UNION OF INDIA Vs. PARUL UNIVERSITY

JUDGEMENT

(1.) The captioned appeal is filed under Clause 15 of the Letters Patent by the appellant - original respondent No.1 - Union of India against the order dated 29.09.2017, passed by the learned Single Judge, in Special Civil Application No.17951 of 2017 by which the learned Single Judge has admitted the petition and granted interim relief in terms of <i>paragraph</i>-23(C) of the petition.

(2.) The captioned appeal was listed for hearing on 13.10.2017 and notice was issued to the respondents. As per the request of the learned advocates, Special Civil Application No.17951 of 2017 was ordered to be heard along with the captioned appeal. At the request of the learned advocates appearing for the parties, the main petition being Special Civil Application No.17951 of 2017 itself is being heard and decided finally by this order.

(3.) The factual matrix of the present case is as under: