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Supreme Court - Daily Orders

Ashish Ranjan vs Union Of India on 14 September, 2020

Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee

                                                       1

                      ITEM NO.11, 11.1    Court 3 (Video Conferencing)          SECTION X

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

                      Miscellaneous Application      No(s).    1528/2020 in WP(C)No.
                      76/2015

                      ASHISH RANJAN & ORS.                                    Petitioner(s)

                                                      VERSUS

                      UNION OF INDIA & ORS.                                   Respondent(s)

(FOR ADMISSION and IA No.81305/2020-EXEMPTION FROM FILING AFFIDAVIT and IA No.81303/2020-APPROPRIATE ORDERS/DIRECTIONS) WITH MA 1593/2020 in W.P.(C) No. 76/2015 (X) (FOR ADMISSION and IA No.86910/2020-EXTENSION OF TIME) Date : 14-09-2020 These applications were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Jayant Muthuraj Sr. Adv, AAG Mr.M.Yogeshkanna AOR For Petitioner(s)/ Mr. Gaurav Sharma, AOR Respondent(s) Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
For Respondent(s) Mr. K.M. Nataraj Ld. ASG Mr. Ajit Kr. Sinha Senior Adv. Ms. Sunita Sharma, Adv.
Mr. Rajan Kumar Chaurasia , Adv. Mr. Gurmeet Singh Makker, AOR Mr. Jishnu M L, Adv.
Ms. Priyanka Prakash, Ms. Beena Prakash, Adv.
Mr. G. Prakash, AOR Signature Not Verified Digitally signed by Charanjeet kaur UPON hearing the counsel the Court made the following Date: 2020.09.14 17:10:46 IST O R D E R Reason: M.A. No. 1528/2020(I.A. No. 81303/2020) The application is allowed in terms of prayer 2 clause (2) which reads as under;
“Allow the present application by modifying the time schedule and extending the last date for grant of Letter of Permission for establishment of medical colleges as well as increase in intake capacity of existing medical college/Renewal of Permission under Section 10A of the IMC Act, 1956, in respect of MBBS course for the academic Session 2020-21, to 15.10.2020.” M.A. No. 1593/2020 (I.A. No. 86910/2020) Shri K.M. Nataraj, learned Additional Solicitor General seeks a day’s time to file counter affidavit. He may be allowed to do so.
List on 16.09.2020.
(CHARANJEET KAUR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)