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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                    CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.14686 OF 2015 (Arising out of SLP(C)No.34856/2015)

            MEDICAL COUNCIL OF INDIA         ... APPELLANT(S)

               VS.

  KALINGA INSTITUTE OF MEDICAL     SCINCES (KIMS) & ORS.          ... RESPONDENT(S)

   J U D G M E N T

ANIL R.DAVE, J.

1. The  respondents  have  instructions  to  appear  on  caveat. 2. Heard the learned counsel for the parties. 3. Leave granted. 4. At the time of hearing of this appeal, it has been  submitted by Shri Kapil Sibbal, learned senior counsel  that  only  a  batch  of  additional  50  students  are  not  undergoing studies. 5. It  is  directed  that  there  shall  not  be  any  participation  of  Directorate  of  Medical  Education  and  Training (DMET), Odisha, in the process of inspection.  Time  for  carrying  out  inspection  is  extended  by  four  weeks from today.

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6. The  learned  senior  counsel  appearing  for  the  appellant  has  submitted  that  according  to  him,  the  inspection which is to be carried out is for the academic  year 2016-2017.   7. The  learned  senior  counsel  appearing  for  the  respondents opposes the recording of any such statement. 8. In view of the above, the appeal is disposed of as  partly allowed and the impugned order is modified to the  above extent.

       ..............J.  [ANIL R. DAVE]  

.................J. [ADARSH KUMAR GOEL]

New Delhi; 16th December, 2015.

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