Anil R. Dave, J. - (1.) LEAVE granted.
(2.) HEARD the learned Counsel for the parties. 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.
(3.) INTERIM relief, granted by the High Court, is quashed and admission, if any given, shall stand cancelled.;