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Delhi High Court - Orders

Sahil Arsh vs National Medical Commission & Ors on 12 February, 2025

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                                    $~71
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 1712/2025
                                                SAHIL ARSH                                                                     .....Petitioner
                                                                                      Through:                 Mr. Aayush Agarwala, Advocate.
                                                                                      versus

                                                NATIONAL MEDICAL COMMISSION & ORS ....Respondent
                                                                     Through: Mr. T. Singhdev, Mr. Abhijit
                                                                                 Chakravarty, Ms. Anum Hussain and
                                                                                 Mr. Sourabh Kumar, Advocates for
                                                                                 R-1.
                                                                                 Mr. Mohinder Rupal, Mr. Hardik
                                                                                 Rupal and Ms. Aishwarya Malhotra,
                                                                                 Advocates for R-2/Delhi University.
                                                CORAM:
                                                HON'BLE THE CHIEF JUSTICE
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                                     ORDER

% 12.02.2025

1. Issue notice to the respondents.

2. Learned counsels appearing on behalf of respondent nos. 1 and 2 accept notice.

3. Let the counter affidavit be filed by the respondents within a period of four weeks. Two weeks thereafter shall be available to the learned counsel for the petitioner to file the rejoinder affidavit.

4. Respondent no.3 be served by all permissible modes, returnable on 15.04.2025.

DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J FEBRUARY 12, 2025/yrj This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/02/2025 at 02:04:03