Sunmmay Shukla vs Union Of India (Uoi) And Ors.
2003 Latest Caselaw 851 Del

Citation : 2003 Latest Caselaw 851 Del
Judgement Date : 13 August, 2003

Delhi High Court

Sunmmay Shukla vs Union Of India (Uoi) And Ors. on 13 August, 2003

Bench: V Sen

JUDGMENT

1. Rule.

2. With the consent of the learned counsel for the parties, the Petition is taken up for final hearing.

3. Mr. Phulka, learned Senior Counsel appearing for the Petitioner submits that the Petitioner has already been conveyed that he would be granted admission. On the last date of hearing the Petitioner was permitted to appear in the counselling but the result thereof was to be produced in Court today. It appears from a communication received from the Ministry of Human Resource Development, Government of India that the Petitioner has been selected through AIEEE-03 for the Session 2003-2004 and has been admitted/provisionally admitted under OP Category in B.E. Degree Course in Information Technology. In these circumstances, no further Orders are called for from this Court. If the fees are deposited within three days from today, it shll be accepted by the Respondents.

4. The Petition stands disposed of.

5. Copy of the Order be given dusty to counsel for the Parties under the signatures of Court Master.