- (1.)The case is listed today for compliance of the order dated 29.01.2016.
(2.)Counsel of the respondents no. 2 and 4 submits that in compliance of the direction of this Court, the examination form along with the fees deposited by the petitioners have been forwarded to the respondent no.1 and the copy of sending the examination form to the respondent no.1 along with the index is placed on the record today. The same is taken on record. On such paper it appears that examination forms have been sent to the respondent No.1.
(3.)Apart the aforesaid on behalf of the respondent No.3, the return/response has also been filed. The same is placed before us. The same is taken on record. According to such response and its annexed papers, against some of the petitioners herein some fees of the institution of the respondent No.3 either tuition fees or other fees till the extent of Rs.1,000/ - to Rs.5,000/ - are outstanding and its synopsis is annexed with the reply as Annexure R/3 -1 and Annexure R/3 -2. Counsel of the respondent No.3 submits that if the petitioners are ready to deposit the sum then his institution is ready and willing to regularize all necessary formalities of their admission in the institution. On the other hand petitioners' counsel submits that he did not have any objection if this petition is disposed of with a direction to the petitioners to deposit the remaining outstanding sum of the tuition fees and other fees of the respondent no.3 with a direction to such institution subject to deposit of such sum within seven days such institution will regularize the admission of all the concerning petitioners so that they may appear in the examination as students of the respondent No.3.