Punjab-Haryana High Court
The B.R.S.Dental College And Hospital vs Union Of India And Another on 17 November, 2011
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.5876 of 2009(O&M)
Date of Decision : November 17, 2011.
The B.R.S.Dental College and Hospital .....Petitioner
versus
Union of India and another .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Rajiv Atma Ram, Senior Advocate with
Mr.Nikhil Chopra, Advocate, for the petitioner.
Mr.Sukhdeep Singh Sandhu, Advocate, for respondent No.1.
Mr.Gurminder Singh, Advocate, for respondent No.2.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
In view of the order dated 2.11.2010 (Annexure-A) issued by the Dental Council of India followed by the notification dated 28.3.2011 (Annexure-B) issued by the Government of India, Ministry of Health and Family Welfare, the desired relief stands granted to the petitioner-college retrospectively rendering this writ petition as infructuous. Consequently, admissions of the students in the petitioner-college stand regularized leaving the impugned orders inoperative.
Ordered accordingly.
Dasti.
November 17, 2011 (SURYA KANT) Mohinder JUDGE