Manisha Kumari vs Union Of India
2022 Latest Caselaw 13794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 11767/2022

Shashi Kanwar

----Petitioner Versus Union Of India

----Respondent Connected With D.B. Civil Writ Petition No. 11782/2022 Manisha Kumari

----Petitioner Versus Union Of India

----Respondent D.B. Civil Writ Petition No. 11785/2022 Ritimbhra Sahran

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Vinay Berwal for Mr. R.S.

Choudahry.

For Respondent(s) : Mr. Mukesh Rajpurohit, Dy. S.G.

Mr. Virendra Lodha, Sr. Advocate through V.C.

Ms. Vandana Bhansali.

Mr. Sheetal Kumbhat.

Mr. Pradeep Singh for Mr. Vinay Kothari.

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MS. JUSTICE REKHA BORANA

Order

24/11/2022

It has been informed that the controversy involved in these

writ petitions that is to say with regard to validity of Regulation

7.7 of the Regulations on Graduate Medical Education

(2 of 2) [CW-11767/2022]

(Amendment) 2019 has been turned down by the Division Bench

of Delhi High Court vide its decision dated 17.11.2022 passed in

WPC No.13180/2022 and connected petitions.

Learned counsel for the petitioners wants to go through the

said judgment before making any statement that the matter is so

covered.

On his request, put up on 28.11.2022.

(REKHA BORANA),J (PANKAJ MITHAL),CJ 35-a.asopa/-

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