Delhi High Court - Orders
Dr Aeman Ahmad vs National Board Of Examinations In ... on 16 July, 2025
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8465/2025 & CM APPL. 36813/2025
DR AEMAN AHMAD .....Petitioner
Through: Mr. M.A. Niyazi, Ms. Anamika Ghai,
Ms. Kirti Bhardwaj, Ms. Nehmat
Sethi and Mr. Arquam Ali, Advs.
versus
NATIONAL BOARD OF EXAMINATIONS
IN MEDICAL SCIENCES .....Respondent
Through: Mr. Waize Ali Noor, Mr. Mrinal
Kumar Sharma, Mr. Varun Rajawat
and Mr. Zillur Rahman, Advs.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 16.07.2025
1. Pursuant to last order dated 07.07.2025, Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent has produced the original degree of the petitioner, however, the same contains the following two riders:
"(i) This degree certificate has been awarded as per the direction of the Hon'ble High Court of Delhi in WP No.8465/2025.
(ii) This degree certificate shall be valid till the conduct of 23rd convocation by NBEMS."
2. It is pointed out by Mr. M.A. Niyazi, learned counsel appearing on behalf of petitioner, that aforesaid two riders suggest that the degree is not final and the same is akin to provisional degree.
3. He submits that the grievance articulated in the present petition is that 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 16/07/2025 at 23:20:44 a provisional degree has already been issued by respondent, however, the same is not being accepted by foreign universities/institutions, which necessitated filing of present petition.
4. Accordingly, respondent/NBEMS is directed to delete aforesaid riders from the degree and issue the same afresh.
5. Needless to say that petitioner will surrender the degree so handed over to him, pursuant to orders of this Court, after convocation.
6. Mr. Noor submits that he will bring revised degree certificate of the petitioner on the next date.
7. At request, re-notify on 21.07.2025 in top five matters.
8. Copy of this order be given dasti under signatures of the Court Master.
VIKAS MAHAJAN, J JULY 16, 2025 aj 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 16/07/2025 at 23:20:44