Himanshu Sharma vs Babasaheb Bhimrao Ambedkar ...
2015 Latest Caselaw 4933 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 472 of 2015
 

 
Petitioner :- Himanshu Sharma
 
Respondent :- Babasaheb Bhimrao Ambedkar University Thru Registrar & Anr
 
Counsel for Petitioner :- Syed Aftab Ahmad,Puneet Chandra
 
Counsel for Respondent :- Rajesh Tewari
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The submission of the learned Counsel for the petitioner is that the petitioner appeared in the Second Semester of  C.M.G.A. for the Academic Session 2013-14 and after completing the first two semesters the petitioner was allowed to resume the studies of IIIrd Semester in the said course, but day before the examination of IIIrd Semester the petitioner was telephonically informed that he has not cleared the Second Semester. The opposite parties have not placed any material on record, which demonstrate that the petitioner declared unsuccessful in the Second Semester of the Course of C.M.G.A. of the Academic Session 2013-14.

The opposite parties are directed to produce the result of the Second Semester of the Course of C.M.G.A. of the Academic Session 2013-14 on 15.12.2015.

List this case on 15.12.2015.

Order Date :- 1.12.2015

Arvind