NORTH GUJARAT UNIT OF ASSOCIATION OF SELF EMPLOYED Vs. NORTH GUJARAT PATHOLOGISTS ASSOCIATION & ORS.
LAWS(SC)-2017-12-127
SUPREME COURT OF INDIA
Decided on December 12,2017

North Gujarat Unit Of Association Of Self Employed Appellant
VERSUS
North Gujarat Pathologists Association And Ors. Respondents

JUDGEMENT

RANJAN GOGOI,J. - (1.) Heard learned counsels for the parties.
(2.) Delay condoned.
(3.) We dispose of all these special leave petitions and other pending applications, if any, by taking a view that the stand of the Medical Council of India that Laboratory Report can be counter signed only by a registered medical practitioner with a post graduate qualification in pathology is correct.;


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