Amit Kumar Singh vs State Of U.P. & Others
2011 Latest Caselaw 4129 ALL

Citation : 2011 Latest Caselaw 4129 ALL
Judgement Date : 25 August, 2011

Allahabad High Court

Amit Kumar Singh vs State Of U.P. & Others on 25 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 64103 of 2009
 

 
Petitioner :- Amit Kumar Singh
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Mahendra Pratap Yadav
 
Respondent Counsel :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble V.K. Shukla,J.

Today supplementary affidavit has been filed, and therein petitioner has tried to contend that the petitioner has appeared in Carry Over Exam of subject PH-155 for old Syllabus, and therein he has secured 25 marks, as such there is no legal hurdle in declaring the result of 3rd and 4th year of B. Pharma course.

In reference to above, Sri Neeraj Tiwari , Advocate is directed to obtain necessary instructions.

List in the next cause list.

Order Date :- 25.8.2011

SRY

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