- (1.) It is submitted on behalf of counsel for the petitioner that after cancellation of the N.O.C granted for opening the nursing college in question the respondents have been taking several coercive steps by lodging of F.I.R and forfeiting of bank guarantee as well. The petitioner has apprehension of further coercive steps.
(2.) At the moment, however after the aforesaid coercive taken by the respondents, it appears that petitioner's apprehension are misplaced. In this matter, Indian Nursing Counsel has been noticed and it has entered appearance through learned A.S.G.I, who seeks some time to file counter affidavit.
(3.) The issues raised in the present writ application can only be addressed after hearing of the parties on merit. At the moment, therefore, it would not be proper to pass an interim order in this case.;