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Delhi High Court - Orders

Iq City Medical College vs National Medical Commission & Ors on 13 September, 2024

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~60
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 12906/2024, CM APPL. 53760/2024
                                                IQ CITY MEDICAL COLLEGE                                                              .....Petitioner
                                                                                      Through:                 Mr.   Maninder     Singh,     Senior
                                                                                                               Advocate
                                                                                      versus

                                                NATIONAL MEDICAL COMMISSION & ORS. .....Respondents

                                                                                      Through:                 Mr. T. Singhdev, Mr. Bhanu Gulati
                                                                                                               and Mr. Aabhaas Sukhramani,
                                                                                                               Advocates for R-1 and 2.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                  ORDER

% 13.09.2024

1. The Petitioner impugns letter of disapproval dated 11th September, 2024, whereby Respondent No. 2 has denied the increase in MBBS seats from 200 to 250 as requested by the Petitioner. Mr. Maninder Singh, Senior Counsel for the Petitioner, states that the grounds for refusal are non-existent in light of the decisions rendered by the Supreme Court in Rajiv Memorial AWS v. UOI;1 and this Court in Dhanlakshmi Srinivasan Medical College and Hospital v Union of India;2 Sukh Sagar Medical College and Hospital, Jabalpur and Anr V NMC.3

2. Issue notice. Mr. T. Singhdev, counsel accepts notice on behalf of Respondent No. 1 and 2. Mr. Singhdev states that he will take instructions.

1

(2016) 11 SCC 522 2 2022 SCConline Del 3701 3 Order dated 15th December,2022 in WP (C) 16617/2022 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 19/09/2024 at 07:35:39

3. Issue notice to remaining Respondent, upon filing of process fee, by all permissible modes, returnable on the next date of hearing.

4. List before the Roster Bench on 18th September, 2024.

SANJEEV NARULA, J SEPTEMBER 13, 2024 nk 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 19/09/2024 at 07:35:39