Delhi High Court - Orders
Baba Hira Das Ji Ayurvedic Medical ... vs Union Of India And Others on 13 January, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~56 to 58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 222/2023& CM APPL. 782/2023
BABA HIRA DAS JI AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL ..... Petitioner
Through:Mr.AvneeshArputham, Advocate.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.AkshayAmritanshu, Mr.Divyansh
Singh and Mr.Samyak Jain, Advocates for R-1.
Ms.ArchanaPathak Dave, Mr.KumarPrashant and
Mr.Avnish Dave, Advocates for R-2.
+ W.P.(C) 229/2023& CM APPL. 826/2023
OM AYURVEDIC MEDICAL COLLEGE HOSPITAL AND
RESEARCH CENTRE ..... Petitioner
Through: Mr.SandeepSethi, Sr.Advocate along
with Mr.AvneeshArputham and Mr.Ankit Sharma,
Advocates.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Ms.AakankshaKaul, Mr.Gurjas Singh
and Mr.HarshOjha, Advocates for R-1/UOI.
Ms.ArchanaPathak Dave, Mr.KumarPrashant and
Mr.Avnish Dave, Advocates for R-2.
+ W.P.(C) 230/2023& CM APPL. 829/2023
SHRI DHANWANTRI AYURVEDIC MEDICAL COLLEGE AND
RESEARCH CENTRE ..... Petitioners
Signature Not Verified
Signed By:PRIYA
Signing Date:14.01.2023
14:16:35
Through: Mr.SandeepSethi, Sr.Advocate along
with Mr.AvneeshArputham and Mr.Ankit Sharma,
Advocates.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.VineetDhanda(CGSC) for R-1/UOI.
Ms.ArchanaPathak Dave, Mr.KumarPrashant and
Mr.Avnish Dave, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 13.01.2023 CM APPL. 783/2023 (Exemption) in W.P.(C) 222/2023 CM APPL. 827/2023 (Exemption) in W.P.(C) 229/2023 CM APPL. 830/2023 (Exemption) in W.P.(C) 230/2023
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of. W.P.(C) 222/2023 & CM APPL. 782/2023 W.P.(C) 229/2023 & CM APPL. 826/2023 W.P.(C) 230/2023& CM APPL. 829/2023
1. Heard learned counsel appearing on behalf of the parties.
2. Without prejudice to the rights of the parties, this court finds it appropriate to direct the respondent-National Commission for Indian System of Medicine, to re-examine the explanation submitted by each petitioner- Institution before the First Appellate Committee and before this court in the instant writ petitions.
3. Needless to state that the concerned Council would be at liberty to not only call the concerned officers of the Institution, but also to have the re-
Signature Not Verified Signed By:PRIYA Signing Date:14.01.2023 14:16:35inspection done.
4. Depending upon the outcome of the re-inspection or re-examination, this court would consider to issue appropriate directions on the next date of hearing.
5. List on 17.01.2023.
6. Dasti.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 13, 2023/MJ Signature Not Verified Signed By:PRIYA Signing Date:14.01.2023 14:16:35