Delhi High Court - Orders
Dr. Thomas Mathew vs National Board Of Examination In ... on 2 June, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9177/2022
DR. THOMAS MATHEW ..... Petitioner
Through: Mr. Jose Abraham and Ms. Shruthi
Sirish Kumar, Advocates.
versus
NATIONAL BOARD OF EXAMINATION
IN MEDICAL SCIENCES ..... Respondent
Through: Mr. Waize Ali Noor and Mr.
Kirtiman Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 02.06.2022
1. The Petitioner viz. Dr. Thomas Mathew seeks a writ of mandamus to the Respondent to issue the Final Pass Certificate of Doctorate of National Board ["DrNB"] to the Petitioner.
2. Mr. Waize Ali Noor, counsel for the Respondent, on instructions, states that the convocation has been announced to be held on 20th June, 2022 and enrolment for the same has already started. The Petitioner will be conferred the Final Pass Certificate in the said convocation. The afore-said statement of Mr. Noor is taken on record and the Respondent is bound to the same. The Petitioner will now proceed to enrol itself for the said convocation and thereafter, the Final Pass Certificate of DrNB shall be issued to the Petitioner.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.06.2022 12:08:543. With the above directions, the instant petition stands disposed of.
SANJEEV NARULA, J JUNE 2, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.06.2022 12:08:54