G.S.F. Medical &
Para Medical Asson. Vs. State of Gujarat & ANR. [2008] INSC 2009 (25
November 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO. 6871 OF 2008 (Arising out of SLP(C)No.
11930/2004) G.S.F. MEDICAL & PARA MEDICAL ASSON. ...Appellant(s) Versus
STATE OF GUJARAT & ANR. ...Respondent(s) WITH CIVIL APPEAL NO. 5285/2005
ORDER Heard learned counsel for both the parties.
Leave granted.
The matters relate to
the admission of students for medical course in the private colleges of Medical
Association in the State of Gujarat. This Court passed an interim order on
16.9.2004 by which the admissions for that year were regulated. Now we are told
that the students got admission already
The interim order
passed on 16.9.2004 is made absolute.
The appeals are
disposed of accordingly.
.................C.J.I.
(K.G. BALARKISHNAN)
...................J.
(P. SATHASIVAM)
...................J.
(J.M. PANCHAL)
New
Delhi,
November
25, 2008.
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