SANSTHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the petitioners, counsel appearing for respondent nos. 1 to 4.

(2.) PETITIONER no. 1 Priya Institute of Electronics and Technology is a registered private institution under the Companies Act, 1956 and a certificate of incorporation bearing no. U80903 BR 2003 P.T.C./0050 has been issued in favour of petitioner no. 1 under the signature of Registrar of Companies, Bihar. Petitioner no. 2 is the Director of Priya Institute of petitioner no. 1 (here inafter referred to as the Institute).

(3.) DURING the pendency of this application by order dated 19.7.2005 respondent nos. 2 to 4 were directed to permit the students of the petitioners institution to appear at the examination commencing from 22.7.2005 on provisional basis subject to the result of this writ application.