Delhi High Court - Orders
Aryan Saini vs Mount Abu Public School And Ors on 25 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6717/2023
ARYAN SAINI ..... Petitioner
Through: Mr. Kshitiz Mahipal with
Mr. Gaurav Gupta and
Mr. Khairun, Advocates with
mother of petitioner in person.
(M): 9999994372
versus
MOUNT ABU PUBLIC SCHOOL AND
ORS ..... Respondents
Through: Mr. Kamal Gupta with
Mr. Sparsh Aggarwal and
Ms. Paridhi Bist, Advocates.
(M): 9810988094
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 25.05.2023 [Physical Hearing/ Hybrid Hearing]
1. Mr. Kamal Gupta, learned counsel appearing for the respondent school submits that inadvertently the marks of English practical of the petitioner were not uploaded by the school. It is submitted that the school has already written to the CBSE in this regard for adding the marks of the English practical to the final score of the petitioner.
2. He submits that the CBSE may either provide a link to the school to upload the marks of the petitioner or carry out the rectification itself.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:16:10
3. None appears on behalf of the CBSE.
4. Mr. Kamal Gupta, learned counsel appearing for the respondent school is directed to inform Ms. Manisha Singh, who appears for CBSE in other matters, to appear in the present matter on the next date of hearing after seeking instructions.
5. Ms. Manisha Singh, Advocate is directed to take requisite instructions and make a statement on the next date of hearing in terms of the submissions made on behalf of the school.
6. List on 30.05.2023.
MINI PUSHKARNA, J MAY 25, 2023 c This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 07:16:10