REGENT COMPUTRONICS PVT. LTD.

Ajeet Seeds Private Limited Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HASMUKHLAL DAHAYABHAT VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KERALA M SALEENA VS. KUMARI T P ROSHANA:STATE OF KERALA [REFERRED TO]
MOTOR GENERAL TRADERS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. STATE OF KARNATAKA [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
STATE OF TAMIL NADU VS. P KRISHNAMURTHY [REFERRED TO]
ISPAT INDUSTRIES LTD VS. COMMISSIONER OF CUSTOMS MUMBAI [REFERRED TO]
RAMANLAL BHAILAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARAVINTH R.A. VS. SECRETARY TO THE GOVERNMENT OF INDIA MINISTRY OF HEALTH AND FAMILY WELFARE [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent of the rival parties, the Writ Petition heard finally at the stage of admission.

(2.) Petitioner No.1, who is a Private Limited Company operating one Hospital, has filed this Writ Petition through its Dean i.e. petitioner No.2 for the following reliefs :-

(3.) On going through the aforesaid reliefs, it appears that the petitioners-company is mainly praying for declaring the Regulation (6) of 2023 Regulations, made by respondent No.2 National Medical Commission (hereinafter for short "N.M.C.") being issued beyond the powers prescribed under Sec. 57(2) of the National Commission Act (for short, "N.M.C. Act") in violation of Articles 14 and 19 of the Constitution of India and also for striking down the same, by upholding the mandate of Ss. 28 and 29 of the N.M.C Act. The remaining prayers appear to be consequential in nature.

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AJEET SEEDS PRIVATE LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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