- (1.) Leave granted.
(2.) We have heard the learned counsels for the parties and have considered the matter.
(3.) The appellants claim that the post-matric vocational courses offered by it to the students for the different years in question i.e. from year 2011-2012 to 2014-2015 are covered by a Government Scheme which contemplates grant of scholarship to the students. According to the appellants, in anticipation, the appellant ? society had disbursed scholarship and had incurred expenditure from its own funds which is required to be reimbursed.;