PRANSHU AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The learned counsel for the petitioner prays for and is permitted to implead the Medical Council of India as a respondent in the Court itself.

(2.) Two extra sets of the petition are directed to be served by the learned counsel for the petitioner on the newly added respondent. It is also directed to pay fresh process fee for issuance of notice to the newly added respondent.

(3.) The learned Senior Counsel for the respondent Medical Council of India prays for and is granted 10 days time to file a return.