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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Alok Krishan Agarwal and Mr. Ramnesh Jerath, Advs. No. 1;
  • Mr. Kamal Kumar, Adv. No. 2;
  • Mr. A.A Aron, Adv. for Saran Hospital Bareilly No. 4;
  • Ms. Preeti Jha, Adv. for Mr. Swetank Shantanu, Adv. and Mr. Pratap Shanker, Adv. No. 3.
  • Ms. Preeti Singh, Mr. Sankalan Porwal, Dr. Swati Jindal, Mr. Abhay Kumar and Mr. Mohit Verma, Advs. for the Applicant/Appellant;
  • Mr. Attin Shankar Rastogi Adv. and Mr. Prateek Yadav, Advs. for the MoEF;
  • Mr. Balendu Shekhar, Mr. Sriansh Prakash and Mr. Rajkumar Maurya, Adv. for the MoEF & cc;
  • Mr. Divya Prakash Pande, Adv. for the MoEF & CC;
  • Mr. Anil Grover, AAG, Mr. Rahul Khurana and Mr. Mishal Vij, Advs. for the State of Haryana & HSPCB;
  • Mr. Raj Kumar, Adv. and Ms. Niti Choudhary, LA for the CPCB;
  • Ms. Sakshi Popli, Adv. and Mr. Dinesh Jindal, LO for the DPCC;
  • Mr. Kamaljeet Singh, AAG for the State of Punjab;
  • Mr. Naginder Benipal, Adv. for the PPCB;
  • Mr. Pradeep Mishra and Mr. Daleep Dhyani, Advs. for the UPPCB;
  • Mr. Sharad Chauhan, Adv. for the State of UP;
  • Mr. Mukesh Verma, adv. for the UEPPCB;
  • Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Sandeep Mishra, Advs. with SI Rajiv Kumar and PS Jaitpur, Mr. Rahul Verma, AAG and for State of Uttarakhand for the Delhi Police;
Judges
  • Raghuvendra S. Rathore, Member (Judicial)
  • Satyawan Singh Garbyal, Member (Expert)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Mr. Alok Krishan Agarwal and Mr. Ramnesh Jerath, Advs. No. 1;
  • Mr. Kamal Kumar, Adv. No. 2;
  • Mr. A.A Aron, Adv. for Saran Hospital Bareilly No. 4;
  • Ms. Preeti Jha, Adv. for Mr. Swetank Shantanu, Adv. and Mr. Pratap Shanker, Adv. No. 3.
  • Ms. Preeti Singh, Mr. Sankalan Porwal, Dr. Swati Jindal, Mr. Abhay Kumar and Mr. Mohit Verma, Advs. for the Applicant/Appellant;
  • Mr. Attin Shankar Rastogi Adv. and Mr. Prateek Yadav, Advs. for the MoEF;
  • Mr. Balendu Shekhar, Mr. Sriansh Prakash and Mr. Rajkumar Maurya, Adv. for the MoEF & cc;
  • Mr. Divya Prakash Pande, Adv. for the MoEF & CC;
  • Mr. Anil Grover, AAG, Mr. Rahul Khurana and Mr. Mishal Vij, Advs. for the State of Haryana & HSPCB;
  • Mr. Raj Kumar, Adv. and Ms. Niti Choudhary, LA for the CPCB;
  • Ms. Sakshi Popli, Adv. and Mr. Dinesh Jindal, LO for the DPCC;
  • Mr. Kamaljeet Singh, AAG for the State of Punjab;
  • Mr. Naginder Benipal, Adv. for the PPCB;
  • Mr. Pradeep Mishra and Mr. Daleep Dhyani, Advs. for the UPPCB;
  • Mr. Sharad Chauhan, Adv. for the State of UP;
  • Mr. Mukesh Verma, adv. for the UEPPCB;
  • Mr. Tarunvir Singh Khehar, Ms. Guneet Khehar and Mr. Sandeep Mishra, Advs. with SI Rajiv Kumar and PS Jaitpur, Mr. Rahul Verma, AAG and for State of Uttarakhand for the Delhi Police;
Judges
  • Raghuvendra S. Rathore, Member (Judicial)
  • Satyawan Singh Garbyal, Member (Expert)
See more information ...
Smart Summary

    Shailesh Singh v. Sheela Hospital & Trauma Centre, Shahjahanpur And Others

    1. Original Application No. 710 of 2017

    2. Issue fresh notice to respondent nos. 2 - Dr. Wasim Hospital and 3-Pandit Ram Prasad Bismil District Hospital.

    3. Notice made returnable within three weeks.

    4. Learned Counsels for respondent nos. 7 and 8 pray for further time to file replies. They may do so by 11 June, 2018 with advance copy to the Learned Counsel for the applicant.

    5. Learned Counsel for respondent no. 10-MoEF submits that they will be filing reply during the course of the day. He may do so with advance copy to the Learned Counsel for the applicant.

    6. List the matter on 9 July, 2018.

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    Comments

    Shailesh Singh v. Sheela Hospital & Trauma Centre, Shahjahanpur And Others
    (May 25, 2018)