Anil R. Dave, J.
1. Leave granted.
2. Heard the learned Counsel for the parties.
3. Looking at the facts of the case, in our opinion, interim relief ought not to have been granted by the High Court and Respondent No. 1 should not have been permitted to give admission to students.
4. Interim relief, granted by the High Court, is quashed and admission, if any given, shall stand cancelled.
5. We hope that the High Court will conclude the final hearing of the pending Writ Petition at an early date and the learned Counsel appearing for the parties shall extend their cooperation to the Court so that the petition pending before the High Court can be decided at an early date. It is clarified that we are not expressing any opinion on the merits of the case.
6. In view of the said fact the appeal is disposed of as allowed. No order as to costs.
7. Pending application, if any, stands disposed of.
