Delhi High Court - Orders
Sagar Paras Gada vs Medical Council Of India on 15 February, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13082/2018
SAGAR PARAS GADA ..... Petitioner
Through: Mr. Yashvardhan Oza, Adv.
versus
MEDICAL COUNCIL OF INDIA ..... Respondent
Through: Mr. T. Singhdev,
Ms. Amandeep Kaur, Ms. Michelle
Biakthansagi Das, Ms. Puja Sarkar,
Mr. Tareen Verma and Mr. Abhijit
Chakravarty, Advs. for MCI
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 15.02.2019 Mr. T. Singhdev, learned counsel for the respondent, submits that counter affidavit has been filed by him two days ago. The said counter affidavit is not forthcoming on record; neither has any copy, apparently, been received by learned counsel for the petitioner.
Mr. T. Singhdev undertakes to furnish a copy of the counter affidavit to learned counsel for the petitioner during the course of the day. Learned counsel for the petitioner seeks and is granted two weeks to file rejoinder thereto.
Renotify on 4th April, 2019.
C. HARI SHANKAR, J FEBRUARY 15, 2019 bh