Supreme Court: In a plea filed by National Testing Agency (‘NTA’) to transfer cases pertaining National Eligibility-cum-Entrance Test (‘NEET UG 2024’) pending before the High Courts to the Supreme Court., a vacation Division Bench of Vikram Nath and SVN Bhatti, JJ. while issuing notice, has also stayed proceedings related to NEET before various High Courts.
Concerning the stay on counselling, the Court reiterated that “no stay on counselling. If examination goes after final hearing, then counselling also goes.”
The matter will next be taken up on 08-07-2024.
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Source: Press
