MASTER MAYUR NAVNATH VHATTE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE learned Counsel for the respondents have placed on record letters dated 19. 7. 2008 and 31. 7. 2008 and has stated that 40 candidates which have been assured are in addition and independent of 15 candidates which have been already admitted. He has also placed on record e-mail received in that regard from the Secretary of the respondent No. 3. The same are taken on record and marked as 'x', 'x1' and 'x2'. In view of the said statement comprised under letter dated 19. 7. 2008 and letter dated 31. 7. 2008, the contents of the e-mail dated 31. 7. 2008 and what has been stated across the bar on behalf of the respondents, which we accept, the petition can be disposed of in view of the acceptance of the said statements as nothing further survives in the petition. In view thereof, the interim order granted on 3. 7. 2008 restraining the respondents from finalising the admission to 55 seats, is hereby vacated and the respondents are expected to complete the admission process in relation to candidates from Goa as expeditiously as possible. With these directions, the petition is disposed of. Authenticated copy of this order be issued to the parties.