Page 1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA

                   CIVIL ORIGINAL JURISDICTION

CIVIL APPEAL NO.6911 OF 2015           (Arising out of SLP(C)No.25539 of 2014)

     MEDICAL COUNCIL OF INDIA            ... APPELLANT(S)  

               VS.

     SRI AUROBINDO INSTITUTE OF MEDICAL        SCIENCES & ANR.                        ... RESPONDENT(S)

     J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted.

2. In  view  of  the  judgment  dated  20th August,  2015, delivered by this Court in  Royal Medical Trust (Regd.) & Anr. Vs.  Union  of  India  &  Anr. (Writ  Petition(C)No. 705/2014), the appeal is allowed and the order passed by the High Court is set aside.  Pending application, if any, stands disposed of. 3. There shall be no order as to costs.

       ..............J.

[ANIL R. DAVE]

..............J. [VIKRAMAJIT SEN]

..............J. [UDAY UMESH LALIT]

New Delhi; 3rd September, 2015.