HOMEOPATHIC MEDICAL COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The Application stands disposed of.

(3.) The present Letters Patent Appeal (LPA) has been filed to challenge the order dtd. 17/2/2023 passed by the learned Single Judge in W.P.(C.) No. 1605/2023 titled Homeopathic Medical College, Abohar Vs. Union of India and Others.