SHANTANU TANDON Vs. KARNATAKA MEDICAL COUNCIL

JUDGEMENT

(1.) Sri Ganapati Hegde for M/s. Dua Associates, learned counsel for petitioner. Sri D.S. Hosmath, learned counsel for respondent No.1 and Sri H. Malathesh, learned counsel for respondent No.2.

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

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of the order dated 17.10.2013 passed by the Karnataka Medical Council.