Madhya Pradesh High Court
Deepak Rajput vs The State Of Madhya Pradesh on 24 October, 2017
1
W.P.No.7913/2016
24.10.2017
Shri Prabhakar Kumar, learned counsel for the
petitioner.
Shri Praveen Newaskar, learned Govt. Advocate
for respondent No. 1/State.
Ms. Anuradha Singh, learned counsel for respondent No. 3/University.
Let the matter be posted tomorrow i.e. 25.10.2017 to enable learned counsel for respondent No. 3/University to seek instruction as to why and under what circumstances mark-sheet of V th Semester, 2012 has been issued on 29.07.2016 and if it was issued after four years, under which provision the university has destroyed answer sheets of the subjects of computer graphics, Introduction to Linux, Software Engineering and Mathematics-V. Let an affidavit be filed by the Registrar of University.
Let a typed copy of this order be served to learned counsel for respondent No. 3/University today.
(Sanjay Yadav) (S.K. Awasthi)
Judge Judge
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