Delhi High Court - Orders
Ketan Ratnakar Tamhane And Ors vs Union Of India And Ors on 21 March, 2018
Author: Sanjiv Khanna
Bench: Sanjiv Khanna, Vinod Goel
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2666/2018 & CM Nos.10867-68/2018
KETAN RATNAKAR TAMHANE AND ORS...... Petitioners
Through: Mr. Dhaval S. Deshpande, Advocate
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. T. Singhdev, Ms. Amandeep
Kaur, Ms. Biakthansagi Das & Ms.
Puja Sarkar, Advocates for MCI
Mr.Amit Bansal & Ms. Seema Dolo,
Advocates for respondent Nos.2 and 3
CORAM:
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE VINOD GOEL
ORDER
% 21.03.2018 Learned counsel for the Medical Council of India ('MCI') states that the issue raised is pending consideration before the Executive Committee of the MCI and is to be taken up for consideration on 24.3.2018.
The decision taken would be sent to the Oversight Committee formed by the Hon'ble Supreme Court for its approval.
This writ petition would be treated as a representation to the MCI. With the aforesaid observations, the writ petition is disposed of, with liberty to the petitioners to approach the Court, in case of grievance. CM Nos.10867-68/2018 are also disposed of. We have not commented on merits.
SANJIV KHANNA, J VINOD GOEL, J MARCH 21, 2018/tp