PRIYANKA CHARLA Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) CM APPL. 46085/2021 (exemption) Exemption allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The petitioner, who claims to have taken IVF treatment at respondent no.3 hospital on 28/5/2013, has inter alia approached this Court with a grievance that the respondent nos. 1 & 2 have refused to take any decision on her complaint made against the respondent nos. 3 to 6.