M/s. Lawyer S Knit & Co.
UPON hearing the counsel the Court made the following Signature Not Verified O R D E R Digitally signed by NIDHI AHUJA Date: 2016.05.10 17:26:13 IST Reason: The High Court has, by the impugned judgment, regularised the admission of the applicants herein. In the 1 I.As. in SLP (C)Nos. 2931-2951/2015 special leave petitions filed by the University against the order, only notice was issued and there is no stay of the impugned judgment. In view thereof, applicants can approach the High Court for enforcement of the orders.
The applications stand disposed of with these observations.
(Nidhi Ahuja) (Tapan Kr. Chakraborty)
Court Master Court Master
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