PARSHAVANATH CHARITABLE TRUST Vs. ALL INDIA COUNCIL FOR TECH. EDU
LAWS(SC)-2012-12-46
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on December 13,2012

Parshavanath Charitable Trust,Chetan Pathare Appellant
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION,All India Council For Tech. Edu Respondents

JUDGEMENT

- (1.) IA Nos.1-2 of 2012 are applications filed by the two students of Parshavanath College of Engineering run by Parshavanath Charitable Trust for permission to file special leave petition SLP (C) No............ of 2012 (CC No.15485 of 2012) against the judgment dated 22nd August, 2012 passed by the High Court of Judicature at Bombay in Writ Petition No.460 of 2011. The applications are allowed subject to just exceptions.
(2.) SLP (C) No.26086 of 2012 has been preferred by the appellant-Trust against the same judgment.
(3.) Leave granted in both the SLPs.;


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