RASHMI DIXIT Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) The present Appeal has been filed impugning order/judgment dtd. 20/10/2016 (hereinafter "the Impugned Judgment"), wherein the learned Single Judge has dismissed the Writ Petition, i.e., W.P.(C) 7320/2016 filed by the Appellant inter-alia stating that there is no infirmity with the view taken by the Respondent No.1 - Medical Council of India.

(2.) The record reflects that a Coordinate Bench of this Court by its orders dtd. 28/8/2018 and 12/3/2018 had directed the Respondent No.1 to produce its original file in relation to the case of the Appellant. We are informed by Mr T. Singhdev, Advocate who appears on behalf of the Respondent No. 1 that the original file of the Respondent No. 1 was brought to Court on 14/9/2022.

(3.) Since pleadings in the matter are complete, the parties made submissions on 14/9/2022 when the Judgment was reserved in the matter.