Delhi High Court - Orders
Shri Balaji Institute Of Pharmacy & Anr vs Pharmacy Council Of India on 16 February, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2032/2021
SHRI BALAJI INSTITUTE OF
PHARMACY & ANR. ..... Petitioners
Through: Mr. Amitesh Kumar, Ms. Priti
Kumari, and Ms. Binisa Mohanty,
Advocates
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr. Zoheb Hossain and Mr. Piyush
Goyal, Advocates
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 16.02.2021 The proceedings in the matter have been conducted through hybrid mode (physical and virtual hearing). CM APPLs. 5947/2021 and 5949/2021 Exemptions allowed, subject to all just exceptions. These applications stand disposed of. CM APPL. 5948/2021(for stay) In view of the judgment of the Hon'ble Division Bench dated 22.12.2020, passed in LPA 317/2020 [Jagannath Institute of Pharmacy vs. Pharmacy Council of India & Anr.] and connected matters, this application is dismissed.
W.P.(C) 2032/2021 Issue notice. Mr. Zoheb Hossain, learned counsel, accepts notice on behalf of the respondent.
Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:18.02.2021 10:21:37List on 17.03.2021 alongwith connected matters.
PRATEEK JALAN, J FEBRUARY 16, 2021 vp Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:18.02.2021 10:21:37