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Delhi High Court - Orders

Dr Hina Kabeer vs National Board Of Examinations In ... on 18 September, 2025

                          $~19
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 11830/2025
                                    DR HINA KABEER                                                                  .....Petitioner
                                                                  Through:            Mr.    Govind    Manoharan,     Ms.
                                                                                      Samiksha Godiyal, Mr. Tenzing N.
                                                                                      Bhutia, Mr. B. D. Rao Kundan and
                                                                                      Ms. Devahuti Pathak, Advocates.

                                                                  versus

                                    NATIONAL BOARD OF EXAMINATIONS IN MEDICAL
                                    SCIENCES                              .....Respondent
                                                Through: Mr. Waize Ali Noor, Mr. Mrinal
                                                         Kumar Sharma, Mr. Zillur Rahman
                                                         and Mr. Shashi Suman, Advocates for
                                                         R-1.

                                    CORAM:
                                    HON'BLE MR. JUSTICE VIKAS MAHAJAN
                                                                  ORDER

% 18.09.2025

1. Pursuant to the direction given by this Court vide order dated 11.09.2025, Mr. Waize Ali Noor, the learned counsel for respondent has brought a revised certificate of the petitioner in the Court and the same has been handed over to Mr. Govind Manoharan, the learned counsel for the petitioner.

2. In view of the said development, Mr. Manoharan submits that the present writ petition stands satisfied, and is disposed of as such.

3. Needless to reiterate that the petitioner will surrender the certificate so 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 22/09/2025 at 23:20:59 handed over to her after her convocation is held, through her authorized representative.

4. It is clarified that the present matter has been disposed of in the peculiar facts and circumstances of the present case and it shall not be treated as a precedent.

VIKAS MAHAJAN, J SEPTEMBER 18, 2025 ssc 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 22/09/2025 at 23:20:59