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NON-REPORTABLE

     IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 8681 OF 2015 (arising out of SLP(C)No.29443 of 2015)

    MEDICAL COUNCIL OF INDIA     ... APPELLANT(S)                  VS.

    RFDF MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE AND ORS.     ... RESPONDENT(S)

 J U D G M E N T

ANIL R. DAVE, J.

1. Leave granted. 2. Heard the learned counsel for the parties. 3. Looking  at  the  facts  of  the  case,  in  our  opinion, interim relief ought not to have been granted  by the High Court and respondent No.1 should not have  been permitted to give admission to students.   4. Interim relief, granted by the High Court, is  quashed  and  admission,  if  any  given,  shall  stand  cancelled. 5. We hope that the High Court will conclude the  final hearing of the pending Writ Petition at an early  date and the learned counsel appearing for the parties  shall extend their cooperation to the Court so that  the  petition  pending  before  the  High  Court  can  be  

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decided at an early date.  It is clarified that we are  not expressing any opinion on the merits of the case. 6. In view of the said fact the appeal is disposed  of as allowed.  No order as to costs. 7. Pending application, if any, stands disposed of.

.................J. [ANIL R. DAVE]

..................J. [ADARSH KUMAR GOEL]

New Delhi; 15th October, 2015.

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