IYER SEETHARAMAN VENUGOPALAN v. UNION OF INDIA

ITEM NO.21 Court 4 (Video Conferencing) SECTION IX

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

Petition(s) for Special Leave to Appeal (C) No(s).2661-2662/2022

(Arising out of impugned final judgment and order dated 02-02-2022 in WPL No. 24214/2021 and 02-02-2022 in IA No. 369/2022 passed by the High Court of Judicature at Bombay)

(WITH IA No. 24242/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 18-02-2022 These petitions were called on for hearing today.

CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SURYA KANT

For Petitioner(s) Mr. C.S. Vaidyanathan, Sr. Adv. Ms. Nandini Gore, Adv. Ms. Sonia Nigam, Adv. Mr. Sarthak Gaur, Adv.

for M/S. Karanjawala & Co., AOR For Respondent(s)

UPON hearing the counsel the Court made the following O R D E R

1 Issue notice.

2 Tag with SLP (C) Nos 2104-2105 of 2022.

3 Pending further orders, the provisional allotment of a seat to the petitioner in

the MD Psychiatry course at Topiwala National Medical College, Mumbai shall not

be disturbed to his detriment and the petitioner would be permitted to

participate in the ongoing process of counselling.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER