THEJASWINI PARTHASARATHI Vs. HNM PRASAD

JUDGEMENT

(1.) Mr.Narayana Rao, learned counsel for Mr.Rajeshwara P.N., learned counsel for the petitioner. Mr.H.N.M.Prasad, Party-in Person, respondent No.1. Mr.Shivayogesh Shivayogimath learned counsel for Smt.Rathna N. Shivayogimath, learned counsel for respondent No.2.

(2.) The writ petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 15.12.2018 passed by Karnataka Medical Council, by which the application preferred by respondent No.1 for summoning the petitioner as witness has been allowed.