Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8681 OF 2015
(arising out of SLP(C)No.29443 of 2015)
MEDICAL COUNCIL OF INDIA
... APPELLANT(S)
| ... RESP | |
| VS.<br>RFDF MEDICAL COLLEGE HOSPITAL<br>AND RESEARCH CENTRE AND ORS.<br>J U D G M E N T<br>ANIL R. DAVE, J.<br>1. Leave granted.<br>2. Heard the learned counsel for<br>3. Looking at the facts of t<br>opinion, interim relief ought not to |
by the High Court and respondent No.1 should not have
been permitted to give admission to students.
JUDGMENT
4. Interim relief, granted by the High Court, is
quashed and admission, if any given, shall stand
cancelled.
5. We hope that the High Court will conclude the
final hearing of the pending Writ Petition at an early
date and the learned counsel appearing for the parties
shall extend their cooperation to the Court so that
the petition pending before the High Court can be
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decided at an early date. It is clarified that we are
not expressing any opinion on the merits of the case.
6. In view of the said fact the appeal is disposed
of as allowed. No order as to costs.
7. Pending application, if any, stands disposed of.
.................J.
[ANIL R. DAVE]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
15 October, 2015.
JUDGMENT
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