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[Cites 1, Cited by 1]

Himachal Pradesh High Court

Mr. Akriti Sharma, vs . Mmu And Others on 5 July, 2022

Bench: Sabina, Satyen Vaidya

Mr. Akriti Sharma, Vs. MMU and others CWP No.1861 of 2022 .

05.07.2022 Present: Mr. Bhuvnesh Sharma and Mr. Ramakant Sharma, Advocates the petitioner. Mr. K. D. Shreedhar, Senior Advocate with Ms. Sneh Bhimta, Advocate, for respondents No.1 and 2.

Mr. Ajay Shandil, Advocate, on behalf of Mr. Dinesh K. Thakur, Advocate, for respondent No.3.

Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.4 and 5.

Mr. Rajnish Maniktala, Senior Advocate with Ms. Kiran Dhiman, Advocate, for respondents No.6 to 8. At the request of learned counsel for the petitioner, Medical Council of India, through its Registrar is impleaded as respondent No.9. Amended memo. of parties be filed within two days.

Notice. Mr. Nitin Thakur, learned counsel, accepts notice on behalf of newly added respondent No.9 and requests for an adjournment to enable him to seek instructions.

List again on 18th July, 2022.

( Sabina ) Judge ( Satyen Vaidya ) Judge July 05, 2022 Himalvi ::: Downloaded on - 05/07/2022 20:07:28 :::CIS