Calcutta High Court (Appellete Side)
Ms. Sweta Singh & Anr vs All India Medical Council Of India & Ors on 28 November, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
28.11.2014
Item No.53
SB
W.P. 27965 (W) of 2014
Ms. Sweta Singh & Anr.
Vs.
All India Medical Council of India & Ors.
Mr. S. Sanyal,
Mr. R. Biswas.....................for the petitioners.
Mr. S. Bhattacharya...............for the MCI.
Ms. C. Bhattacharya,
Mr. S. Sengupta..............for the State.
Mr. S. Banerjee.............for the respondents 8 to 12.
The writ petition is heard-in-part.
Put it up on Friday next to enable Ms. Bhattacharya, learned advocate appearing for the State to report as to whether by reason of provisional admission of the petitioner in compliance with the order dated 26.09.2014, the State has received any complaint from any candidate claiming to be more deserving than the petitioner and deprived in obtaining admission to the MBBS course.
Affidavits filed in Court today shall be retained with the records.
(DIPANKAR DATTA, J.)