(1.) The petitioners are before this Court calling in question an order dtd. 20/5/2023 passed by the second respondent - Karnataka Medical Council (hereinafter referred to as 'the Council' for short) directing that the petitioners, who are respondents to lead evidence at the outset and the complainant would submit his rebuttal later.
(2.) Heard the learned Senior counsel Sri.Srinivasan Raghavan appearing for the petitioners and the complainant Mr.P.Thyagaraj, in-person.
(3.) The facts, in brief are as follows: