Delhi High Court - Orders
Dr B S Kushwah Institute Of Medical ... vs Union Of India & Ors on 26 September, 2025
$~103
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14821/2025
DR B S KUSHWAH INSTITUTE OF
MEDICAL SCIENCES .....Petitioner
Through: Mr. Vikas Singh, Sr. Adv. with Mr.
Ashutosh Thakur, Adv.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Mukul Singh, CGSC with Mr.
Adhiraj Singh, Ms. Ira Singh and Mr.
Aryan Dhaka, Advs. for R-1/UOI.
Mr. T. Singhdev, Ms. Anum Hussain,
Mr. Tanishq Srivastava and Mr.
Bhanu Gulati, Advs. for R-2/NMC.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 26.09.2025 CM No. ......................(to be numbered) (by petitioner under Article 226 r/w Section 151 & Order VI Rule 17 CPC seeking amendment of petition)
1. The present application is stated to have been filed vide Diary No.7051718/2025, however, the same is not on record. A copy of the said application has been handed over in Court, the same is taken on record.
2. The Registry is directed to register and number the said application.
3. By way of this application, a prayer has been made to amend the writ petition.
4. Mr. Vikas Singh, learned Senior Counsel appearing on behalf of petitioner submits that after filing of the present petition, respondent no.2/NMC has issued an order dated 24.09.2025 whereby petitioner's application seeking increase in intake of 100 UG MBBS seats (from 150 to 250 seats) for Academic Year 2025-26 has been disapproved by respondent 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 30/09/2025 at 00:07:43 no.3/Medical Assessment & Rating Board (MARB) under Section 28(3) of National Medical Commission Act, 2019.
5. He submits that the above subsequent event has necessitated the filing of present application. He submits that by way of present application, the petitioner seeks to assail the aforesaid order dated 24.09.2025 and further payer has been made to insert certain facts and grounds which are incidental to the prayer sought to be inserted.
6. In view of the above, issue notice.
7. Mr. Mukul Singh, learned CGSC accepts notice on behalf of respondent no.1/UOI. Likewise, Mr. T. Singhdev, learned counsel appearing on behalf of respondent no.2/NMC also accepts notice.
8. Mr. Singhdev and Mr. Singh submit that they have no objection in case the present application is allowed.
9. In view of the above, the application is allowed.
10. The application stands disposed of.
W.P.(C) 14821/2025
11. The amended writ petition filed along with the above application is taken on record.
12. Let counter-affidavit to the amended writ petition be filed by respondent no.2/NMC, within a period of one week from today.
13. Rejoinder thereto, if any, be filed before the next date.
14. Re-notify on 08.10.2025.
VIKAS MAHAJAN, J SEPTEMBER 26, 2025/aj 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 30/09/2025 at 00:07:43