1 THE HIGH COURT OF MADHYA PRADESH W.P.No.17906/2018 (INDERPAL SINGH KANWAR Vs THE STATE OF MADHYA PRADESH) Shri Swapnil Ganguly, Advocate for the petitioner.
Shri Amit Seth, Govt. Advocate for the respondent/State.
Shri S.R.Tamrakar, Advocate for the respondent no.3.
W.P.No.18170/2018 (DR. JAYATI TRIVEDI Vs THE STATE OF MADHYA PRADESH) Shri Dinesh Kumar Upadhyay, Advocate for the petitioner.
Shri Amit Seth, Govt. Advocate for the respondent/State.
Shri S.R.Tamrakar, Advocate for the respondent no.3.
Shri Mohan Sausarkar, Advocate for the respondent no.5.
Jabalpur, Dated: 10 .08 .201 8 The petitioner relies upon an interim order passed in W.P.No.2125/2018 (Dr. Sauvik Singha Vs. Dental Council Of India (D.C.I.) whereby the respondents were directed to permit the petitioners to attend the classes and to accept their examination fee to appear in the examination in accordance with law.
List along with aforesaid Writ Petition No.2125/2018.
The interim order in the same terms as in the aforesaid case.
However, it is made clear that deposit of fee, attending the classes and submission of thesis will not create any legal or equitable right in favour of the petitioners.
2List after three months to await the decision of Admission and Fee Regulatory Committee as directed on 10.08.2018 in W.P.No.895/2018 (Dr. Anand Rai Vs. The State of Madhya Pradesh).
(Hemant Gupta) (V.K.Shukla) CHIEF JUSTICE JUDGE
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