REGENT COMPUTRONICS PVT. LTD.

Maharishi Markandeshwar University Appellant

V/S

Akriti Sharma Respondents

Referred Judgements :-

ASSOCIATION OF MANAGEMENT OF UNAIDED PRIVATE MEDICAL AND DENTAL COLLEGE V. PRAVESH NIYANTRAN SAMITI [REFERRED TO]
S. KRISHNA SRADHA V. STATE OF ANDHRA PRADESH [REFERRED TO]
PRADEEP JAIN MISS REITA NIRANKARI MEENAKSHI ALKA AGGARWAL SHALINI VS. UNION OF INDIA [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. STATE OF KARNATAKA [REFERRED TO]
PRIYA GUPTA VS. STATE OF CHHATISHGARH [REFERRED TO]
ASHA VS. B D SHARMA UNIVERSITY OF HEALTH SCIENCES [REFERRED TO]
SATYAPRATA SAHOO VS. STATE OF ORISSA [REFERRED TO]
FAIZA CHOUDHARY VS. STATE OF JAMMU & KASHMIR [REFERRED TO]
ANEESH D.LAWANDE VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from a judgment dtd. 2/8/2022 of a Division Bench of the High Court of Himachal Pradesh.

(3.) The first appellant is a private state university in Himachal Pradesh established under the Maharishi Markandeshwar University (Establishment and Regulation) Act 2010. The first appellant runs the Maharishi Markandeshwar Medical College and Hospital at Kumarhatti, District Solan. The medical college has a prescribed intake of 150 seats for admission to the MBBS degree course as approved by the National Medical Commission[1].

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MAHARISHI MARKANDESHWAR UNIVERSITY Vs. AKRITI SHARMA

Referred Judgements :-

JUDGEMENT

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