Sejal Sanjay Swami vs National Medical Commission ...
2023 Latest Caselaw 8649 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                     WRIT PETITION NO. 3552 OF 2023

Sejal Sanjay Swami                      ... Petitioner
       versus
National Medical Commission and Anr.    ... Respondents
                              ......
Mr.Rahul P. Walvekar with Mr.Kush M. Lahankar for the
Petitioner.
Mr. Rahul Nerlekar for Respondent No.2.
                              ......
                            CORAM : NITIN JAMDAR &
                                   SMT. MANJUSHA DESHPANDE, JJ.

DATE : 23 AUGUST 2023

P.C.:

Heard the learned Counsel for the parties.

2. The learned Counsel for Respondent No.2-Maharashtra Medical Council has supported its circular and contends that the submission of the Petitioner that the circular is in violation of the order passed by the Hon'ble Supreme Court in the case of The National Medical Commission versus Pooja Thandu Naresh & Ors. 1 is incorrect by the perusal of the judgment itself.

1    Civil Appeal Nos. 2950-2951 of 2022 dated 29 April 2022





 Trupti                                 2                 15-wp-3552-2023.doc

3. As regards the challenge to the notice issued by National Medical Commission is concerned, National Medical Commission is not represented. Issue notice to Respondent No.1, returnable on 14 September 2023. In addition to the Court notice, the Petitioner is permitted to serve Respondent No.1 by Registered A.D./ Speed Post/ Email and file affidavit of service.

4. The Petitioner will file an additional affidavit placing on record the extract from the Petitioner's passport before the next date to justify the Petitioner's claim that the Petitioner is a foreign medical graduate from Georgia.

(SMT. MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)