Supreme Court - Daily Orders
G.G.S. Med.Inst.Of & Hosp.Of Elect. vs Union Of India . on 22 January, 2015
Bench: Vikramajit Sen, C. Nagappan
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ITEM NO.1 COURT NO.13 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23572/2009
(Arising out of impugned final judgment and order dated 10/08/2009
in CWP No. 7493/2007 passed by the High Court Of Punjab & Haryana
at Chandigarh)
G.G.S. MED.INST.OF & HOSP.OF ELECT.& ANR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
office report for direction)
WITH
SLP(C) No. 14388/2010
(With Office Report for Direction)
SLP(C) No. 29919/2011
(With Office Report for Direction)
SLP(C) No. 19046/2012
(With Office Report for Direction)
SLP(C) No. 21611/2012
(With Office Report for Direction)
Date : 22/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Anurag Dubey, Adv.
Mr. Meenesh Dubey, Adv.
Ms. Ila Haildia, Adv.
Mr. S. R. Setia,Adv.
Mr. Bharat Singh, Adv.
Mr. Ashish Kr. Upadhyay, Adv.
Mr. Amuit Pawan, Adv.
Signature Not Verified
Mr. Chandra Shekhar, Adv.
Mr. Sanjay Kumar Tyagi,Adv.
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.01.22
17:02:48 IST
Reason:
Mr.S.R. Singh,. Sr.Adv.
Ms. Savitri Pandey, Adv.
Dr. (Mrs. ) Vipin Gupta,Adv.
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Mr. Vivek Chaudhari, Adv.
Mr. Pabnkaj Bhatia, Adv.
Dr. Kailash Chand,Adv.
For Respondent(s) Mr. P.S. Narasimha, ASG
Mr. R.S. Suri, Sr.Adv.
Mr. M.P. Gupta, Adv.
Mr. Chetan Chawla, Adv.
Mr. Mohan Prasad Gupta, Adv.
Mr. D. S. Mahra,Adv.
Mr. Irshad Ahmad, AAG, UP
Ms.Archana Singh, Adv.
Mr. Anurag Rawat, Adv.
Mr. Abhisth Kumar,Adv.
Mr.Saurabh Ajay Gupta, Adv.
Mr. Saurabh Singhal, Adv.
For Intervenor Ms.Niranjana Singh, Adv.
Mr. Ram Bhaj, Adv.
For Intervenor Mr. APS Shergill, Adv.
Mr. Kuldip Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the Petitioners submit that in view of the counter affidavit filed by the Union of India, to the effect that there is no ban on the Medical Practice of Electro Homoepathy, the Petitioners do not wish to press the present Special Leave Petitions. It is also submitted that Circular dated 5th May, 2010 is also on similar lines. Therefore, they have instructions not to press these Petitions. The Special Leave Petitions are dismissed as not pressed.
(USHA BHARDWAJ) (SAROJ SAINI) AR-CUM-PS COURT MASTER