Punjab-Haryana High Court
B.R.S. Dental College & Hospital vs Union Of India And Others on 23 August, 2010
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CIVIL WRIT PETITION NO.12427 of 2010
DATE OF DECISION: AUGUST 23 , 2010
B.R.S. Dental College & Hospital
.....Petitioner
VERSUS
Union of India and others
....Respondents
CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH
PRESENT: Mr. Rajiv Atma Ram, Senior Advocate with
Mr. Arjun Pratap Atma Ram, Advocate,
for the petitioner.
Mr.S.S. Sandhu, Advocate,
for respondent No.1.
Mr. Gurminder Singh, Advocate,
for respondent No.2.
Mr. Sunil Nehra, Sr. DAG, Haryana,
for the State.
Mr. Ramesh Hooda, Advocate,
for respondent No.6.
****
RANJIT SINGH, J.
After arguing for some time, learned Senior counsel appearing for the petitioner says that since there is no order passed by the Government of India pursuant to the report made under Section 16-A of the Dentists Act, 1948, he does not wish to press this petition.
Dismissed as not pressed.
August 23, 2010 ( RANJIT SINGH ) monika JUDGE