- (1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties. Looking at the facts of the case and at the request of the learned counsel appearing for the parties, it was decided to hear the appeals expeditiously.
(3.) A short issue that has come up for consideration in these appeals is whether it was open to the High Court to give a direction to the Medical Council of India (for short, the MCI)-the appellant herein, by its order dated 13.08.2015, to conduct a re-inspection of Respondent no.1 institute. The said direction was given in relation to an application made by Respondent no.1 for renewal of permission for increase in admission capacity of MBBS students from 100 to 150 for the academic year 2015-16.;