DEEPAK S O NAWAL CHAVAN Vs. COMPETENT AUTHORITY FOR THE PURPOSE OF ADMISSION TO THE ENGINEERING COURSES GOVT ENGINEERING COLLEGE PUNE

JUDGEMENT

(1.) THE learned Counsel for the petitioner states that for the present relief, Respondent No. 2 is not a necessary party. The relief claimed against Respondent No. 2 may be asked for at the appropriate time.

(2.) IN view of this request for deleting the name of Respondent No. 2 allowed.

(3.) RULE, returnable forthwith. Heard Shri Dixit and Shri Kanade, Government Pleader.