Dinesh Mehta,J. - (1.) Though, the present matter has been listed for orders on fourth stay application, filed by the petitioner - Institute, it is noticed that the present writ petition is pending since 2017.
(2.) The basic issue involved in the instant case is that the respondents did not permit the students of the petitioner - Institute to take examination because on the NCVT-MIS Portal of Directorate General Of Training, the name of the petitioner - Institute was not shown.
(3.) It is not in dispute that by virtue of the interim orders passed by this Court, from time to time, the students have not only appeared in examinations for first, second and third semesters of their respective courses but their results have also been declared of course by the intervention of this Court.;