Bombay High Court
Ratnadeep Homoeopathic Medical ... vs Union Of India Ministry Of Ayush Through ... on 23 October, 2023
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
P1-WP-13323-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.13323 OF 2023
RATNADEEP HOMOEOPATHIC MEDICAL COLLEGE AND HOSPITAL
THROUGH ITS AUTHORISED REPRESENTATIVE
VERSUS
UNION OF INDIA MINISTRY OF AYUSH
...
Advocate for Petitioner : Mr. Animesh Kumar & Mr. D. S. Bagul
DSG for Respondent Nos.1 and 2: Mr. A. G. Talhar
Advocate for Respondent No.6: Mr. A. S. Bayas
...
CORAM : MANGESH S. PATIL &
NEERAJ P. DHOTE, JJ.
DATE : 23.10.2023 PER COURT : . Heard.
2. Petitioner's second appeal under the National Commission for Homeopathic Act is pending with the Central Government. We had directed production of the papers on the matter being mentioned in the morning only with the exigency in mind, in as much as today and tomorrow is the last date for the students to opt for the colleges.
3. Issue notice to the respondents, returnable on 04/11/2023.
4. Learned DSG waives notice for respondent nos.1 and 2 and Mr. Bayas, learned Advocate waives notice for respondent no.6.
[NEERAJ P. DHOTE, J.] [MANGESH S. PATIL, J.] Sameer 1 ::: Uploaded on - 23/10/2023 ::: Downloaded on - 24/10/2023 14:41:55 :::