AKHIL KUMAR Vs. MEDICAL COUNCIL OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following reliefs.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Standing Counsel appearing for the 1st respondent as well as the 2nd respondent.

(3.) It is submitted by the learned counsel appearing for the petitioner that the petitioner had submitted Ext.P7 application for registration under the provisions of the Indian Medical Council Act, 1956 and that the same is liable to be considered by the 2nd respondent in accordance with law.