Allahabad High Court
Mantasha Asghar vs Union Of India And 5 Others on 7 February, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 32589 of 2022 Petitioner :- Mantasha Asghar Respondent :- Union Of India And 5 Others Counsel for Petitioner :- Mohd Haris Khan,Neeraj Mishra Counsel for Respondent :- A.S.G.I.,Dhananjay Awasthi,Sudarshan Singh Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
Case called out. None appears for the petitioner.
Learned Standing Counsel is present.
The petitioner has sought relief to stay/hold the counselling of NEET (UG) admission in the colleges till the OMR sheet has been reevaluate/ reexamined by the expertise.
Sudarshan Singh, learned standing counsel states that counselling has already been completed and, therefore, main relief sought by the petitioner has become infructuous.
In view of the statement of the aforesaid learned Standing Counsel, the writ petition is dismissed as infructuous.
Order Date :- 7.2.2023 SFH