Shri Chamunda Mata Arogya ... vs The Union Of India And Others
2017 Latest Caselaw 1779 Bom

                                                 1                      W.P.No.12350/16



                     IN THE HIGH COURT OF JUDICATURE AT

                                               BOMBAY

                                     BENCH AT AURANGABAD.


                               WRIT PETITION NO.12350 OF 2016

          Shri Chamunda Mata Arogya
          Shikshan Seva Mandal,
          Jalgaon.                                          ... Petitioner.

                           Versus

          The State of Maharashtra
          and others.                                       ... Respondents.

                                                     ...

          Mr.A.N.Nagargoje, advocate for the petitioner.
          Mr. A.P.Basarkar, A.G.P. for the State.

                                                     ...

                                      CORAM : S.V.GANGAPURWALA AND
                                              SANGITRAO S. PATIL,JJ.

                                      Date     : 17.04.2017.
          PER COURT :


          1.               Heard.



          2.               We        are   not       inclined        to      allow        the

          petitioner            to     admit     the       students        by     way      of

interim order, more particularly, in view of the

Judgment of the Apex Court dated 11.4.2017 in

Civil Appeal No.4926/2017 in case of "Dental

Council of India Vs. Dr.Hedgewar Smruti Rugna

Seva Mandal, Hingoli and others"

3. Stand over to 2.5.2017.

(SANGITRAO S. PATIL,J.) (S.V.GANGAPURWALA,J.)

asp/office/wp12350.16