Supreme CourtDivision Bench

Sourabh Brala & Ors vs Union Of India & Ors

Supreme Court Of India · Decided on 19 February 2019 · Citation: (2019) 5 Scale 274

HON’BLE JUDGES
Rohinton Fali Nariman, J · Navin Sinha, J
CASE NUMBER
Writ Petition (Civil) No(S). 571 Of 2018
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Judgment

8 paragraphs · 115 words

IA No. 19920/2019, IA No. 19921/2019 & IA No. 19923/2019:

Application for intervention is allowed.

We may indicate that the students who have been admitted to this particular private Institute, namely, Himalayan Institute of Medical Sciences, will pay whatever fees they have to pay in law both as of today and in future. It is only on this express premise that the students have been permitted to begin/continue their studies at this Institute.

I.As stand disposed of accordingly.

IA No. 28245/2019, 28252/2019, 28257/2019, 28265/2019, 28273/2019, 28284/2019, 27692/2019, 27729/2019, 27759/2019, 27742/2019, 27796/2019, 27791/2019, 27773/2019 & 27775/2019:

Applications for Impleadment are allowed.

IA No. 7305/2019:

This Application stands disposed of in terms of our order dated 23.01.2019.