Dr. Tripti Talapatra vs National Board Of Examinations & ...
2009 Latest Caselaw 3520 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P(C) No.8431/2009

%                      Date of Decision: 02.09.2009

Dr. Tripti Talapatra                                       .... Petitioner

                       Through Mr. Hiren Dasan & Mr. Dhirendra
                               Kumar Mishra, Advocates

                                Versus

National Board of Examinations & Ors.                   .... Respondent

                       Through Dr. Rakesh Gosain, Advocate for
                               respondent no. 1.
                               Mr. Jitendra Kumar Singh, Advocate
                               for respondent no. 5.
                               Ms.    Amita   Singh,  Advocate for
                               respondent nos. 6 & 7/UOI.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR

1.   Whether reporters of Local papers may be                YES
     allowed to see the judgment?
2.   To be referred to the reporter or not?                  NO
3.   Whether the judgment should be reported in              NO
     the Digest?


ANIL KUMAR, J.

*

Learned counsel for the respondent No.1 on instructions

had stated on 20th August, 2009 that the petitioner shall be permitted

to appear in the forthcoming examination in DNB(C.T.S.) to be held on

2nd Saturday of December, 2009.

In view of the statement of the learned counsel for the respondent

No.1, counsel for the petitioner on instructions states that the writ petition be disposed of as the petitioner has been permitted to appear in

DNB(C.T.S.) examination to be held on 2nd Saturday of December, 2009.

Consequently, the writ petition is disposed of in terms of the

statement of the learned counsel for the respondent and parties are left

to bear their own costs.

All the pending applications are also disposed of.

Dasti.

September 02, 2009                                          ANIL KUMAR, J.
'rs'