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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.1395-1396 OF 2017 [ARISING FROM SPECIAL LEAVE PETITION (C) NOS.4003-4004/2017]

[ARISING FROM CC NO.24575/2016]

UNIVERSITY GRANTS COMMISSION APPELLANT(S)                                 VERSUS

MAHARISHI MAHESH YOGI VEDIC VISHWAVIDYALAYA RESPONDENT(S) J U D G M E N T

KURIAN, J. Delay condoned.

2. Leave granted. 3. Mr. Mushtaq Ahmad, learned counsel, appears and accepts notice for the sole respondent. 4. In the nature of order we propose to pass in this matter, it may not be proper for this Court at this stage to express anything on the merits of the case. 5. However, suffice it to note that the appellant has approached this Court, aggrieved by a direction issued by the Court to comply with the interim order. Compliance would mean that the appellant/University Grants  Commission  (UGC)  will  have  to  change  the status  of  the  respondent/University  to  a  State University.  It is submitted by the learned counsel for the appellant that as of now it is shown as a private university. 6. Since  the  main  writ  petition  is  pending consideration before the High Court, having heard the counsel on both the sides, we are of the view that status quo as on today shall be maintained by the parties  till  the  writ  petition  is  disposed  of. Ordered accordingly. 7. The appeals are, accordingly, disposed of.

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8. We make it clear that we have not considered the merits of the matter. 9. Pending  application(s),  if  any,  shall  stand disposed of. 10. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [A.M. KHANWILKAR]  

NEW DELHI; FEBRUARY 03, 2017.

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