GOVERNMENT OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE AND "UNDER SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE Vs. RIFA-HUL-MUSLIMEEN EDUCATIONAL TRUST AND FAROOQIA DENTAL COLLEGE & HOSPITAL

JUDGEMENT

(1.) THE Union of India through the Minister of Health and Family Welfare, Dental Education Center, has filed these appeals assailing the order of the learned Single Judge dated 06/07/2012 in W.P. Nos. 22062 -63/2012. By the said order, while granting certain reliefs to the respondents herein, the learned Single Judge clarified that the restoration of the Letter of Intent dated 26/03/2013 (Annexure "B") as a consequence of quashing the impugned order dated 18/06/2012 (Annexure "A") would not ipso facto entitled to respondents herein to make admissions to the MDS Course as the last date for admission had already been expired. There is a delay of 204 days in filing these appeals.

(2.) WE have heard the learned counsel for the parties on the application seeking condonation of delay and perused the material on record.

(3.) PER contra, learned counsel for the respondents has opposed the application for condonation of delay.