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Indira Bahuuddeshiya Shik.Sanstha vs Pharmacy Council Of India &Amp Ors on 13 July, 2016

Bench: Madan B. Lokur, R.K. Agrawal

     ITEM NO.2                                 COURT NO.8                    SECTION X

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

     I.A. 4/2016 in Writ Petition(s)(Civil)                       No(s).    372/2014

     INDIRA BAHUUDDESHIYA SHIK.SANSTHA & ANR.                                     Petitioner(s)

                                                        VERSUS

     PHARMACY COUNCIL OF INDIA & ORS                                              Respondent(s)
     (For directions and office report)

     Date : 13/07/2016                   This application was called on for hearing
                                         today.

     CORAM :                             HON'BLE MR. JUSTICE MADAN B. LOKUR
                                         HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                   Mr. Ravindra Keshavrao Adsure,Adv.
                                         Mr. Manish Pitale, Adv.
                                         Mr. Anand Landge, Adv.

     For Respondent(s)                   Mr. Gaurav Sharma,Adv.

                                         Mrs. Shubhada K. Phaltankar, Adv.
                                         Mr. Nishant Ramakantrao Katneshwarkar,Adv.

                                         Mr.   Zoheb Hossain, Adv.
                                         Mr.   Rauf Rahim,Adv.
                                         Mr.   Prabhas Bajaj, Adv.
                                         Mr.   Rohan Jaitley, Adv.

                             UPON hearing the counsel the Court made the following

                                                     O R D E R

We are informed that the Centralized Admission Process has been started.

Issue notice on the application.

In the meanwhile, we direct the respondents to permit the petitioners to admit the students through the Centralized Admission Process rounds to the course of Diploma in Pharmacy Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.07.13 which is to be conducted in the 2nd Shift. 16:44:19 IST Reason:

 We make it clear that admission granted to the students shall be provisional.

We also make it clear that no equity shall be created in favour of the students by virtue of grant of such provisional admission which is liable to be cancelled. We also make it clear that while granting admission to the students, the petitioners will clearly inform the students in writing that their admission is subject to the outcome of this petition so that the students are put to notice. Since the issue raised in this application is a recurring issue, we are of the opinion that the matter should be heard expeditiously.

List the matter on a non-miscellaneous day within four weeks.

Pleadings must be completed by that time.

(Meenakshi Kohli)                                  (Jaswinder Kaur)
  Court Master                                       Court Master




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