Muskan Sabharwal And Ors vs National Testing Agency & Ors on 6 July, 2021

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Delhi High Court - Orders

Muskan Sabharwal And Ors vs National Testing Agency & Ors on 6 July, 2021

Bench: Prateek Jalan

                    $~13 (2020 Cause List)
                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                    +           W.P.(C) 10319/2020 with CM APPL. 32665-32667/2020 &
                                33094/2020

                                MUSKAN SABHARWAL AND ORS.               ..... Petitioners
                                            Through: Mr. Avishkar Singhvi, Advocate

                                                           versus

                                NATIONAL TESTING AGENCY & ORS.        ..... Respondents
                                             Through: Ms. Manisha Singh, Advocate

                    CORAM:
                    HON'BLE MR. JUSTICE PRATEEK JALAN

                                             ORDER

% 06.07.2021 The proceedings in the matter have been conducted through video conferencing.

1. In order to adjudicate the grievances raised by the petitioners with regard to tampering with their OMR sheets for the NEET Examination held in September, 2020, it would be appropriate that physical copies of the required documents be made available to the Court. Ms. Manisha Singh, learned counsel for the respondent-National Testing Agency, is directed to file the original documents in a sealed cover by 15.07.2021.

2. As hearings are at present being conducted in the online mode, for facility of reference by learned counsel for the parties, Ms. Singh states that she will prepare an index of the documents and supply a copy of the index as well as photocopies of the documents filed with the Court to learned counsel for the petitioners also.

Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:07.07.2021 15:08:06 W.P.(C) 10319/2020 Page 1 of 2

3. The Registry is directed to ensure that the sealed cover is made available to the Court on the next date of hearing.

4. Mr. Avishkar Singhvi, learned counsel for the petitioners, states that the next NEET Examination is scheduled to be held in September, 2021. It is made clear that if any of the petitioners are eligible and wish to make a further attempt at the NEET examination this year, they may do so without prejudice to their rights and contentions in this petition.

5. It is made clear that the petition is not to be treated as part-heard.

6. List on 27.07.2021.

PRATEEK JALAN, J JULY 6, 2021 'hkaur' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:07.07.2021 15:08:06 W.P.(C) 10319/2020 Page 2 of 2

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Delhi High Court - Orders