- (1.) 1. Heard learned counsel for the applicants.
(2.) In view of the facts stated in the application, we clarify that for the J.E.E. (main) and the entrance examination 2013, the schedule fixed by judgment dated 13th December, 2012 in Civil Appeal No. 9048 of 2012 will not apply and instead the schedule as proposed in the Annexure A-5 in Columns "Event" and "Schedule proposed now" (Column Nos. 1 and 3) will apply.
(3.) The interlocutory applications are accordingly disposed of.;