- (1.) sue notice.
(2.) As the respondents are represented before us, no further notice need be issued.
(3.) Heard Mr. V. Giri, learned senior counsel along with Mr. K. Parameswar, learned counsel for the petitioner in W.P. (C) No.292 of 2017 and Mr. Yogesh Raavi, learned counsel in W.P.(C) No.267 of 2017, Mr. Ajit Kumar Sinha, learned senior counsel for the Union of India and Mr. Gaurav Sharma, learned counsel for the Medical Council of India on the prayer for interim relief.;