MEDICAL COUNCIL OF INDIA Vs. AKASH EDUCATION AND DEVELOPMENT TRUST AND ORS.
LAWS(SC)-2015-9-24
SUPREME COURT OF INDIA
Decided on September 02,2015

MEDICAL COUNCIL OF INDIA Appellant
VERSUS
Akash Education And Development Trust And Ors. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsel appearing for the parties and considered the facts of the case.
(3.) Upon perusal of the impugned judgment delivered by the High Court, we find that the High Court has given direction to the appellant-Medical Council of India to carry out inspection of the respondent-institution within a particular time.;


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