Ham Ak College Of Ph... v. Union Of India, Rep....

N. Kotiswar Singh, J.:— Heard Mr. K.A. Mazumder, learned counsel for the petitioner. Also heard Mr. A.K. Dutta, learned counsel appearing for the respondent No. 1.

2. Issue notice, returnable on 25.03.2020.

3. No formal steps are called for in respect of respondent No. 1, as the said respondent is duly represented.

4. Petitioner to take steps for service of notice on the respondent No. 2 by registered post with A/D.

5. Pendency of this case may not be a bar for the respondent authorities to consider the affiliation application submitted by the petitioner.