MEDICAL COUNCIL OF INDIA Vs. MALLA REDDY INSTITUTE OF MEDICAL SCIENCES & ORS.
LAWS(SC)-2016-4-137
SUPREME COURT OF INDIA
Decided on
April 27,2016
MEDICAL COUNCIL OF INDIA
Appellant
VERSUS
Malla Reddy Institute Of Medical Sciences And Ors.
Respondents
JUDGEMENT
SHIVA KIRTI SINGH,J. -
(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) The Medical Council of India ('MCI' for short) is aggrieved by a common judgment dated 29th September, 2015, passed by a Full Bench of the High Court of Delhi in Writ Petition (C) Nos.7106 and 8541 of 2015.;
(2.) Heard the learned counsel for the parties.
(3.) The Medical Council of India ('MCI' for short) is aggrieved by a common judgment dated 29th September, 2015, passed by a Full Bench of the High Court of Delhi in Writ Petition (C) Nos.7106 and 8541 of 2015.;
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