- (1.) Issue notice in the fresh writ petitions.
(2.) Standing Counsel for the concerned States, Union of India and Medical Council of India appear and accept notice for the respective parties.
(3.) In these writ petitions, Regulation 9(IV) and (VII), after amendment dated 05.04.2018 Regulation 9(4) and (8) of the Post Graduate Medical Education Regulations, 2000, as framed by the Medical Council of India, are under challenge.;