Delhi High Court - Orders
Amit Kumar Agarwal & Ors vs Union Of India And Ors on 1 June, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7566/2022 & CM APPL. 23216/2022
AMIT KUMAR AGARWAL & ORS. ..... Petitioners
Through: Mr.Jai Bansal, Adv. for petitioners.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr.Nitinjya Chaudhry, Sr. Panel
counsel for UOI with Mr.Deepak
Gautam, Adv. for R-1.
Mr. T. Singhdev and Mr.Abhijit
Chakravarty, Advs. for R-7 & 8.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 01.06.2022 On the last occasion the Court had requested Mr. T. Singhdev, learned counsel representing the Commission, to attend to the prayer(s) as made in the writ petition. Mr. Singhdev apprises the Court that the petitioner had approached the Commission aggrieved by the view as taken by the Ethics & Medical Registration Board. It is submitted that in terms of Section 30(4) of the National Medical Commission Act, 2019, that appeal would not be maintainable.
Since learned counsel representing the petitioner is stated to be on his legs before another Court, list again on 02.09.2022.
YASHWANT VARMA, J.
JUNE 1, 2022 bh Signature Not Verified Digitally Signed By:NEHA Signing Date:02.06.2022 18:18:54