Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

The State Of Haryana And Anr. Etc vs M/S Escorts Hospital And Research ... on 9 September, 2025

Author: Aravind Kumar

Bench: Aravind Kumar

     ITEM NO.17                    COURT NO.15                SECTION IV-B

                         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) Nos.34342-34343/2015

     [Arising out of impugned final judgment and order dated 23-01-2015
     in CWP No.23290/2012 23-01-2015 in CWP No.17117/2014 passed by the
     High Court of Punjab & Haryana at Chandigarh]

     THE STATE OF HARYANA AND ANR. ETC.                          Petitioner(s)

                                          VERSUS

     M/S ESCORTS HOSPITAL AND RESEARCH CENTRE LTD. ETC.          Respondent(s)

     WITH
     SLP(C) No. 4510/2016 (IV-B)

     SLP(C) No. 6924/2016 (IV-B)

     SLP(C) No. 8199/2016 (IV-B)
     IA No. 1/2016 - CONDONATION OF DELAY IN FILING

     SLP(C) No. 16683/2016 (IV-B)

     SLP(C) No. 16681/2016 (IV-B)

     SLP(C) No. 16685/2019 (IV-B)

     SLP(C) No. 19932/2019 (IV-B)

     SLP(C) No. 15797/2019 (XI-A)

     SLP(C) No. 18673/2019 (XI-A)

     SLP(C) No. 21097-21102/2019 (XI-A)
     FOR ADMISSION and I.R.

     SLP(C) No. 18674-18684/2019 (XI-A)

     SLP(C) No. 18672/2019 (XI-A)

     SLP(C) No. 21103-21110/2019 (XI-A)
     FOR ADMISSION and I.R.

     SLP(C) No. 19800-19801/2019 (XI-A)
     FOR ADMISSION and I.R. and IA No.122235/2019-CONDONATION OF DELAY
Signature Not Verified


     IN FILING
Digitally signed by
Deepak Guglani
Date: 2025.09.09
18:05:30 IST
Reason:

     SLP(C) No. 20092/2019 (XI-A)
     FOR ADMISSION and I.R.

                                           1
SLP(C) No. 20569/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 23431-23433/2019 (XI-A)
FOR ADMISSION

SLP(C) No. 23325/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 26941-26958/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 27920-27922/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 27923/2019 (XI-A)

SLP(C) No. 27924-27925/2019 (XI-A)

SLP(C) No. 27918-27919/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 27926/2019 (XI-A)
FOR ADMISSION and I.R.

SLP(C) No. 27927/2019 (XI-A)

SLP(C) No. 13444-13445/2020 (XI-A)

SLP(C) No. 3003-3005/2021 (XI-A)

SLP(C) No. 20926-20928/2021 (XI-A)

SLP(C) No. 20537/2021 (XI-A)

SLP(C) No. 2873-2876/2024 (XV)
IA No. 197881/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT

IA No. 197886/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 19595/2023 (XV) IA No. 144761/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 144766/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 21685-21687/2023 (XV) IA No. 169766/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 169767/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 21683/2023 (XV) 2 IA No. 169686/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 169687/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 21103-21104/2023 (XV) IA No. 171666/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 171669/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 19592-19594/2023 (XV) IA No. 159190/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 159192/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 21688-21690/2023 (XV) IA No. 161197/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 161198/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 19116/2023 (XV) IA No. 152430/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 152431/2023 - EXEMPTION FROM FILING O.T. SLP(C) No. 23303/2023 (XV) SLP(C) No. 24195/2023 (XV) SLP(C) No. 23304/2023 (XV) SLP(C) No. 23305/2023 (XV) SLP(C) No. 24196-24198/2023 (XV) SLP(C) No. 20201/2024 (XI-A) SLP(C) No. 19254/2024 (XI-A) Diary No(s). 45100/2024 (IV-B) IA No. 280897/2024 - CONDONATION OF DELAY IN FILING IA No. 280898/2024 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS SLP(C) No. 4257/2025 (XI-A) FOR ADMISSION and I.R. Date : 09-09-2025 These petitions were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) : Mr. Aakash Sirohi, AOR 3 Mr. Jaideep Gupta, Sr. Adv.

Mr. C. K. Sasi, AOR Ms. Meena K Poulose, Adv.

Ms. Ridhi Bose, Adv.

Ms. Sampriti Bakshi, Adv. Ms. Racheeta Chawla, Adv.

Mr. Vidhan Vyas, Adv.

Mr. Syed Haider Shah, Adv. Mr. Kausar Raza Faridi, AOR Ms. Nupur Kumar, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Alok Sangwan, Sr. A.A.G. Mr. Akshay Amritanshu, AOR Mr. Sumit Kumar Sharma, Adv. Mr. Rajat Sangwan, Adv.

Mr. Shikhar Narwal, Adv.

Ms. Divya Sharma, Adv.

Ms. Drishti Saraf, Adv.

Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv.

Mr. Karan Sharma, AOR For Respondent(s) : Mr. Arvind Datar, Sr. Adv.

Mr. Aseem Chawla, Sr. Adv. Ms. Pratishta Chaudhary, Adv. Ms. Sejal Garg, Adv.

Ms. Rakhi Ray, AOR Mr. Raghenth Basant, Sr. Adv. Ms. Roopali Lakhotia, Adv. Ms. Sonali Jain, AOR Ms. Kaushitaki Sharma, Adv. Mr. Vinayak Sharda, Adv.

Mr. Adithya S Nair, Adv.

Mr. Prakash Ranjan Nayak, AOR Mr. S. S. Shroff, AOR Mr. Aashish Gupta, Adv.

Mr. Aditya Mukherjee, Adv. Mr. Naman Kumar, Adv.

Mr. Parag Tripathi, Sr. Adv.

Mr. Jogy Scaria, AOR Mr. Soayib Qureshi, AOR Mr. A. Raghunath, AOR Mr. Abhishek Usha Singh, Adv.

4

Mr. Ram Lal Roy, AOR Mr. V. K. Sidharthan, AOR Mr. K Abdul Azeez, Adv.

Mr. Atul Shankar Vinod, Adv. Mr. Dileep Pillai, Adv.

Mr. Kannan Gopal Vinod, Adv. Mr. M. P. Vinod, AOR Mr. Renjith B. Marar, Adv. Ms. Lakshmi N. Kaimal, AOR Mr. Arun Poomulli, Adv.

Mr. Zulfiker Ali P. S, AOR Mr. Faisal M. Aboobacker, Adv. Ms. Lakshmi Sree P., Adv.

Mr. Augustine Peter, Adv. Mr. Sahid Uddin Ahmed, Adv. Ms. Lebina Baby, Adv.

Mr. Atul Shankar Vinod, AOR Mr. Haris Beeran, Adv.

Mr. Azhar Assees, Adv.

Mr. Anand B. Menon, Adv.

Mr. Radha Shyam Jena, AOR UPON hearing the counsel the Court made the following O R D E R Learned advocates appearing for the parties, in chorus, would submit that the matters be listed for final disposal on 07.10.2025.

Hence, re-list these matters on 07.10.2025.

Learned advocates appearing for the parties are permitted to file written submissions / additional written submissions not exceeding five pages, if not already filed, alongwith the authorities / citations, which they intend to rely upon.

     (NEHA GUPTA)                                             (AVGV RAMU)
SENIOR PERSONAL ASSISTANT                                  COURT MASTER (NSH)




                                          5