DR. MISS MINAL SHELKE @ DR. MINAL W/O ANAND PATIL Vs. THE MEDICAL OFFICER & APPROPRIATE AUTHORITY, NANDED WAGHALA MUNICIPAL CORPORATION, OPPOSITE NANA NANI PARK SHIVAJINAGAR, NANDED DIST. NANDED

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of learned counsel for the respective parties.

(3.) These petitions challenge the order of the competent authority in refusing to receive application for renewal of license to run ultra sound sonography clinic of petitioners.