Hind Institute Of Medical ... vs Union Of India ...
2016 Latest Caselaw 1317 ALL

Citation : 2016 Latest Caselaw 1317 ALL
Judgement Date : 7 April, 2016

Allahabad High Court

Hind Institute Of Medical ... vs Union Of India ... on 7 April, 2016

Bench: Shri Narayan Shukla, Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5204 of 2016
 

 
Petitioner :- Hind Institute Of Medical Science,Thru. Authorized Signatory
 
Respondent :- Union Of India Thru.Secy.,Ministry Of Health & Family Welfar
 
Counsel for Petitioner :- Aakash Prasad,Atharva Arya
 
Counsel for Respondent :- A.S.G.,G.K. Srivastava
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Attau Rahman Masoodi,J.

Rejoinder affidavit to the counter affidavit filed by the MCI is taken on record.

Office may trace out the counter affidavit filed on behalf of the MCI and place the same on record.

List/put up tomorrow as fresh.

Order Date :- 7.4.2016

Fahim/-

Download the LatestLaws.com Mobile App