IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 6871  OF 2008 (Arising out of SLP(C)No. 11930/2004)

G.S.F. MEDICAL & PARA MEDICAL ASSON. ...Appellant(s)

Versus

STATE OF GUJARAT & ANR. ...Respondent(s)

       WITH

CIVIL APPEAL NO. 5285/2005

O R D E R

Heard learned counsel for both the parties.

Leave granted.

The matters relate to the admission of students for medical course in the

private colleges of Medical Association in the State of Gujarat.  This Court passed

an  interim  order  on  16.9.2004  by  which  the  admissions  for  that  year  were

regulated. Now we are told that the students got admission already.

The interim order passed on 16.9.2004 is made absolute.

The appeals are disposed of accordingly.

                        .................C.J.I.               (K.G. BALARKISHNAN)

                                          ...................J.

                                       (P. SATHASIVAM)

                  ...................J.                                         (J.M. PANCHAL) New Delhi, November 25, 2008.