Avinash Kumar Mishra vs Deen Dayal Upadhyaya Gorakhpur ...
2014 Latest Caselaw 6366 ALL

Citation : 2014 Latest Caselaw 6366 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Avinash Kumar Mishra vs Deen Dayal Upadhyaya Gorakhpur ... on 11 September, 2014

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 45202 of 2014
 

 
Petitioner :- Avinash Kumar Mishra
 
Respondent :- Deen Dayal Upadhyaya Gorakhpur University & 3 Others
 
Counsel for Petitioner :- Anil Tiwari
 
Counsel for Respondent :- B.D. Pandey
 

 
Hon'ble Manoj Misra,J.

Sri B.D. Pandey, learned counsel for the University states that the result of B.A. IIIrd year has already been declared and the mark sheets have been sent to the concerned institutions.

Learned counsel for the petitioner may seek instruction as to whether mark sheet of the petitioner has been received in the concerned college or not.

List this case in the next cause list.

Order Date :- 11.9.2014

SKS

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