Surbhi Shah vs National Medical Commission And Others
2024 Latest Caselaw 561 UK

Uttarakhand High Court

Surbhi Shah vs National Medical Commission And Others on 3 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
                     MS. JUSTICE RITU BAHRI, C.J.
                                AND
                      MR. RAKESH THAPLIYAL, J.

                             3RD APRIL, 2024
     WRIT PETITION (PIL) NO. 128 OF 2023
Surbhi Shah                      .......Petitioner

Versus

National Medical Commission and others.
                                ..............Respondents


Counsel for the petitioner         :   Mr. Rajendra Arya, learned counsel.


Counsel for the respondents        :   Mr. K.N. Joshi, learned Deputy
                                       Advocate General for the State of
                                       Uttarakhand.



Upon hearing the learned Counsel, the Court
made the following


JUDGMENT :

(per: Ms. Ritu Bahri, C.J.)

Learned counsel for the petitioner submits that the

petitioner does not want to press this public interest

litigation.

2. The present public interest litigation is, therefore,

dismissed as not pressed.

3. Pending application, if any, also stands dismissed.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 3rd April, 2024 Rathour