Medical Council of India Vs. Subharti Medical College, Meerut
[Civil Appeal No.6912 of 2015 arising out of SLP (C) No.22472 of 2014]
ANIL R. DAVE, J.
1. Leave granted.
2. In view of the judgment dated 20th August, 2015, delivered by this Court in Royal Medical Trust (Regd.) & Anr. Vs. Union of India & Anr. (Writ Petition (C) No. 705/2014), the appeal is allowed and the order passed by the High Court is set aside. Pending application, if any, stands disposed of.
3. There shall be no order as to costs.
..............J. [ANIL R. DAVE]
..............J. [VIKRAMAJIT SEN]
..............J. [UDAY UMESH LALIT]
New Delhi;
3rd September, 2015.
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