- (1.) We have heard Dr. Rajeev Dhawan, learned senior counsel appearing for the petitioner and Mr. Vikas Singh, learned senior counsel appearing for Respondent No.1 - Medical Council of India (MCI).
(2.) Aggrieved by the judgment and order dated 5th May, 2015 passed by the Division Bench of the Delhi High Court in L.P.A. No. 234 of 2015, the petitioner filed this special leave petition.
(3.) By the impugned judgment, the Division Bench allowed the appeal filed by the respondent-Medical Council of India and set aside the judgment passed by the learned Single Judge in the Writ Petition.;