UNION OF INDIA Vs. ERA EDUCATIONAL TRUST
LAWS(SC)-2000-4-20
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on April 05,2000

UNION OF INDIA Appellant
VERSUS
ERA EDUCATIONAL TRUST Respondents

JUDGEMENT

Shah, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties exhaustively.
(3.) These appeals are filed by the Union of India and the Medical Council of India respectively. It is to be stated that Medical Council has not recommended for grant of permission to establish medical college, yet Medical Council was not joined as a party respondent in the petition before the High Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.