ABHISHEK KRISHNA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) This application is filed by respondent no.3-State of Karnataka to recall the interim order dated 30.05.2017 passed in these petitions to the extent it also directed admission of vacant seats through the Common Counselling Authority provided under Regulation 9A of the Postgraduate Medical Education Regulations, 2000 ('the Regulations').

(2.) We have heard Sri Madhusudhan R.Naik, learned Advocate General for respondent no.3-State of Karnataka, Sri Sridhar Prabhu, learned counsel for the petitioners, Sri N.Khetty, learned counsel for respondent no.1-Medical Council of India and Sri K.Shashi Kiran Shetty, learned Senior Counsel for the applicants in I.A.Nos.4 and 5/2017.

(3.) The learned Advocate General, by referring to several decisions and orders of the Hon'ble Supreme Court, submitted that the interim order dated 30.05.2017 passed in these petitions to the extent it directed admission of vacant seats through the Common Counselling Authority provided under Regulation 9A of the Regulations requires to be recalled.