Parul Bhatnagar vs Medical Council Of India And Anr.
2018 Latest Caselaw 5879 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Decided on: 27.09.2018

+     W.P.(C) 9855/2018
      PARUL BHATNAGAR                              ......Petitioner
                      Through: Sh. Ashok Agarwal, Advocate.
                    Versus

      MEDICAL COUNCIL OF INDIA AND ANR.         .....Respondents

Through: Sh. Vikas Singh, Sr. Advocate with Sh. T. Singhdev, Ms. Amandeep Kaur, Ms. Puja Sarkar, Ms. Michelle Biathansangi Das, Sh. Tarun Verma and Sh. Abhijit Chakravarty, Advocates, for MCI.

Sh. Sanjib Kumar Mohanty with Sh. Amit Acharya, Advocate, for Respondent No.2.

+ W.P.(C) 10077/2018, C.M. APPL.39300-39301/2018 AMRITHA SANKAR THROUGH : AR ......Petitioner Through: Sh. Viraj Kadam, Advocate. Versus

MEDICAL COUNCIL OF INDIA AND ANR. .....Respondents Through: Sh. T. Singhdev, Ms. Amandeep Kaur, Sh. Tarun Verma, Ms. Puja Sarkar and Ms. Michelle Biathansangi Das, Advocates, for MCI. Ms. Monika Arora with Sh. Vibhu Tripathi, CGSC and Sh. Harsh Ahuja, Advocates, for Respondent No.2.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A.K. CHAWLA MR. JUSTICE S. RAVINDRA BHAT %

1. The writ petitions are allowed in part without order on costs.

2. For detailed judgment, the decision dated 27.09.2018 in W.P.(C) 8091/2018 may be referred to.

S. RAVINDRA BHAT (JUDGE)

A.K. CHAWLA (JUDGE) SEPTEMBER 27, 2018