Medical Council Of India (S) v. Kalinga Institute Of Medical Sciences (Kims) And Ors. (S)

1. I.A. Nos. 2-5 are rejected.

2. Learned senior counsel appearing for the respondent-Hospital/applicants submits that a request shall be made before the High Court for finally deciding the matter on the next date of hearing.

3. Mr. Vikas Singh, learned senior counsel appearing on behalf of appellant-MCI submits that the appellant would not object if such a prayer is made before the High Court. We are sure that the writ petition shall be decided by the High Court as soon as possible and if possible, on the next date of hearing.

4. In view of the above, nothing remains to be decided in the civil appeal. It is disposed of accordingly.

5. Be it noted that we have not expressed any opinion on the merits of the case.

6. Interim order passed by this Court shall continue till the High Court finally decides the writ petition.

SUPREME COURT OF INDIA

RECORD OF PROCEEDINGS

I.A. NOS. 2-3 AND 4-5/2015 in Civil Appeal No(s). 8739/2015

Medical Council of India.….Appellant(s)

v.

Kalinga Institute of Medical Sciences (KIMS) and Ors.….Respondent(s)

(For impleadment and directions and office report)

Date: 04/11/2015 These applications were called on for hearing today.

(Before Anil R. Dave and Adarsh Kumar Goel, JJ.)

For Applicant (s) Mr. L. Nageshwar Rao, Adv.

Mr. P.H. Paresh, Sr. Adv.

Mr. D.P. Mohanty, Adv.

Mr. Sumit Goel, Adv.

Ms. Smita Bhargava, Adv.

For M/s. Parekh & Co., Advs.

For Appellant(s) Mr. Vikas Singh, Sr. Adv.

Mr. Gaurav Sharma, Adv.

Mr. Prateek Bhatia, Adv.

Mr. Dhawal Mohan, Adv.

For Respondent(s) Mr. Kapil Sibal, Sr. Adv.

Mr. Ashok K. Parija, Sr. Adv.

Mr. Dhananjaya Mishra, Adv.

Mr. Dhirendra Kumar Jha, Adv.

Mr. Satya Ranjan Swain, Adv.

Mr. Tarun Patnaik, Adv.

Mr. Ramendra Mohan Patnaik, Adv.

For UOI, M/o Health Ms. Pinki Anand, ASG

Mr. Ajay Sharma, Adv.

Mr. M.P. Gupta, Adv.

Mr. Ajay Kumar Singh, Adv.

Mr. S.S. Rawat, Adv.

For Mr. D.S. Mahra, Adv.

UPON hearing the counsel the Court made the following

7. I.A. Nos. 2-5 are rejected.

8. The civil appeal is disposed of in terms of the signed order.

9. Pending application, if any, stands disposed of.