AI Structured Summary
Not yet generated for this judgment
Judgment
I.A. No. 4/2013:
Pursuant to the directions issued by this Court on 3.12.2013, the State of Madhya Pradesh has filed its Scheme on 28.06.2014. Dr. Rajeev Dhawan, learned senior Counsel appearing for the non-applicant in I.A. No. 4/2013 requires a reasonable time to respond to the Scheme that is filed by the State of Madhya Pradesh. The request appears to be reasonable and if it is granted it would not cause prejudice to any one of the parties. Therefore, the matter stands adjourned by 10 days in order to enable the non-applicant to file their response.
Call the matter after 10 days.
I.A. Nos. 13-14/2014:
The M.C.I. is permitted to file its reply in a day's time.
Call the matter on 21st July, 2014.
Reply, if any, be filed to the prayers made in I.A. Nos. 13-14 on or before 21st July, 2014.
I.A. No. 18/2014:
Mr. Gaurav Sharma, learned Counsel accepts notice for Dental Council of India, Shri R. Balasubramanian, learned Counsel accepts notice on behalf of Union of India and Shri Ramesh Babu, M.R., learned Counsel accepts notice for the State of Kerala.
Call the matter on 21st July, 2014.
Response, if any, to the prayers made in I.A. No. 18 be filed on or before 21st July, 2014.
I.A. No. 19/2014:
On an oral request made by Shri Radhakrishnan, learned senior Counsel, the applicant is permitted to amend the cause title suitably.
Call the matter on 21st July, 2014.
I.A. No. 16/2014:
List the matter on 21st July, 2014.