Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO.6912 OF 2015
(Arising out of SLP(C)No.22472 of 2014)
MEDICAL COUNCIL OF INDIA
... APPELLANT(S)
VS.
SUBHARTI MEDICAL COLLEGE MEERUT
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Leave granted.
th
2. In view of the judgment dated 20 August, 2015,
delivered by this Court in Royal Medical Trust (Regd.) &
Anr. Vs. Union of India & Anr. (Writ Petition(C)No.
705/2014), the appeal is allowed and the order passed by
the High Court is set aside. Pending application, if any,
stands disposed of.
JUDGMENT
3. There shall be no order as to costs.
..............J.
[ANIL R. DAVE]
..............J.
[VIKRAMAJIT SEN]
..............J.
[UDAY UMESH LALIT]
New Delhi;
rd
3 September, 2015.
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