Delhi High Court - Orders
Rohila Aslam vs National Board Of Examination In ... on 26 May, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~42, 43 & 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 349/2025 & CM APPL. 32819/2025
ROHILA ASLAM .....Appellant
Through: Mr. Gautam Singh, Advocate.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr Mrinal
Kumar Sharma, Mr. Varun Rajawat
and MR. Zillur Rahman, Advocates
for R-1.
Mr. T. Singhdev, Ms. Anum Hussain,
Mr. Abhijit Chakravarty and Mr.
Sourabh Kumar, Advocates for R-2.
Ms. Manisha Agrawal Narain, CGSC
with Mr. Abhishek Kumar, Advocate
for R-3.
(43)
+ LPA 350/2025 & CM APPL. 32824/2025
POOJA GUPTA .....Appellant
Through: Mr. Gautam Singh, Advocate.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr Mrinal
Kumar Sharma, Mr. Varun Rajawat
and MR. Zillur Rahman, Advocates
for R-1.
Mr. T. Singhdev, Ms. Anum Hussain,
Mr. Abhijit Chakravarty and Mr.
Sourabh Kumar, Advocates for R-2.
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 30/06/2025 at 20:14:43
Mr. Vinay Yadav, SPC with Ms.
Kamna Behrani, Mr. Ansh Kalra and
Mr. Divyanshu Sinha, Advocates for
R-3.
Ms. Manisha Agrawal Narain, CGSC
with Mr. Abhishek Kumar, Advocate.
(45)
+ LPA 352/2025 & CM APPL. 32861/2025
MOHAMMAD ARIF .....Appellant
Through: Mr. Gautam Singh, Advocate.
versus
NATIONAL BOARD OF EXAMINATION IN MEDICAL
SCIENCES & ORS. .....Respondents
Through: Mr. Waize Ali Noor, Mr Mrinal
Kumar Sharma, Mr. Varun Rajawat
and MR. Zillur Rahman, Advocates
for R-1.
Mr. T. Singhdev, Ms. Anum Hussain,
Mr. Abhijit Chakravarty and Mr.
Sourabh Kumar, Advocates for R-2.
Ms. Manisha Agrawal Narain, CGSC
with Mr. Abhishek Kumar, Advocate
for R-3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 26.05.2025
1. Heard the learned counsel for the parties.
2. After arguing at some length, learned counsel for the appellants states that he may be permitted to withdraw these appeals with liberty to make an 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 30/06/2025 at 20:14:43 application before learned Single Judge for expeditious disposal of the writ petition.
3. The appeals are thus dismissed as withdrawn with the liberty as prayed for.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J MAY 26, 2025 yrj 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 30/06/2025 at 20:14:43