Shivnarayan vs State Of U.P. & 3 Others
2015 Latest Caselaw 386 ALL

Citation : 2015 Latest Caselaw 386 ALL
Judgement Date : 5 May, 2015

Allahabad High Court

Shivnarayan vs State Of U.P. & 3 Others on 5 May, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 20705 of 2015
 

 
Petitioner :- Shivnarayan
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ram Raj,Lalit Prajapati
 
Counsel for Respondent :- C.S.C.,Neeraj Tiwari
 

 
Hon'ble Yashwant Varma,J.

Sri Neeraj Tiwari, learned counsel appearing for the respondent-University states that the examination paper of the petitioner was duly evaluated on line and therefore the contention that no evaluation took place is incorrect.

Let the aforesaid fact be brought on record by means of an Affidavit to be filed within three weeks.

Post this matter upon expiry of the aforesaid period.

Order Date :- 5.5.2015

Arun K. Singh

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