Madras High Court
Saveetha University vs Medical Council Of India on 10 June, 2022
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P. No.13984 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.06.2022
CORAM
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P. No.13984 of 2015
and W.M.P.Nos.1 and 2 of 2009
Saveetha University
(Declared U/s.3 of the UGC Act 1956)
Represented by its Registrar,
No.162, Poonamalle High Road,
Velappanchavadi, Chennai-600 077. ... Petitioner
Vs.
Medical Council of India,
Represented by its Secretary,
Pocket-14, Sector-8, Dwarka Phase-1,
New Delhi-110 077. ... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a Writ of Certiorari, calling for the records of the
respondent in the circular dated 16.01.2015 in reference No.MCI-34(MC)
/2014/149869 and quash the same.
For Petitioner : Mr.S.Saravanan
For Respondent : Mr.Adarsh
for Ms.Shubharajani Ananth
Standing Counsel for MCI
1/3
https://www.mhc.tn.gov.in/judis
W.P. No.13984 of 2015
ORDER
When the matter was taken up for hearing, the learned counsel appearing on behalf of the petitioner made a submission that the prayer in this writ petition has become infructuous.
2. Recording the submission made by the learned counsel for the petitioner, this writ petition stands dismissed as infructuous. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.
10.06.2022 Speaking (or) Non Speaking Order Index : Yes/ No psa To The Secretary, Medical Council of India, Pocket-14, Sector-8, Dwarka Phase-1, New Delhi-110 077.
2/3https://www.mhc.tn.gov.in/judis W.P. No.13984 of 2015 MOHAMMED SHAFFIQ, J.
psa W.P.No.13984 of 2015 10.06.2022 3/3 https://www.mhc.tn.gov.in/judis