Adish Abonmai vs The Indian Nursing Council & Others
2026 Latest Caselaw 2267 UK

Uttarakhand High Court

Adish Abonmai vs The Indian Nursing Council & Others on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

               Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                           COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures




                                  WPMS No.546 of 2026
                                  Adish Abonmai                                                   ..........Petitioner
                                                               Versus

                                  The Indian Nursing Council & others

                                                                                                   .....Respondents

                                                                  With
                                  WPMS No.567 of 2026
                                  Rakhi Kwankin                                                   ..........Petitioner
                                                               Versus

                                  The Indian Nursing Council & others

                                                                                                   .....Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Rishab Ranghar, learned counsel for the petitioner(s).

2. Mr. Tarun Pande, learned counsel for respondent no.1.

3. Mr. Atul Bahuguna, learned counsel for respondent no.2.

4. Mr. Bhupendra Koranga, learned Brief Holder for the State/respondent no.4.

5. As per learned counsel for the petitioner(s), he is aggrieved by the order passed by respondent no.2, whereby the petitioner(s) was refused registration certificate with Uttarakhand Nurses and Midwives Council.

6. From perusal of the writ petition, it transpires that the order by which the petitioner(s) is aggrieved has not been put to challenge by the petitioner(s).

7. Learned counsel for the petitioner(s) seeks and is granted a week's time to file amendment application in both these writ petitions in this regard.

8. List on 30.03.2026.

(Pankaj Purohit, J.) 23.03.2026 AK