- (1.) Cm No.122-LPA of 2016 For the reasons mentioned in the application, delay of 27 days in filing the instant appeal is condoned. CM stands disposed of. This order shall dispose of LPA Nos.56 and 75 of 2016 as the point in issue involved in these appeals is similar. For brevity, the facts are being extracted from LPA No.56 of 2016.
(2.) This Letter Patents Appeal is directed against the interim orders dated 24.9.2015 and 31.10.2015 whereby respondent No.1- College has been permitted to admit 60 students in BAMS course. The order further says that the admission of 10 additional students shall be purely provisional and subject to final decision of the writ petition.
(3.) The Union of India being aggrieved has filed the instant appeal.;