Dr. Hedgewar Smruti Rugna Seva Mandal, Hingoli Petitioner v. The Union Of India & Ors. S

K.L. Wadane, V.J.:— Heard Mr. S.B. Talekar, learned Counsel appearing for the petitioner and Mr. Alok Sharma, Standing Counsel for the respondent/Union of India. The controversy or the issue involved in the matter requires consideration and due to paucity of time, this Court is unable to decide this matter finally. In such circumstances the impugned communication dated 31 March, 2016 is hereby stayed until next date i.e. 06.06.2016. The admission process undertaken by the petitioner is at the risk of the petitioner. The petitioner shall intimate the order passed by this Court to the students who are intending to take admission for M.D.S. Course in Orthodontics and Dentofacial Orthopaedics.

2. Stand over to 06.06.2016.

3. Parties to act upon authenticated copy of this order.