Delhi High Court - Orders
Mohd Hanzala vs University Of Delhi Through Registrar ... on 18 July, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9752/2024
MOHD HANZALA .....Petitioner
Through: Mr. Kartik Venu and Ms. Ariana D.
Ahluwalia, Advs.
versus
UNIVERSITY OF DELHI THROUGH REGISTRAR
AND OTHERS .....Respondents
Through: Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advs for University of
Delhi.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 18.07.2024 CM APPL. 39977/2024 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(C) 9752/2024
3. The present writ petition under Article 226 of the Constitution of India have been filed by the petitioner against the respondents seeking the following reliefs:
" A. Issue a writ in the nature of mandamus directing the Respondents No. 2 to 4 to properly evaluate the portion of the Petitioner's Answer Script that was overlooked and not marked [i.e. Answer No. 6(a) of the Answer Script to Question Paper bearing examination code LB-302 (i.e., Code of Civil Procedure and Limitation)]; or 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 23/07/2024 at 21:42:47 B. Alternatively, issue a writ in the nature of mandamus directing Respondent No. 2 to 4 to re-evaluate the portion of the Petitioner's Answer Script that was overlooked and not marked [i.e. Answer No. 6(a) of the Answer Script to Question Paper bearing examination code LB- 302 (i.e., Code of Civil Procedure and Limitation)] in terms of the Notification No. CE/2011/193 dt. 01.11.2011 issued by Respondent No. 1; and/or;"
4. Issue notice. Mr. Mohinder J.S. Rupal, Advocates accepts notice on behalf of the respondents. He seeks and is granted a week‟s time for seeking instructions in the matter.
5. List on 29.07.2024.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JULY 18, 2024/A Click here to check corrigendum, if any 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 23/07/2024 at 21:42:47