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Pharmacy Council Of India vs Chouksey College Of Pharmacy on 28 February, 2022

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     ITEM NO.2                  REGISTRAR COURT. 2            SECTION IV-C

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


                         BEFORE THE REGISTRAR SH. SAURABH PARTAP SINGH LALER

     Petition(s) for Special Leave to Appeal (C)              No(s).   1050/2022

     PHARMACY COUNCIL OF INDIA                                       Petitioner(s)

                                                VERSUS

     CHOUKSEY            COLLEGE   OF PHARMACY & ORS.                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.11598/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.11599/2022-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     WITH
     SLP(C) No. 1387-1388/2022 (IV-A)
     (FOR ADMISSION and I.R. and IA No.13465/2022-PERMISSION TO FILE
     LENGTHY LIST OF DATES...................[TO BE TAKEN UP ALONG WITH
     ITEM NO. 13 I.E. SLP(C) No. 1050/2022])


      SLP(C) No. 1887/2022 (XIV)
     (FOR ADMISSION and I.R. and IA No.17503/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 28-02-2022 These petitions were called on for hearing today.

     .



     For Petitioner(s)
                                   Mr. Sanjay Sharawat, AOR
                                   Mr. Zoheb Hossain, AOR

     For Respondent(s)
                                   Mr. Zoheb Hossain, AOR

                                   Mr. Mrigank Prabhakar, AOR
Signature Not Verified
                                   Mr. Pai Amit, AOR
                                   Ms. Pankhuri Bhardwaj, Adv
Digitally signed by
Indu Marwah
Date: 2022.03.02
16:42:54 IST
Reason:
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          UPON hearing the counsel through Video Conference, the
Court made the following
                             O R D E R

The office report indicates that Respondent No. 1 has already filed the counter affidavit. Service of notice is complete on the respondent Nos. 2 and 4 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to respondent No.3.

List the matter before the Hon’ble Court on 7.3.2022 as already directed.

SLP(C) No. 1387-1388/2022 Last chance is granted to respondent No. 1 to file the counter affidavit within this week.

Service of notice is complete on the other respondents but no one has entered appearance on their behalf.

The matter be processed for listing before the Hon’ble Court, as per rules.

Despite Hon’ble Court’s Order dated 14.2.2022, Ld. Counsel for the petitioner has neither filed spare copy for issuance of notice, nor Ld.Counsel Mr. Zoheb Hossain has filed any vakalatnama, who accepted notice on behalf of sole Respondent.

List the matter before the Hon’ble Court on 7.3.2022 as already directed.

SAURABH PARTAP SINGH LALER Registrar MG