Rudramadevi Arts And Science ... vs Acharya Educational Society
2021 Latest Caselaw 2408 Tel

Item No.19

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                         W.A.No.374 OF 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Learned counsel for the appellants states that instead of

pressing the present appeal, he may be granted liberty to withdraw the

same, while reserving the right of the appellants (respondents No.4

and 5 in W.P.No.9634 of 2020) to approach the learned Single Judge

by moving an application for seeking permission to conduct

admissions for the first year students which are going on and are

likely to continue till September, 2021.

2. Leave, as prayed for, is granted. The present appeal is disposed

of along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.08.2021 Lrkm