Punjab-Haryana High Court
Riya Walia Thr Natural Guardian/Father ... vs Central Board Of Secondary Education ... on 4 March, 2020
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No.213
CWP-13399-2017 (O&M)
Date of decision : 4.3.2020
Riya Walia ..... Petitioner
VERSUS
Central Board of Secondary Education and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL
Present: Mr. PKS Phoolka, Advocate, for the petitioner.
Mr. Assem Aggarwal, Advocate, for the CBSE.
Mr. R.S. Randhawa, Advocate, for respondent No.3.
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SUDHIR MITTAL, J. (Oral)
The present writ petition was filed for directions to respondents to correct the name of the student, father's name and mother's name in the Secondary School Examination Certificate. The correction was necessitated as the petitioner intended to travel abroad and was apprehensive that necessary passport and visa may not be given.
Learned counsel for the petitioner submits that meanwhile, the petitioner has obtained the necessary travel documents and has gone abroad. Thus, the petitioner does not want to press the present writ petition.
Dismissed as not pressed.
(SUDHIR MITTAL) JUDGE 4.3.2020 Ramandeep Singh Whether speaking / reasoned Yes / No Whether Reportable Yes/ No 1 of 1 ::: Downloaded on - 15-03-2020 14:42:26 :::