MEDICAL COUNCIL OF INDIA Vs. AL MILLAT FOUNDATION TRUST AND ORS.
LAWS(SC)-2015-9-84
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
September 02,2015
MEDICAL COUNCIL OF INDIA
Appellant
VERSUS
Al Millat Foundation Trust And Ors.
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Being aggrieved by the order dated 28th April, 2015, in W.P.(C)No.7207/2014 passed by the High Court of Judicature at Allahabad, Lucknow Bench at Lucknow, the appellant has approached this Court.
(3.) We have heard the learned counsel and have perused the impugned order as well as the relevant record.;
(2.) Being aggrieved by the order dated 28th April, 2015, in W.P.(C)No.7207/2014 passed by the High Court of Judicature at Allahabad, Lucknow Bench at Lucknow, the appellant has approached this Court.
(3.) We have heard the learned counsel and have perused the impugned order as well as the relevant record.;
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