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Rajasthan High Court - Jodhpur

Pacific Medical University vs Union Of India on 19 March, 2021

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 1687/2021

Pacific Medical University, Registered Office At Bhilo Ka Bedla, Nh
- 76, Udaipur (Rajasthan), Through Its Authorized Signatory Mr.
Gaurav Singh Rajput S/o Shri Virender Singh Rajput, Aged About
28 Years, R/o 46-A, Priyadarshini Nagar, Bedla Road, Udaipur
(Raj.)
                                                                     ----Petitioner
                                     Versus
1.       Union Of India, Through Secretary, Ministry Of Health And
         Family Welfare, Nirman Bhawan, P.o. And P.s. New Delhi,
         District New Delhi.
2.       The Dental Council Of India, Through Its Secretary, Aiwan
         - E - Galib Marg, Katla Road, New Delhi - 110002
3.       State Of Rajasthan, Through The Principal Secretary,
         Medical    Health     Department, Government Secretariat,
         Jaipur (Raj.)
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vikas Balia with Mr. Kunal Bishnoi
For Respondent(s)          :     Mr. Mukesh Rajpurohit, ASG
                                 Mr. Rishi Soni for Mr. Pankaj Sharma,
                                 AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 19/03/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

Issue notice to the respondents. On being given advance copy, Shri Mukesh Rajpurohit, ASG is already appearing on behalf of respondents no.1 and 2 and Mr. Pankaj Sharma, AAG is appearing on behalf of respondent no.3. (Downloaded on 22/03/2021 at 08:59:47 PM)

(2 of 2) [CW-1687/2021] Hence, service is Compete and they seek some time to complete their instructions.

Time prayed for is allowed.

List on 26.04.2021.

In the meanwhile, effect and operation of the order dated 10.02.2021 (Annex.23) shall remain stayed.

Learned counsel for the respondent shall be at liberty to contest the stay petition.

(DR. PUSHPENDRA SINGH BHATI),J. 54-Sudheer/-

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