Delhi High Court - Orders
Anushka Sharma (Minor) Through Her Next ... vs Central Board Of Secondary Education ... on 21 February, 2023
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4519/2019
ANUSHKA SHARMA (MINOR) THROUGH HER NEXT
FRIEND AND NATURAL FATHER, SH. JITENDER
KUMAR SHARMA ..... Petitioner
Through: Ms. Nishtha V. Jain, proxy
counsel for Mr. Ahok Agarwal,
Adv.
versus
CENTRAL BOARD OF SECONDARY EDUCATION (CBSE)
AND ANR. ..... Respondents
Through: Mr. Sanjay Khanna, Ms. Pragya
Bhushan, Mr. Tarandeep Singh,
Mr. Karandeep Singh,
Advocates for CBSE
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.02.2023 [Physical Hearing/ Hybrid Hearing]
1. Learned counsel appearing for the petitioner submits that the main counsel is indisposed.
2. Learned counsel appearing for respondent/CBSE submits that the issue raised in the present case is no longer res integra. He submits that Co-ordinate Benches of this Court have already passed orders wherein the policy of the CBSE for revaluation have been upheld.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:27.02.2023 15:31:16Thus, he submits that there is no merit in the present petition.
3. At request, re-notify on 11.04.2023.
MINI PUSHKARNA, J FEBRUARY 21, 2023/tp Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:27.02.2023 15:31:16