Delhi High Court - Orders
Aryan Saini vs Mount Abu Public School And Ors on 18 May, 2023
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6717/2023 & CM APPL. 26287/2023
ARYAN SAINI ..... Petitioner
Through: Mr. Kshitiz Mahipal, Ms.
Khairun Nisa, Advocates
(M:9999994372)
versus
MOUNT ABU PUBLIC SCHOOL AND ORS..... Respondents
Through: Mr. Kamal Gupta, Mr. Sparsh
Aggarwal, Ms. Paridhi Bist,
Advocates (M:9810988094)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 18.05.2023 [Physical Hearing/ Hybrid Hearing] CM APPL. 26287/2023 (Application under Section 151 CPC for exemption from filing typed copies of annexures)
1. Allowed, subject to just exceptions.
2. Application is disposed of.
W.P.(C) 6717/2023
3. The present writ petition has been filed with prayer for directions to respondent No.1 to submit the marks and attendance of Internal English practical of Class XII Board Exams 2023.
4. It is the case on behalf of the petitioner that she is student of Class XII and that she had duly attended the Internal English Practical on 20.02.2023. However, in the result marksheet of Class XII, she is shown absent in the internal English practical exam. Thus, the petitioner is praying for correction in the marksheet of result of Class XII Board Exam 2023.
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 24/09/2023 at 14:30:11
5. Issue notice. Notice is accepted by ld. counsel for respondents.
6. Ld. Counsel for respondent No.1 school submits that he shall coordinate with the Central Board of Secondary Education (CBSE) and try to get the matter sorted out.
7. Re-notify the matter on 25.05.2023.
MINI PUSHKARNA, J MAY 18, 2023 au 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 24/09/2023 at 14:30:11