MEDICAL COUNCIL OF INDIA Vs. SHREE BALAJI MEDICAL COLLEGE & HOSPITAL & ANR.
LAWS(SC)-2014-7-128
SUPREME COURT OF INDIA
Decided on
July 18,2014
MEDICAL COUNCIL OF INDIA
Appellant
VERSUS
Shree Balaji Medical College And Hospital And Anr.
Respondents
JUDGEMENT
-
(1.)Leave granted.
(2.)Heard the learned counsel appearing for the parties.
(3.)Looking at the facts of the case, in our opinion it would be just and proper to treat the application filed by the applicant to the Medical Council of India for getting additional seats for the academic year 2015-16 instead of 2014-15.
(2.)Heard the learned counsel appearing for the parties.
(3.)Looking at the facts of the case, in our opinion it would be just and proper to treat the application filed by the applicant to the Medical Council of India for getting additional seats for the academic year 2015-16 instead of 2014-15.
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