Full Judgment Text
IN THE SUPREME COURT OF INDIA
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
O R D E R
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.