D.N.PATEL,A.C.J. - (1.) LEARNED counsel appearing for the Amicus Curiae, in pursuance of the order dated 06.02.2013, has submitted in detail about the behaviour of respondents No.15 &16 and how malafidely this litigation has been instituted. In detail the order passed by this Court on 06.02.2013 has also been read over .
(2.) LEARNED counsel appearing for respondent No.11 has also submitted in detail that how they have also become victim of harassment of respondent No.15 & 16. It is also submitted that respondent no. 16 is popularly known as "Boss" in the RIMS campus. Similarly, counsel appearing for respondent No.13 has also submitted that the respondent No.13 has become victim of respondents No.15 & 16. In detail this aspect of the matter has been pointed out to this Court.
(3.) BOTH the counsel have pointed out that time and again they made complaint to the police about the harassment and even today, they are ready to make statement before the police.;