VED PRAKASH TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter has come up before this Court on an interim relief application moved by respondent no. 7, Central Council of Indian Medicine.

(2.) YESTERDAY certain directions were made on the said application in the presence of the counsel for the petitioner Mr. R. Venkat Ramani and counsel for respondent no.7 Ms. Tasmeen Ahmadi and other counsels representing other respondents and order dictated. Few minutes later, learned counsel for the petitioner, Mr. R. Venkat Ramani sought a clarification in the order from this Court as regarding which Committee would do the inspection.

(3.) THERE is no one to represent respondent no.7, hence the same order as it was dictated on 3rd January, 2014 is being passed, which is as under: -