- (1.) Leave granted.
(2.) The appellants before us has raised a limited grievance against the judgment dated 09.10.2017 passed by the Aurangabad Bench of the High Court of Bombay. According to them, once they have secured recognition/permission for their Diploma or Degree courses from the State Authorities, as outlined in the impugned judgment, the candidates securing such Diplomas or Degrees shall be entitled to practice only within the aforesaid State and not outside.
(3.) We have heard learned counsel for the parties.;