SARVEPALLI RADHAKRISHNAN UNIVERSITY Vs. UNION OF INDIA

JUDGEMENT

(1.) .Having heard Mr. Shekhar Napade, learned Senior Counsel appearing for the petitioners and upon perusal of the record, we direct that the words "In the meantime operation of the impugned order dated 29.09.2017 passed by respondent No.2 MCI and permit the 150 students admitted as per order dated 14.08.2017 passed in SLP(C) No. 20400/2017 to continue studies shall remain stayed" in paragraph (3) of this Court's order dated 23.10.2017 in the instant writ petition, shall be read as "In the meantime, the operation of the impugned order dated 29.09.2017, passed by Respondent No.2 - MCI, shall remain stayed, and the 150 students admitted as per Order dated 14.08.2017 passed in SLP(C) No.20400/2017, be permitted to continue studies".

(2.) Rest of the aforesaid order shall remain intact.