Delhi High Court - Orders
Dr Arun Kumar Soni vs Medical Council Of India & Anr on 14 July, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6489/2021 & CM APPL. 20383/2021
DR ARUN KUMAR SONI ..... Petitioner
Through Mr. Sagar Chaturvedi, Adv.
versus
MEDICAL COUNCIL OF INDIA & ANR. ..... Respondents
Through Mr. T. Singhdev, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 14.07.2021
CM APPL. 20382/2021
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 6489/2021 & CM APPL. 20383/2021
3. The present writ petition has been filed seeking a direction to the respondent no.1/Medical Council of India to grant conditional provisional registration to the petitioner to practice as a Doctor, pending a final decision in the ongoing criminal case against him.
4. At the outset, Mr. T. Singhdev, learned counsel who has been appearing on behalf of Medical Council of India submits that the said body now stands dissolved, and its functions are now being discharged by the newly set up National Medical Commission. He further submits that he has not been supplied with a copy of the petition.
5. In view of the aforesaid, learned counsel for the petitioner makes an Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:15.07.2021 15:51:31 oral prayer to substitute the National Medical Commission, in place of Medical Council of India, as respondent no.1. The prayer of substitution is allowed. Let an amended memo of parties be filed during the course of the day. A copy of the present petition be also furnished to Mr. T. Singhdev, Advocate during the course of the day.
6. List for consideration on 20.07.2021.
REKHA PALLI, J JULY 14, 2021 ms Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:15.07.2021 15:51:31