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Dhanvantri Medical College And ... vs Union Of India on 5 January, 2017

Bench: S.A. Bobde, L. Nageswara Rao

               ITEM NO.601                      COURT NO.9                SECTION XIV

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

               Petition for Special Leave to Appeal (C) No. 159/2017
               (Arising out of impugned final judgment and order dated
               22/12/2016 in WPC No. 10098/2016 passed by the High Court Of
               Delhi At New Delhi)

               DHANVANTRI MEDICAL COLLEGE AND HOSPITAL
               AND RESEARCH CENTRE                               Petitioner(s)
                                               VERSUS
               UNION OF INDIA AND ANR.                           Respondent(s)
               (With appln.(s) for exemption from filing c/c of the impugned
               judgment and exemption from filing O.T. and permission to place
               addl. Documents on record and interim relief)

               Date : 05/01/2017         This petition was called on
                                         in mentioning Board today.
               CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

               For Petitioner(s)         Mr.   Jayant Bhushan, Sr. Adv.
                                         Mr.   Sanjay Kharde, Adv.
                                         Mr.   Rahul Joshi, Adv.
                                         Mr.   Sunil Kumar Verma,AOR
               For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                               O R D E R

Taken on Board.

We are not inclined to interfere with the impugned order, at this stage. The special leave petition is, accordingly, dismissed.

However, the question of law as to whether the competent authority must hear the applicant/petitioner, is left open for consideration in case a cause of action arises in the future. Obviously, any question of deficiency will have to be decided afresh having regard to the alleged Signature Not Verified deficiencies that exist when the decision is taken.

Pending applications shall stand disposed of.

Reason:




                         [ Charanjeet Kaur ]                  [ Indu Pokhriyal ]
                            A.R.-cum-P.S.                        Court Master