Delhi High Court - Orders
Manohar Lal Sharma vs Medical Council Of India & Anr on 4 May, 2023
$~18.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8086/2015
MANOHAR LAL SHARMA ..... Petitioner
Through: Mr. H.L. Tiku, Senior Advocate
alongwith Ms. Yashmeet Kaur and
Mr. Rahul Regmi, Advocates.
versus
MEDICAL COUNCIL OF INDIA & ANR ..... Respondents
Through: Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. A. Hussain and
Mr.Aabhaas, Advocates for
respondent No. 1.
Mr. Sudhir Naagar and Mr. Digvijay
Chaudhary, Advocates for respondent
No. 2.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 04.05.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 22796/2023 (for substitution) This is an application filed by the petitioner for substituting respondent No. 1/ Medical Council of India with National Medical Commission.
For the reasons stated in the application, the same is allowed. Medical Council of India is replaced with National Medical Commission.
Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:08.05.2023 17:27:36Amended memo of parties is taken on record. The application stands disposed of. W.P.(C) 8086/2015 and CM APPL. 16726/2015 (stay) Learned counsel for the respondents are directed to file their brief written synopsis within a period of 2 weeks, alongwith all the relevant judgments on which they wish to rely upon.
List on 11.10.2023.
Interim orders, if any, to continue.
GAURANG KANTH, J MAY 04, 2023 kd Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:08.05.2023 17:27:36