ANKUR GUTKHA Vs. INDIAN ASTHAMA CARE SOCIETY

JUDGEMENT

(1.) All the applications filed for impleadment/intervention are disposed of by granting permission to the applicants to act as intervenors in the proceedings of these cases. All the writ petitions involving challenge to the Rules of 2011 be connected with this batch of petitions.

(2.) Learned Solicitor General assures that copies of the report, which was placed before the Court on 17.2.2011 will be made available to the counsel representing the parties and intervenors within a maximum period of two weeks from today.

(3.) All the Petitioners and intervenors may file their responses within four weeks.