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Interim stay granted by Gujarat HC in the Gujarat govt. granting 10% quota for EBCs in educational institutions matter, continued

Supreme Court: A three judge bench of Thakur CJ., and Khanwilkar and Chandrachud JJ. while listing the matter for further hearing allowed the interim stay granted by the Gujarat High Court to continue until the next date of hearing. Mr Mukul Rohtagi, Attorney General and  Mr Tushar Mehta, Additional Solicitor General appeared for the State and Mr Gopal Subramanium, Senior Advocate appeared for the respondent. [State of Gujarat v. Dulari Mahesh Basarge2016 SCC OnLine SC 887 , decided on 29-08-2016]

Read the Gujarat High Court post here.

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