VIJAYA INSTITUTE OF TECHNOLOGY FOR WOMEN Vs. STATE OF ANDHRA PRADESH & ORS.

LAWS(SC)-2018-6-10

SUPREME COURT OF INDIA

Decided on June 20,2018

Vijaya Institute Of Technology For Women Appellant

VERSUS

State of Andhra Pradesh and Ors. Respondents

JUDGEMENT

- (1.) Permission is granted to the petitioner-Institute to participate in the current counselling for the academic year 2018-19.
(2.) Counter affidavit be filed within four weeks from today.
(3.) List the matter after four weeks.;

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