Supreme Court - Daily Orders
Indian Radiological And Imaging ... vs Union Of India on 17 July, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
CHAMBER MATTER COURT NO.13 SECTION XIV
No. 12
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 5/2016, in Petition(s) for Special Leave to Appeal (C) No(s).
11046/2016
INDIAN RADIOLOGICAL AND IMAGING ASSOCIATION (IRIA) THROUGH ITS
PRESIDENT DR.O P BANSAL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 17-07-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Ms. Lakshmi Raman Singh, AOR
For Respondent(s) Mr. Neeraj K. Sharma, Adv.
Mr. S.R. Raghunathan, Adv.
Mr. S. Santanam Swaminadhan, Adv.
Ms. Nishtha Khurana, Adv.
Ms. Aarthi Rajan, Adv.
Mr. Zoheb Hossain, AOR
Mr. Gagan Gupta, Adv.
Mr. Shekhar Gupta, Adv.
Ms. Aanchal Dhingra, Adv.
Mr. Gurmeet Singh Makker, Adv.
Mr. Gaurav Sharma, Adv.
Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel appearing for the parties. The claim of the applicant is based on the plea that the sonologists would be directly affected by the result of the present Signature Not Verified Special Leave Petition and that the association consists of members Digitally signed by SONALI SAUND Date: 2017.07.19 16:56:49 IST Reason: who may or may not be the members of the Indian Medical Association.
In the facts and circumstances of this case, the application is allowed. The applicants are impleaded as respondent no. 4. Three weeks' time, as last opportunity, is granted to learned counsel for the respondents to file counter affidavit, if so desired, whereafter it will be taken on record only subject to deposit of costs of Rs. 10,000/- (Rupees Ten Thousand Only) per affidavit. Rejoinder, if any, be filed within two week's thereafter.
Appeal be processed for listing thereafter.
(SONALI SAUND) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT COURT MASTER