Delhi High Court - Orders
Association Of Diplomate Of National ... vs National Medical Commission & Ors on 28 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10326/2021 & C.M.No.31787/2021
ASSOCIATION OF DIPLOMATE OF NATIONAL BOARD
DOCTORS & ANR. ..... Petitioners
Through Mr. Sourabh Gupta, Advocate with
Mr. Puneet Yadav and Mr. Prashant
Dahat, Advs.
versus
NATIONAL MEDICAL COMMISSION & ORS. ..... Respondents
Through Mr. T. Singhdev & Mr. Abhijit
Chakravarty, Advs. for R-1.
Mr. Maninder Singh, Sr. Adv. with
Mr. Kirtiman Singh, CGSC for R-2 &
Mr.Waize Ali Noor, Adv.
Ms.Suhani Mathur, Adv. for R-3.
Mr.Ravi Prakash, CGSC for R-4 & R-
5 with Mr.Himanshu Pathak, GP &
Mr.Gurtejpal Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.01.2022 The matter has been heard by way of video conferencing. In pursuance to the last order, respondent no.3 has filed a counter affidavit.
Mr.Maninder Singh, learned senior counsel for respondent no.2 submits that the said affidavit is extremely vague and does n ot clarify t he correct position at all.
With the assistance of Mr.Maninder, we have gone through t he sh ort Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.01.2022 22:45:30 affidavit filed by respondent no.3. We are of th e prima facie view t h at it only reiterates the Circular dated 17th July, 2021 an d does n ot clarify t he issue raised by the petitioners.
Accordingly, respondent no.3 is directed to file a better affidavit clearly specifying as to whether GST is payable on the course fee collected by respondent No.2 from the petitioners.
List on 12th July, 2022.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 28, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:30.01.2022 22:45:30