REGENT COMPUTRONICS PVT. LTD.

Silver Oak University Appellant

V/S

PHARMACY COUNCIL OF INDIA Respondents

Referred Judgements :-

MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
CHAIRMAN JANDK STATE BOARD OF EDUCATION VS. FEYAZ AHMED MALIK [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. SUBHARTI KKB CHARITABLE TRUST [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. SARANG [REFERRED TO]
TARIQ ISLAM VS. ALIGARH MUSLIM UNIVERSITY [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
JITENDRA KUMAR VS. STATE OF HARYANA [REFERRED TO]
RAJBIR SINGH DALAL VS. CHAUDHARI DEVI LAL UNIVERSITY [REFERRED TO]
B C MYLARAPPA ALIAS CHIKKAMYLARAPPA VS. R VENKATASUBBAIAH [REFERRED TO]
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION VS. SURINDER KUMAR DHAWAN [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
PARSHAVANATH CHARITABLE TRUST VS. ALL INDIA COUNCIL FOR TECH. EDU [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. DR. HEDGEWAR SMRUTI RUGNA SEVA MANDAL, HINGOLI [REFERRED TO]

JUDGEMENT

(1.) Heard learned senior advocate Mr. Dhaval Dave with learned advocate Mr. Udit N. Vyas for the petitioners and learned advocate Mr. Siddharth Dave for the respondent in the respective petitions.

(2.) Having regard to the controversy involved in this group of petitions, with the consent of the learned advocates for the respective advocates, the matters is taken up for hearing and would be disposed of by this common judgment.

(3.) Rule returnable forthwith. Learned advocate Mr. Siddharth Dave waives service of notice of rule on behalf of the respondent.

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SILVER OAK UNIVERSITY Vs. PHARMACY COUNCIL OF INDIA

Referred Judgements :-

JUDGEMENT

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