DR. UMANG LITORIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) These are applications for exemption from filing the duly attested affidavit in reply by the National Medical Commission (hereinafter, "NMC") i.e., Respondent No. 2.

(3.) The affidavits in reply are taken on record and the deponent shall be bound by the contents of the same. Applications are disposed of.