Divya Singh vs National Board Of Examinations & ...
2015 Latest Caselaw 7815 Del

$~44
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 9619/2015 and CM No.22793/2015
       DIVYA SINGH                                     ..... Petitioner
                               Through: Mr. Satinder S. Gulati and Mr. Kamal
                               Deep Gulati, Advocates

                               versus

       NATIONAL BOARD OF EXAMINATIONS
       & ANR.                               ..... Respondents
                   Through: Dr. Rakesh Gosain, Adv. for R-1 with
                   Dr. Bipin Batra, Executive Director, NBE
                   Ms. Medha Arya, Mr. Pradeep Sharma, GP for Mr.
                   Ajay Digpaul, Advocates for R-2

       CORAM:
       HON'BLE MR. JUSTICE RAJIV SHAKDHER
                    ORDER

% 12.10.2015

1. Dr. Gosain has returned with instructions. He says that the impugned order dated 01.10.2015 vis-a-vis the petitioner will be recalled.

2. Accordingly, Dr. Gosain says that the petitioner will be eligible for admittance to the DNB (Post Graduate) Diploma course, as prayed for, in the petition.

3. Dr. Gosain says that the interim order dated 06.10.2015, which is passed in WP (C) 9555/2015, titled : Shahul Hameed and Ors., Vs. National Board of Examinations will apply in this case, as well.

W.P.(C) 9619/2015 page 1 of 2

4. The petition and the pending application are accordingly, disposed of, in the aforesaid terms based on the statement made by Dr. Gosain.

5. Dasti.

                                          RAJIV SHAKDHER, J
OCTOBER 12, 2015
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W.P.(C) 9619/2015                                     page 2 of 2