Supreme Court - Daily Orders
Dental Council Of India vs Dr. Hedgewar Smruti Rugna Seva Mandal, ... on 19 September, 2016
Bench: Dipak Misra, C. Nagappan
ITEM NO.45 COURT NO.4 SECTION IX
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). 26887/2016
(Arising out of impugned final judgment and order dated 27/05/2016
in WP No. 4529/2016 passed by the High Court of Bombay at
Aurangabad)
DENTAL COUNCIL OF INDIA Petitioner(s)
VERSUS
DR. HEDGEWAR SMRUTI RUGNA SEVA MANDAL, Respondent(s)
HUNGOLI AND ORS.
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Gaurav Sharma,Adv.
Ms. Amandeep Kaur,Adv.
Mr. Prateek Bhatia,Adv.
Mr. Dhawal Mohan,Adv.
Ms. Vara Gaur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks. Dasti, in addition, is also permitted.
(SAPNA BISHT) (H.S.PARASHER)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.09.20
13:13:29 IST
Reason: