PEARL EDUCATION CHARITABLE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Devang Vyas, learned ASG waives service of notice of rule for the respondent Nos.1 and 2.

(2.) With the consent of the learned advocates appearing for the respective parties, the matters were taken up for final hearing. The arguments were concluded and the judgment was reserved on 22.1.2021.

(3.) Prayers in SCA No.10913 of 2020 read as under: