Anil R. Dave, J.
1. Leave granted.
2. In view of the judgment dated 20th August, 2015, delivered by this Court in Royal Medical Trust (Regd.) & Anr. Vs. Union of India & Anr. (Writ Petition(C)No.705/2014), the appeal is allowed and the order passed by the High Court is set aside. Pending application, if any, stands disposed of.
3. There shall be no order as to costs.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Medical Council Of India v. Sri Aurobindo Institute Of Medical Sciences
Medical Council Of India v. Sri Aurobindo Institute Of Medical Sciences
(Supreme Court Of India)
Civil Appeal No. 6911 Of 2015 (Special Leave Petition (Civil) No. 25539 Of 2014) | 03-09-2015
Advocate List
- For the Appellant ----- For the Respondents -----
Bench
- HON'BLE MR. JUSTICE ANIL R. DAVE
- HON'BLE MR. JUSTICE VIKRAMAJIT SEN
- HON'BLE MR. JUSTICE UDAY UMESH LALIT
Eq Citations
- JT 2015 (8) 526
- (2015) SCC ONLINE SC 807
- 2015 (9) SCALE 680
- (2015) 10 SCC 19
- LQ/SC/2015/1144
Head Note
Land Acquisition Act, 1894 — Ss. 17 and 31 — Compensation — Interest on — Interest on compensation — High Court holding that interest on compensation was not payable — Validity — Held, in view of RMT decision, interest on compensation is payable — Order of High Court set aside
