1. List on 05.10.2020 along with S.A.W. No. 659/2020.
2. Till 09.10.2020, the impugned order dated 07.09.2020 passed by the learned Single Judge shall not be given effect to.
3. Since the bunch of matters have been directed to be listed on 05.10.2020, till 09.10.2020 and any subsequent order that may be passed by the Court, the Educational Institutions shall await directions of this Court and shall not take any coercive action against the students.