RAJESH K RANJAN Vs. DELHI MEDICAL COUNCIL

JUDGEMENT

(1.) W.P.(C) 5390/2016 & CM No.22488/2016(stay)

(2.) It is contended by the counsel for the petitioner that the petitioner is a qualified physiotherapist registered under the Delhi Council for Physiotherapy and Occupational therapy Act, 1997 and has been engaged in the profession of providing assistance to patients in recovering from their various ailments by use of physiotherapy and occupational therapy.

(3.) It is contended that the petitioner has set up a Physiotherapy Centre and has been running the same for more than 18 years.