TAPEN SEN,J. - (1.) Leave granted to the learned Counsel for the Petitioners to implead the Medical Council of India as a party Respondent in this case.
(2.) Copy of the Writ Petition along with all Annexures appended thereto must be served upon Mr. Saugata Bhattacharjee during the course of the day itself.
(3.) After having heard the learned Counsel appearing for the parties, this Court is, prima-facie, satisfied that one of the points raised during the course of submissions, and which is to the effect that the Notification, if applied, would amount to creating a "class" within a class", requires consideration. Therefore, this Court is inclined to admit the Writ Petition for final hearing.;