Madras High Court
The Tamil Nadu Medical Council vs The Medical Council Of India on 28 March, 2022
Author: M.Govindaraj
Bench: M.Govindaraj
W.P.No.7604 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :28.03.2022
CORAM :
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
Writ Petition No.7604 of 2010
The Tamil Nadu Medical Council,
Rep. by its President,
D-Block, First Floor,
T.N.H.B. Complex,
Jawaharalal Nehru Road,
Vadapalani,
Chennai ... Petitioner
-Vs-
The Medical Council of India,
Rep. by its Secretariat,
Pocket-14, Sector-8,
Dwaraka, New Delhi- 110 077. .... Respondent
Prayer : Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Declaration, declaring that Rule 8 Sub-
Clause 8 of the Indian Medical Council (Professional conduct, etiquette and
Ethics) Amendment Regulation, 2004 as ultra vires, illegal, unconstitutional
and violative of powers under the Indian Medical Council Act, 1956 and
also the Tamil Nadu Medical Registration Act, 1914.
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https://www.mhc.tn.gov.in/judis
W.P.No.7604 of 2010
For Petitioner : Mr.Veera Kathiravan
For Respondent : Mr.Shubharanjan Ananth
COMMON ORDER
Today when the matter is taken up for hearing, the learned counsel for the petitioner submits that the prayer sought for in this Writ Petition has become infructuous and hence, the same may be dismissed as infructuous.
2. Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. There shall be no order as to costs.
28.03.2022 sha 2/3 https://www.mhc.tn.gov.in/judis W.P.No.7604 of 2010 M.GOVINDARAJ, J.
sha To The Medical Council of India, Rep. by its Secretariat, Pocket-14, Sector-8, Dwaraka, New Delhi- 110 077.
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