- (1.) HEARD learned counsel for the parties.
(2.) LEAVE granted. By the impugned order, the High Court dismissed the Letters Patent Appeal against the order passed by the learned Single Judge whereby Special Civil Application filed by the appellant for issue of a direction to the respondents to admithim in first year of M.B.B.S. course in Surat Municipal Institute of Medical Education and Research, Umarwada, Surat, within the State of Gujarat, (Respondent No.2 herein) against N.R.I. quota was dismissed.
(3.) IT is borne out from the record that while issuing notice of the Special Civil Application, the learned Single Judge passed an order for provisional admission of the appellant and during the pendency of Letters Patent Appeal, the Division Benchordered that the appellant be permitted to attend the classes.;