UNION OF INDIA Vs. SHREE RAM CHARITABLE TRUST

JUDGEMENT

(1.) This application is filed under Order 22, Rule 10 of the Code of Civil Procedure by the appellant - Union of India, wherein the applicant has prayed that the applicant be permitted to amend the cause title as mentioned in Paragraph No.4 of the application.

(2.) Heard learned advocate, Mr. Harsheel D. Shukla for the applicant.

(3.) Learned advocate for the applicant has referred to the averments made in the application and submitted that the amendment is made in the provision of National Commission for Indian System of Medicine Act, 2020, whereby the provision of Indian Medicine Central Council Act , 1970 has been repealed w.e.f. 11/6/2021 and with effect from the said date, the Central Council of Indian Medicine constituted under Sec. 3(1) of the Indian Medicine Central Council Act, 1970 has been dissolved and thereby the Medical Assessment and Rating Board for Indian System of Medicine has been constituted. Learned advocate, therefore, urged that the applicant be permitted to amend the cause title as prayed for.