Citation : 2022 Latest Caselaw 13204 Bom
Judgement Date : 19 December, 2022
(1) mca862.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
MISC. CIVIL APPLICATION 862/2022 (FOR REVIEW) IN
WRIT PETITION NO. 5724/2022 (D)
Ms Sayee d/o Prashant Shelke .vs. The Ministry of Education & the Ministry of
Health and Family Welfare, Govt. of India and Others.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. V. A. Kothale, Advocate for applicant.
Mr. S. A. Chaudhari, Advocate for non applicants.
CORAM : A. S. CHANDURKAR & ANIL L. PANSARE, JJ.
DATE : DECEMBER 19, 2022.
Perused the review application and heard learned counsel for the applicant.
We do not find any error apparent on the face of record to invoke the review jurisdiction. Reopening of the entire proceeding is not permissible in such a jurisdiction.
Hence, the review application stands dismissed with no order as to costs. It is however clarified that though the applicant was permitted to participate in the counselling round pursuant to the interim order, she was not admitted to the MBBS course. Paragraph 13 of the judgment dated 15.12.2022 stands clarified accordingly.
(Anil L. Pansare, J.) (A. S. Chandurkar, J.)
Digitally signed byYOGESH
kahale ARVIND KAHALE
Signing Date:19.12.2022
18:58
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