MEDICAL COUNCIL OF INDIA Vs. SUDIEP SHRIVASTAVA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals, preferred by the appellant-Medical Council of India (for short 'M.C.I.') are against the order passed by the High Court of Judicature at Bilaspur, Chhattisgarh. By the impugned judgment, the High Court was pleased to direct that for the academic session 2005-06 the strength of the students be increased by ten. This part of the order is challenged by the appellant herein.

(3.) Heard learned counsel for the M.C.I. and also the learned counsel for the respondents.