LAWS(APH)-2011-4-38

M DIVYA Vs. MEDICAL COUNCIL OF INDIA

Decided On April 13, 2011

M. DIVYA Appellant

V/S

MEDICAL COUNCIL OF INDIA, REP. BY ITS CHAIRMAN, NEW DELHI Respondents

Referred Judgements :-

MRIDUL DHAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) These three cases can be dealt with together as they arise out of common set of facts.

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