PRIYANK NARENDRABHAI KAMDAR Vs. DEEPAKBHAI PARIKH

JUDGEMENT

(1.) both the applications for leave and main appeals arise from the common interim order passed by the learned Single Judge in the respective Special Civil Applications, whereby the learned Single Judge has stayed the impugned decision of the University, they are being consider simultaneously.

(2.) We have heard Mr.Dhaval Dave, learned Sr. Counsel with Mr.Jigar M. Patel, learned Counsel for the applicants ' appellants in Civil Application No.4296 of 2015, LPA (St.) No.653 of 2015 and Civil Application (St.) No.4483 of 2015, and Ms.Juthani, learned Counsel for the appellants ' applicants in Civil Application No.4353 of 2015, Civil Application (St.) Nos.4597 of 2015 and 4598 of 2015 and LPA (St.) No.666 of 2015.

(3.) The concerned applications have been preferred by raising the contention that the applicants herein are those students, who aspire to get admission in PG Medical Courses and they are being affected by the impugned order passed by the learned Single Judge and, therefore, leave should be granted to challenge the order passed by the learned Single Judge.