PRASHANTI MEDICAL SERVICES & RESEARCH FOUNDATION Vs. UNION OF INDIA
LAWS(SC)-2019-7-100
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on July 25,2019

Prashanti Medical Services And Research Foundation Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 14.09.2017 passed by the High Court of Gujarat at Ahmedabad in SCA No.7558 of 2017 whereby the High Court dismissed the petition filed by the appellant herein.
(3.) A few facts need mention hereinbelow for the disposal of this appeal, which involves a short point.;


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