Bombay High Court
Karishma Afzal Khan vs The Secretary, Dental Council Of India ... on 25 October, 2018
Author: M.S. Karnik
Bench: B.R.Gavai, M.S. Karnik
950. wp 12337-18.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 12337 OF 2018
Karishma Afzal Khan .. Petitioner
Vs.
The Secretary & ors. .. Respondents
............
Mr. Prashant Aher for the petitioner.
Mr. Mahendra Deshmukh for respondent Nos. 4 to 6.
............
CORAM : B.R.GAVAI &
M.S. KARNIK, JJ.
DATE : 25th OCTOBER, 2018 P.C. :
Issue notice, returnable on 29/11/2018. Learned AGP waives service of notice for respondent Nos. 4, 5 and 6. Hamdast granted for rest.
2. In view of the judgment and order passed by the Division Bench in the case of Bhakti D/o Manojkumar Gaggad vs. The State of Maharashtra & others in Writ Petition No. 13510 of 2017, by way of ad-interim relief we grant stay to the cancellation of the admission of the petitioner and further direct 1/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:59:09 :::
950. wp 12337-18.doc the respondent to permit the petitioner to continue her study and also to appear for examination.
3. Stand over to 29/11/2018.
(M.S. KARNIK, J.) ( B.R.GAVAI, J.) 2/2 ::: Uploaded on - 26/10/2018 ::: Downloaded on - 27/10/2018 02:59:09 :::