SYED ADIL BILAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Heard Shri. Udaya Holla, learned Senior Advocate for the petitioners, Shri. N.K. Ramesh, learned Advocate for KEA, Shri. Madhusudhan Naik, learned Senior Advocate for third respondent - Medical College, Shri. Khetty for NMC[National Medical Commission] and Shri. Sudev Hegde, learned AGA for the State.

(3.) Though this petition is listed for completion of service on 5threspondent, Shri. N.K. Ramesh has moved I.A. No.4/2023 in the forenoon session, with a prayer to modify the interim order granted on 14/10/2023 and to permit the KEA to withdraw the seats allotted to the petitioners on the basis of the interim order and to include them in the seat matrix for the second stray vacancy round counselling commencing on 7/11/2023.