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Madhu Saini D/O B.S. Saini vs Dental Council Of India
2022 Latest Caselaw 426 Raj/2

Citation : 2022 Latest Caselaw 426 Raj/2
Judgement Date : 18 January, 2022

Rajasthan High Court
Madhu Saini D/O B.S. Saini vs Dental Council Of India on 18 January, 2022
Bench: Ashok Kumar Gaur
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6233/2021

Madhu Saini D/o B.s. Saini
                                                                  ----Petitioner
                                   Versus
Dental Council Of India
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 6207/2020 Madhu Saini D/o B.s. Saini

----Petitioner Versus Rajasthan University Of Health Sciences

----Respondent

For Petitioner(s) : Mr. S.S. Hora, Adv. For Respondent(s) : Dr. Vibhuti Bhushan Sharma, Additional Advocate General with Mr. Harshal Tholia, Adv.

Dr. Abhinav Sharma, Adv.

Mr. Ajay Shukla, Adv.

Mr. Angad Mirdha, Adv.

Mr. Ravi Chirania, Adv.

[all through video conferencing]

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

18/01/2022

This Court on 05.01.2022, had observed that the controversy

involved in the writ petitions being of important nature was to be

decided after hearing learned counsel for the parties through

physical hearing when the same was permissible, as per the SOP

issued by this Court.

This Court also observed that the learned counsel for the

petitioners-Mr. S.S. Hora would be free to make his submissions

(2 of 2) [CW-6233/2021]

on the stay application if the matter is not taken up for final

hearing.

Learned counsel for the petitioners-Mr. S.S. Hora submits

that his request for declaring result of the petitioners may be

considered by this Court.

This Court asked learned counsel for the petitioners-Mr. S.S.

Hora to prepare the matter in view of the latest judgment of the

Apex Court delivered in Abdul Ahad & Ors. Versus Union of

India & Ors, AIR 2021 SC 4719.

This Court finds that the controversy needs to be resolved in

view of the law laid down by the Apex Court.

This Court accordingly places these matters for final hearing

on 07.02.2022.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav/86/1-2

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