Supreme Court - Daily Orders
Board Of Governors In Sup. Of M.C.I vs Madha Medical College & Hospital on 3 January, 2014
ITEM NO.58 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No.3 of 2013 in
Petition(s) for Special Leave to Appeal (Civil) No(s).28011/2013
BOARD OF GOVERNORS IN SUP. OF M.C.I Petitioner(s)
VERSUS
MADHA MEDICAL COLLEGE & HOSPITAL & ANR Respondent(s)
(With appln(s) for impleadment)
Date: 03/01/2014 This Application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE A.K. SIKRI
Counsel for the parties
Applicant Mr. Subramonium Prasad, AAG
Mr. B. Balaji, Adv.
Mr. Amit Kumar, Adv. (NP)
Mr. Gaurav Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
We find no ground to entertain this application seeking impleadment. It is dismissed.
|(N.S.K. Kamesh) | |(Renuka Sadana) | |Court Master | |Court Master |