SAGAR AJAY NAIDU Vs. ADMISSIONS REGULATING AUTHORITY

JUDGEMENT

(1.) Heard learned advocate Ms.Sirpukar for petitioner and learned advocate Mr. Naik for respondent no.2 and learned advocate Mr.Gaikwad for respondent no.1.

(2.) Respondent no.3 is formal party and hence a notice upon is waved. The matter is heard finally as the controversy appears to be concluded by the judgment dated 19.2018 in Writ Petition No. 7207 of 2017 decided at Nagpur.

(3.) The petitioners have no objection if course adopted in judgment dated 12.9.2018 is restored too in the present matter.