Rajasthan High Court - Jaipur
Anurag Sharma (Minor) vs National Testing Agency ... on 30 January, 2023
Author: Inderjeet Singh
Bench: Inderjeet Singh
[2023/RJJP/000865]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1915/2023
1. Anurag Sharma (Minor), Through His Natural Guardian
Mother Smt. Monali Sharma W/o Sh. Jignesh Sharma,
Resident Of Flat No. 303, Shakun Luxora Apartment,
Road No. 1, Rajeev Gandhi Nagar Extension Ipia, Kota-
324005 (Rajasthan).
2. Aditya Sharma (Minor), Through His Natural Guardian
Mother Smt. Monali Sharma W/o Sh. Jignesh Sharma,
Resident Of Flat No. 303, Shakun Luxora Apartment,
Road No. 1, Rajeev Gandhi Nagar Extension Ipia, Kota-
324005 (Rajasthan).
----Petitioners
Versus
1. National Testing Agency, Through Its Chairperson, Having
Its Office At Nsic-Mdbp Building First Floor, Okhla
Industrial Estate New Delhi-110020.
2. Jee Unit- National Testing Agency, Through The Senior
Director (Exams), Having Its Office At Nsic-Mdbp Building
First Floor, Okhla Industrial Estate, New Delhi-110020.
----Respondents
For Petitioner(s) : Mr. David Mehla For Respondent(s) : Mr. M.S. Raghav HON'BLE MR. JUSTICE INDERJEET SINGH Order 30/01/2023 Counsel for the parties submits that the respondents have issued the admit card to the petitioners, therefore, the present writ petition has become infructuous.
In view of the subsequent developments, this writ petition is disposed of as having become infructuous.
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