Delhi High Court - Orders
Rohit Memorial Institute Of Pharmacy ... vs Pharmacy Council Of India on 26 July, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~35 to 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7830/2021
ROHIT MEMORIAL INSTITUTE OF PHARMACY COLLEGE
..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
W.P.(C) 7831/2021, W.P.(C) 7856/2021, W.P.(C) 7860/2021,
W.P.(C) 7905/2021, W.P.(C) 7916/2021
For Petitioner: Mr. Sanjay Sharawat, Mr. Divyank Rana and Mr.
Ashok Kumar, Advocates in Item Nos. 35-37 &
39.
Mr. Chandrashekhar Singh, Advocate in Item No.
40.
For Respondent: Mr. Kirtiman Singh, Ms. Manmeet Kaur Sareen
and Mr. Waize Ali Noor, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 26.07.2022
1. This batch of petitions which could not be listed inadvertently on 09th August, 2021 have been listed pursuant to an office note. The challenge relates to the communications dated 17th July 2019 and 09th September 2019 issued by the Pharmacy Council of India ["PCI"], whereby a moratorium had been imposed for opening of new Pharmacy colleges/ courses.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:27.07.2022 18:39:162. Mr. Sanjay Sharawat, counsel for the Petitioners, points out that issue urged in the present petition has already been decided in a batch of petitions [with lead matter as W.P.(C) 175/2021] on 7th March, 2022, which decision was then also followed in another batch of petitions decided on 10th March, 2022 [with lead matter as W.P.(C) 1074/2021].
3. In view of the above, the present petitions are disposed of, with the impugned communications being set aside in terms of the aforesaid judgment dated 7th March, 2022.
4. All pending applications also stand disposed of.
SANJEEV NARULA, J JULY 26, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:27.07.2022 18:39:16