SHREE SAMANVAY INSTITUTE OF PHARMACEUTICAL EDUCATION AND RESEARCH Vs. ALL INDIA COUNCIL FOR TECHNICAL AND EDUCATION

JUDGEMENT

(1.) Both these appeals are filed under Clause 15 of Letters Patent. Letters Patent Appeal No.955 of 2018 has been filed against the order dated 29.06.2018 passed by the learned Single Judge in Special Civil Application No.7860 of 2018, by which, the learned Single Judge has refused to grant interim relief in favour of the appellant-petitioner, whereas, Letters Patent Appeal No.954 of 2018 is filed against the order dated 06.07.2018 passed by the learned Single Judge in Civil Application No.1 of 2018 in Special Civil Application No.7860 of 2018, by which, the learned Single Judge has rejected the Civil Application which was filed for grant of stay of the operation of the orders dated 30.11.2017 and 10.04.2018 passed by the respondent authorities.

(2.) As the issue involved in both these appeals is similar, both these appeals are taken up for hearing.

(3.) When these appeals were listed for hearing on 23.07.2018, this Court passed the following order: