Q. What are the equivalent citations for Mridul Dhar (Minor) & Another vs Union of India & Others ?

The equivalence citation are(2008) 17 SCC 435 ; LQ/SC/2008/1907 ;

Mridul Dhar (Minor) & Another Vs. Union Of India & Others On 17 September, 2008

Q: Q. What was the bench assigned for the case Mridul Dhar (Minor) & Another vs Union of India & Others?

HONBLE MR. JUSTICE B.N. AGRAWAL, HONBLE MR. JUSTICE H.S. BEDI, HONBLE MR. JUSTICE G.S. SINGHVI

Open iDraf

Mridul Dhar (minor) & Another v. Union Of India & Others

Mridul Dhar (minor) & Another
v.
Union Of India & Others

(Supreme Court Of India)

Interlocutory Application No. 23, 24, 25, No. Of 2008 In Wp(C) No. 306 Of 2004 | 17-09-2008

1. IA No. 23 of 2008

Place the application tomorrow i.e. 18-9-2008, at 3.50 p.m. before a Bench comprising of the Honble Mr Justice B.N. Agrawal, Honble Mr Justice Harjit Singh Bedi and Honble Mr Justice G.S. Singhvi.

2. IAs Nos. 24, 25 and IA No.... of 2008

Heard learned counsel for the parties.

3. It appears that the deadline fixed in Mridul Dhar v. Union of India, 2005 (2) SCC 65 , [LQ/SC/2005/46] could not be adhered to because of unprecedented situation in the State of Jammu and Kashmir.

4. In view of this, as a special case, we extend the time for completing the process for admission in MBBS and BDS courses within the State of Jammu and Kashmir up to 10-10-2008. Interlocutory applications are, accordingly, disposed of.

Advocates List

For the Appearing Parties ----

Bench List

HON'BLE MR. JUSTICE B.N. AGRAWAL

HON'BLE MR. JUSTICE H.S. BEDI

HON'BLE MR. JUSTICE G.S. SINGHVI

Eq Citation

(2008) 17 SCC 435

LQ/SC/2008/1907

HeadNote

Constitution of India — Arts. 14, 16 and 21 — Medical colleges admission — Deadline for admission process — Deadline extended in view of unprecedented situation in J&K