Vibhor Kumar Sahu vs Union Of India
2021 Latest Caselaw 6823 MP

                                           1                                WP-15574-2020
                     The High Court Of Madhya Pradesh
                                WP-15574-2020
                         (VIBHOR KUMAR SAHU Vs UNION OF INDIA AND OTHERS)

9
Gwalior, Dated : 25-10-2021
              Shri Vibhor Kumar Sahu, Petitioner present in person.
              Shri Praveen Kumar Newaskar, learned ASGI for respondents No. 1 to

3/UOI.

Shri D.D. Bansal, learned Govt. Advocate for respondents No.7to 9/State.

Shri S.P. Jain, learned counsel for respondent No.5. Shri Newaskar prays for time to place on record the judgment rendered by the Delhi High Court and confirming order of the Supreme Court in the context of the subject matter in hand related to regulation of prescription of medicines by Medical Practitioners. Besides, copy of the relevant regulations controlling the bid of controversy.

Four weeks' time as prayed for is granted to the counsel for the respondents No.1 to 3.

List after four weeks.

    (ROHIT ARYA)                                                   (ANAND PATHAK)
       JUDGE                                                             JUDGE

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        2021.10.2
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