Madhya Pradesh High Court
Amrita Lal Napit vs The State Of Madhya Pradesh on 7 December, 2012
1
Writ Petition No.20754/2012
07.12.2012
Shri Sanjay Singh, Advocate, for the petitioners.
On payment of process fee by registered post with A/D,
issue notice of this petition to the respondents.
Shri Swapnil Ganguly, Panel Lawyer accepts notice on behalf of respondent no.1.
Having regard to the interim order passed in Writ Petition No.20277/2012, we direct that the petitioners be permitted to appear in the examination of B.C.A. First Semester for the academic year 2012-13 which shall be subject to final decision of this writ petition. It is further directed that the result of the examination shall not be declared without the leave of this Court.
A typed copy of this order by supplied to Shri Ganguly, Panel Lawyer, for necessary action.
Certified copy as per rules.
(S. A. Bobde) (Alok Aradhe)
Chief Justice Judge
HS