SOURABH BRALA Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No. 19920/2019, IA No. 19921/2019 and IA No. 19923/2019: Application for intervention is allowed.

(2.) We may indicate that the students who have been admitted to this particular private Institute, namely, Himalayan Institute of Medical Sciences, will pay whatever fees they have to pay in law both as of today and in future. It is only on this express premise that the students have been permitted to begin/continue their studies at this Institute.

(3.) I.As stand disposed of accordingly.