DENTAL COLLEGE & HOSPITAL Vs. GOVERNMENT OF INDIA

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 petitionerDental College and Hospital has prayed for several reliefs, which are reproduced as under:

(3.) RESPONDENT nos.1 and 2 referred to section 10(B) of the Dentists (Amendment) Act, 1993 in above quoted correspondences. The relevant extract of the Section 10(B) is as under: