LAWS(BOM)-2013-7-193

DENTAL COLLEGE & HOSPITAL OF THE VIDARBHA YOUTH WELFARE SOCIETY Vs. GOVERNMENT OF INDIA, MINISTRY OF HEALTH & FAMILY WELFARE

Decided On July 25, 2013
Dental College And Hospital Of The Vidarbha Youth Welfare Society Appellant
V/S
Government Of India, Ministry Of Health And Family Welfare Respondents

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. The petition is heard finally at the stage of admission in view of the urgency expressed by all.

(2.) The petitioner Dental College & Hospital has prayed for several reliefs, which are reproduced as under:

(3.) ABOUT ACT :