Veerendr Singh Siradhana, J. - (1.) Complaining of loss of time and attention owing to mismanagement by respondents while conducting Common Law Admission Test (CLAT)-2018; the petitioners instituted the present writ application praying for the following reliefs: "(i) Through appropriate writ, order or direction, direct the Respondents to reconduct the CLAT-2018 examination or provide to the petitioners with such extra marks considering the two factors vis. (I) loss of time and attention caused to the petitioners during the examination due to the mismanagement of the Respondents, and (ii) awarding of upto two hours 30 minutes to some other candidates against the prescribed time limit of two hours by the Respondents. (ii) Any other writ, order or direction to which the petitioners may be entitled to in the circumstances of the case be issued in their favour."
(2.) Neither the petitioners nor any representative on their behalf, has put in appearance.
(3.) Though the matter come up on an application (IA No. 32806/2018), with a prayer for impleadment of applicants detailed out therein as respondent No. 2 to 18; however, counsel appearing on behalf of respondent No. 1, submits that Hon'ble Apex Court of the land was seized of the identical matters involved herein and writ applications have been disposed off with certain directions.;