Delhi High Court - Orders
Association Of Medical Biochemists Of ... vs Union Of India And Anr on 11 November, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~18 to 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2386/2020
ASSOCIATION OF MEDICAL BIOCHEMISTS OF INDIA
.....Petitioner
Through: Mr. Arun Batta and Mr. Abdul Vahid,
Advocates.
versus
UNION OF INDIA AND ANR. .....Respondents
Through: Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. Yamini Singh and Mr.
Abhijit Chakravarty, Advocates for
NMC/R-2.
(19)
+ W.P.(C) 10548/2020 & CM APPL. 33379/2020
DR. ROHIT JAIN .....Petitioner
Through: Ms. Mrinmoi Chatterjee and Mr. Ritik
Kumar, Advocates.
versus
UNION OF INDIA THROUGH SECRETARY MINISTRY OF HEALTH
AND FAMILY WELFARE & ORS. .....Respondents
Through: Mr. Rajesh Gogna Senior Panel
Counsel with Ms. Priya Singh, G.P.,
Ms. Rebina Rai, Mr. Shivam Tiwari and
Ms. Punita Jha, Advocates for UOI/R-1.
Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. Yamini Singh and Mr.
Abhijit Chakravarty, Advocates for
NMC/R-2.
(20)
+ W.P.(C) 12954/2025
INDIAN ASSOCIATION OF MEDICAL MICROBIOLOGISTS
.....Petitioner
Through: Mr. Aru Prakash and Ms. Sheetal,
Advocates.
versus
UNION OF INDIA AND ANR. .....Respondents
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 12/11/2025 at 21:29:23
Through: Mr. Abhishek Gupta, CGSC with Mr.
Kumar Kartikeya, Mr. Shaswat Kumar
Pandey, Advocates and Mr. Amit
Acharya, Govt. Pleader for UOI/R-1.
Mr. T. Singhdev, Mr. Tanishq
Srivastava, Ms. Yamini Singh and Mr.
Abhijit Chakravarty, Advocates for
NMC/R-2.
Mr. Shivendra Singh, Standing Counsel
with Ms. Prakriti Rastogi, Advocate for
NMC/R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 11.11.2025
W.P.(C) 12954/2025
1. Learned counsel representing Union of India to seek instruction as to whether the counter affidavits filed in W.P.(C) 2386/2020 and W.P.(C) 10548/2020 which are part of this bunch, can be adopted in this matter as well.
2. In any case, the Union of India shall file its counter affidavit, may be adopting the affidavits filed in other petitions within ten days. Learned counsel for the petitioner will have two weeks time thereafter to file rejoinder affidavit, if any.
3. List this bunch on 12.02.2026 at 2.30 p.m. for hearing.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J NOVEMBER 11, 2025 kct This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/11/2025 at 21:29:23