MANISH AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner one Dr. Manish Agrawal is before this Court. It is stated in para 1 as under :

(2.) THE petition is filed against an act of suspending registration of the petitioner with immediate effect. These facts are set out in para 2 of the petition, which is produced for ready perusal.

(3.) IT will be appropriate to note that the irregularities, which were noticed by PNDT Authority during its visit of the hospital of the petitioner, are reproduced hereunder :