AMARINDER SINGH Vs. DAYANAND MEDICAL COLLEGE & ORS.

JUDGEMENT

(1.) Rule on the Writ Petition. Tag with W.P. 6091 & 8882-83/83 etc. connected matters which will be heard on 27.9.83 at the bottom of the Miscellaneous List. Admissions, if any, granted to the wards of Indian Nationals living aboard, on payment of any donation or fee in excess of ordinary fee, will be subject to the result of the Writ Petition and the Students so admitted will be informed of this order at the time of admission.