MRUNMAYI SANJAY KUDMULWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, the petitioner has put forth prayer clause A to E as under :

(2.) The learned advocate for the petitioner submits on instructions that the petitioner is not pressing her admission to NEET-UG-2020 and prayer clause D and E are redundant.

(3.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.