Delhi High Court - Orders
Dr Aeman Ahmad vs National Board Of Examinations In ... on 21 July, 2025
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8465/2025 and CM APPL. 36813/2025
DR AEMAN AHMAD .....Petitioner
Through: Mr. M.A. Niyazi, Ms. Anamika Ghai
Niyazi, Ms. Kirti Bhardwaj, Ms. Nehmat Sethi and
Mr. Arquam Ali, Advocates.
Versus
NATIONAL BOARD OF EXAMINATIONS IN MEDICAL
SCIENCES .....Respondent
Through: Mr. Waize Ali Noor, Mr. Mrinal Kr.
Sharma, Mr. Varun Rajawat and Mr. Zillur
Rahman, Advocates for R1.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 21.07.2025
1. Mr. Waize Ali Noor, learned counsel appearing on behalf of respondent has handed over the revised degree certificate in original to Mr. M.A. Niyazi, learned counsel for petitioner in Court.
2. In view of above, Mr. Niyazi does not wish to press the present petition. The present petition, along with pending application, is disposed of. He, however, submits that the present degree certificate will be surrendered to the respondent/NBEMS through an authorized representative when a degree certificate with the security features is issued to the petitioner after the convocation. The statement is taken on record.
VIKAS MAHAJAN, J JULY 21, 2025/jg 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 23/07/2025 at 22:01:19