Madhya Pradesh High Court
Vijay Laxmi College Of Nursing Science ... vs Indian Nursing Council on 22 July, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
The High Court of Madhya Pradesh
WP.8676.2020
(Vijay Laxmi College of Nursing Science, Gwl. Vs. INC & others)
Gwalior dated 22.07.2020
Shri Nitin Agrawal, learned counsel for the petitioner.
Shri Ankur Mody, learned Additional Advocate General for the
respondent/State.
Learned counsel for the rival parties are heard through video conferencing.
The respondent-Indian Nursing Council has filed the return which suffers from default.
Let the default be removed before the next date.
Counsel for petitioner is also directed to bring on record relevant judgment of the Apex court.
List the case on 24/7/2020.
DHANANJ Digitally signed by DHANANJAY BUCHAKE (Sheel Nagu) (Rajeev Kumar Shrivastava) DN: c=IN, o=HIGH COURT OF MADHYA PRADESH AY BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=6489e9ca230b3031a4b44a621934281f5 89875c02fb2a20e4220aebc8a3ba7ec, BUCHAKE cn=DHANANJAY BUCHAKE Date: 2020.07.23 12:08:24 +05'30' Judge Judge (Bu)