BALJIT SINGH Vs. DELHI MEDICAL COUNCIL

JUDGEMENT

(1.) Aggrieved by the dismissal Petitioner's complaint by the Respondent No.1 herein vide Order dtd. 13/1/2022, the Petitioner has approached this Court by filing the present Writ Petition under Article 226 of the Constitution of India.

(2.) The fact, in brief, leading to the present Writ Petition, are as under:

(3.) Learned Counsel for the Petitioner has reiterated the contentions raised by the Petitioner before the Delhi Medical Council as well as in the present Writ Petition.