Delhi High Court - Orders
Mata Kalavati Vibha College Of Pharmacy vs Pharmacy Council Of India on 29 October, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~58 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12407/2021
MATA KALAVATI VIBHA
COLLEGE OF PHARMACY ..... Petitioner
Through: Mr. Rajiv R. Mishra & Mr. Shyam
Tiwary, Advocate for petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
Through: Mr. Zoheb Hossain, Advocate
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 29.10.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPLs. 39009-39010/2021 (exemption) Exemption allowed, subject to all just exceptions. The applications stand disposed of. W.P.(C) 12407/2021
1. Issue notice. Mr. Zoheb Hossain, learned counsel, accepts notice on behalf of the respondent- Pharmacy Council of India ["PCI"].
2. The petition challenges circulars of the PCI dated 17.07.2019 and 09.09.2019, by which a moratorium upon opening of new pharmacy colleges was imposed. A batch of petitions [W.P.(C) 175/2021 and connected matters] in which the same circulars have been challenged has Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:29.10.2021 23:16:56 W.P.(C) 12407/2021 Page 1 of 2 been heard and judgment has been reserved.
3. To await the result in those petitions, list these petitions on 22.11.2021.
PRATEEK JALAN, J OCTOBER 29, 2021 'j' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:29.10.2021 23:16:56 W.P.(C) 12407/2021 Page 2 of 2