INDUS TRUST, BANGALURU Vs. AMITHA SRINIVAS AND ORS

JUDGEMENT

(1.) These writ appeals are directed against the common interim order dated 21.11.2017 passed by the Hon'ble Single Judge in Writ Petitions No. 44814-44818/2017 directing the appellant to admit writ petitioners in it's school.

(2.) We have heard Shri S. Vijayashankar, learned Senior Counsel for appellant and Shri R. Ganesh Kumar, learned Counsel for Caveator/respondents No. 1 to 5 and Shri A.S. Ponnanna, Additional Government Advocate for respondents No. 6 to 8.

(3.) For the sake of convenience, the parties shall be referred to as per their status in the writ petitions.