Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.14686 OF 2015
(Arising out of SLP(C)No.34856/2015)
MEDICAL COUNCIL OF INDIA ... APPELLANT(S)
VS.
KALINGA INSTITUTE OF MEDICAL
SCINCES (KIMS) & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R.DAVE, J.
1. The respondents have instructions to appear on
caveat.
2. Heard the learned counsel for the parties.
3. Leave granted.
4. At the time of hearing of this appeal, it has been
JUDGMENT
submitted by Shri Kapil Sibbal, learned senior counsel
that only a batch of additional 50 students are not
undergoing studies.
5. It is directed that there shall not be any
participation of Directorate of Medical Education and
Training (DMET), Odisha, in the process of inspection.
Time for carrying out inspection is extended by four
weeks from today.
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6. The learned senior counsel appearing for the
appellant has submitted that according to him, the
inspection which is to be carried out is for the academic
year 2016-2017.
7. The learned senior counsel appearing for the
respondents opposes the recording of any such statement.
8. In view of the above, the appeal is disposed of as
partly allowed and the impugned order is modified to the
above extent.
..............J.
[ANIL R. DAVE]
.................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
16 December, 2015.
JUDGMENT
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