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Judgment
18 paragraphs · 318 wordsIssue notice.
Heard Mr. Nidhesh Gupta, learned senior counsel for the petitioner.
Also heard Mr. Arvind P. Datar, learned senior counsel for respondent no. 1, Mr. Sajan Poovayya, learned senior counsel for respondent no. 2 and
Mr. P.S. Narasimha, learned senior counsel for respondent no. 3.
By this petition the petitioner has challenged the admission notification released on 04.09.2020 by National Law School of India University, Bengaluru
for admission to the Five-Years Integrated B.A., LL.B (Hons.) Programme, 2020-21. Learned counsel for the petitioner submits that Common Law
Admission Test has already been notified and respondent no. 1 is also part of it and now it is postponed to 28th September, 2020. It is submitted that
no separate admission test by National Law School of India University, Bengaluru could have been held which has been notified to be held.
Mr. Arvind P. Datar, learned senior counsel appearing on behalf of the National Law School of India University, Bengaluru submits that examination
is scheduled for tomorrow i.e. 12.09.2020 and all preparations have been made for conducting the admission test. Various other legal submissions
have been made by the learned counsel for the parties.
Looking to the importance of the issues raised in this petition, we are of the view that all respondents may be permitted to file their reply to the writ
petition and thereafter the matter may be heard and decided. Mr. Datar submits that he will file the reply within three days.
Let all the respondents may file their reply within three days.
Rejoinder, if any, be filed thereafter, by the next date of hearing.
List the matter on 16.09.2020.
In the meantime, the examination for admission in pursuance of Notification dated 04.09.2020 may take place but neither the result shall be declared
nor any admission be made consequent thereto. We make it clear that conducting of examination shall be subject to the outcome of the writ petition.