PRANAV DATTA CHUKEWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) None present for the applicants in the civil application.

(2.) The learned AGP prays for time to call for the papers/record and proceedings from respondent no.2 and go through the same to be able to address the Court. Affidavit in reply is yet to be filed.

(3.) The learned advocate for the petitioners submits that both are biological brothers. Petitioner no.1 would be participating in the CAP round for admission to the UG Engineering Course. Petitioner no.2 has already passed his UG course and would be seeking admission through CAP for the PG Course. The counseling session would commence from 05.12.2021 and both the brothers necessarily require validity certificates for participating in the said round.