Supreme Court - Daily Orders
Glocal Medical College And Super ... vs Union Of India on 26 July, 2017
Bench: Dipak Misra, Amitava Roy
WP(C) 411/2017
1
ITEM NO.5 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.411/2017
GLOCAL MEDICAL COLLEGE AND SUPER SPECIALITY Petitioner(s)
HOSPITAL AND RESEARCH CENTRE
VERSUS
UNION OF INDIA & ANR. Respondent(s)
WITH W.P.(C) No. 424/2017 (X)
W.P.(C) No. 430/2017 (X)
W.P.(C) No. 426/2017 (X)
W.P.(C) No. 432/2017 (X)
W.P.(C) No. 437/2017 (X)
W.P.(C) No. 438/2017 (X)
W.P.(C) No. 423/2017 (X)
W.P.(C) No. 436/2017 (X)
W.P.(C) No. 445/2017 (X)
W.P.(C) No. 448/2017 (X)
W.P.(C) No. 441/2017 (X)
W.P.(C) No. 450/2017 (X)
W.P.(C) No. 442/2017 (X)
W.P.(C) No. 468/2017 (X)
W.P.(C) No. 477/2017 (X)
W.P.(C) No. 480/2017 (X)
W.P.(C) No. 496/2017 (X)
W.P.(C) No. 502/2017 (X)
W.P.(C) No. 511/2017 (X)
W.P.(C) No. 525/2017 (X)
W.P.(C) No. 515/2017 (X)
W.P.(C) No. 533/2017 (X)
W.P.(C) No. 514/2017 (X)
Date : 26-07-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
Signature Not Verified HON'BLE MR. JUSTICE AMITAVA ROY
Digitally signed by
CHETAN KUMAR
Date: 2017.07.26
HON'BLE MR. JUSTICE A.M. KHANWILKAR
17:48:08 IST
Reason:
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. S.G. Hasnain, Sr. Adv.
Mr. S.P. Singh, Sr. Adv.
WP(C) 411/2017
2
Mr. Mohd. Zahid Hussain, Adv.
Ms. Afsa Pracha, Adv.
Ms. Lubna Naaz, Adv.
Ms. Kunika, Adv.
Ms. Kamna Singh, Adv.
Mr. Kamal Mohan Gupta, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. P.S. Patwalia, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. A. Sharan, Sr. Adv.
Mr. V. Giri, Sr. Adv.
Mr. Nidhesh Gupta, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Anshul Narayan, Adv.
Mr. A. Ramesh, Adv.
Mr. Amit Kumar, AOR
Mr. Avijit Kumar Tripathi, Adv.
Mr. Syed Ahmad Naqvi, Adv.
Mr. Shaurya Sahay, Adv.
Ms. Shilpi Gupta, Adv.
Mr. Atul Kumar, Adv.
Ms. Rekha Bakshi, Adv.
Kumar Abhishek, Adv.
Ms. Vidisha Kumar, Adv.
Mr. A. Sharan, Sr. Adv.
Mr. Amitabh Sinha, Adv.
Mr. Vivek Singh, AOR
Mr. G. Umapathy, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. A. Leo G. Rozario, Adv.
Mr. Aditya Singh, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
M/s. Lawyer S Knit & Co
Dr. Rajeev Dhawan, Sr. Adv.
Mr. Ranjan Kumar Pandey, AOR
Mr. K.P. Gautam, Adv.
Mr. Sandeep Bisht, Adv.
Mr. Anshumaan B., Adv.
Mr. Girja Pati Kaushal, Adv.
Mr. Ranjeeta Rohatgi, AOR
Mr. Raju Rama Chandran, Sr. Adv.
Mr. C.A. Sundaram, Sr. Adv.
WP(C) 411/2017
3
Mr. Amitesh Kumar, Adv.
Ms. Babita Kushwaha, Adv.
Mr. Shashank S. Singh, Adv.
Mr. Mritunjay Kumar Sinha, AOR
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Kunal Vajani, Adv.
Mr. Nikhil Ranjan, Adv.
Mr. Chiranjivi Sharma, Adv.
Mr. Pranaya Goyal, AOR
Mr. Gopal Shakaranarayan, Adv.
Mr. V. Shyamohan, AOR
Mr. Surya Prakash, Adv.
Mr. Zeeshan Divan, Adv.
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, AOR
Mr. T. Singhdev, Adv.
Mr. Dhawal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
Ms. Amandeep Kaur, Adv.
Ms. Vara Gaur, Adv.
Mr. T. Singhdev, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Mishra Saurabh, AOR
Mr. Ankit Lal, Adv.
Ms. Meenakshi Arora, Sr. Adv.
Mr. Tanuj Bagga, AOR
Mr. Maninder Singh, ASG
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. R. Balasubramanian, Adv.
Ms. Binu Tamta, Adv.
Mr. R.K. Rathore, Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mr. Deepak Goel, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. Joheb Hussain, Adv.
Mr. G.S. Makker, Adv.
Mr. Pankaj Pandey, Adv.
WP(C) 411/2017
4
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we have thought it apposite to ask Mr. Maninder Singh, learned Additional Solicitor General to obtain instructions from the Union of India as regards passing of reasoned orders after considering the objections raised by the Medical Council of India and taking into consideration the report of the Oversight Committee and the stand of the Hearing Committee. Needless to say, when we say to be considered that also includes a date to be fixed to give an opportunity of hearing to the affected/grieved Institutions. We may hasten to add, the present order stands confined only to the petitioners herein. If any order or report has been passed in favour of the Institutions, they are at liberty to press it into service in their favour before the Central Government.
List the matter at 2.00 p.m. tomorrow (27.07.2017).
(Chetan Kumar) (H.S. Parasher)
Court Master Court Masfter