Mohammad Armanuzzama vs Cbse & Anr.
2015 Latest Caselaw 8408 Del

$~11
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 8500/2015
       MOHAMMAD ARMANUZZAMA                                 ..... Petitioner
                          Through: Mr. Firoz Alam, Advocate

                          versus

       CBSE & ANR                                       ..... Respondents
                          Through: Mr. Amit Bansal, Ms. Seema Dolo and
                          Mr. Akhil Kulshrestha, Advocate

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                    ORDER

% 05.11.2015

1. Mr. Bansal has reverted with instructions. He says that since the prayer made is only for rectification of the date of birth, the needful will be done, as prayed for, by the petitioner.

2. The writ petition is disposed of, based on the statement of the learned counsel for respondent no.1/CBSE.

3. Needless to say, the needful will be done, as expeditiously as possible, though not later than four weeks from today.

RAJIV SHAKDHER, J NOVEMBER 05, 2015 yg