Shiva Trusts Gajanan Maharaj ... vs The Pharmacy Council Of India ...
2022 Latest Caselaw 4183 Bom

                                                                wp3934.22, etc.
                                     (1)

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      907 WRIT PETITION NO.3934 OF 2022

    SHIVA TRUSTS GAJANAN MAHARAJ COLLEGE OF PHARMACY
     THROUGH ITS PRINCIPAL RAJENDRA MADUKAR KAWADE
                         VERSUS
   THE PHARMACY COUNCIL OF INDIA THROUGH ITS SECRETARY
                       AND OTHERS

                                    WITH
                      908 WRIT PETITION NO.3938 OF 2022

   SHIVA TRUSTS RAJESHBHAIYYA TOPE COLLEGE OF PHARMACY
       THROUGH ITS PRINCIPAL MAHESHRAMRAO SHERKAR
                          VERSUS
   THE PHARMACY COUNCIL OF INDIA THROUGH ITS SECRETARY
                        AND OTHERS


 Mr. V.D. Hon, Senior Advocate, instructed by Mr. A.V. Hon, Advocate
 for petitioners;
 Mr. Sanjeev B. Deshpande, Advocate for respondent no.1;
 Mr. A.R. Borulkar, Advocate for respondent no.3 in W.P. No.3934 of
 2022;
 Mr. S.S. Thombre, Advocate for respondent no.3 in W.P. No.3938 of
 2022

                                CORAM : R.D. DHANUKA
                                              AND
                                        S. G. MEHARE, JJ.

DATE : 20th April, 2022

wp3934.22, etc.

P.C.

1. Mr. Anand Deshpande, learned Counsel for the petitioners in

Writ Petition No.10892 of 2021 states that the said petition filed by

the students of the petitioners in Writ Petition No.3938 of 2022 is not

on board along with the present Writ Petition No.3938 of 2022.

2. Office is directed to obtain administrative order from the

Administrative Judge/Senior Judge. If such order is passed by the

Administrative Judge/Senior Judge, place both the matters high on

board for admission on 26.4.2022.

3. Learned Counsel for respondent no.1 to take instructions and

make a statement, whether the issue involved in these petitions is

already concluded by the judgment of the Supreme Court, in case of

Pharmacy Council of India vs. Dr. S.K. Toshniwal Educational Trusts

Vidarbha Institute of Pharmacy & ors., (2021) 10 SCC 657, or not.

  (S. G. MEHARE, J.)                     (R.D. DHANUKA, J.)

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