Avantika Negi & Ors. vs University Of Delhi & Ors.
2015 Latest Caselaw 7917 Del

$~1
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 8859/2015 and CM No.19847/2015 (interim relief)
      AVANTIKA NEGI & ORS                                ..... Petitioners
                         Through: Mr. Madan Sagar and Mr. Yogesh
                         Swaroop, Advocates

                         versus

      UNIVERSITY OF DELHI & ORS                  ..... Respondents
                    Through: Mr. Amit Bansal, Advocate for R-1, 2, 4
                    &5
                    Ms. Beenashaw N. Soni, Advocate for R-3

      CORAM:
      HON'BLE MR. JUSTICE RAJIV SHAKDHER
                   ORDER

% 14.10.2015

1. Mr. Bansal, who appears for the University of Delhi, says that they have received confidential result of petitioner no.2, 4 and 5. Mr. Bansal further informs me that the confidential result discloses, that these petitioners, have passed, and therefore, they could be admitted to LL.B Course.

2. In so far as petitioner no.1 and 3 are concerned, Mr. Bansal says that provisional admission can be granted subject to their obtaining a graduation degree/ provisional marksheet from the SOL. It is ordered accordingly.

3. It is, however, made clear that if, petitioner no.1 and 3 do not pass their graduation, they will claim no equity in the matter and that their admission to the LL.B course will stand cancelled forthwith.

4. In order to avoid any further complications, respondent no.2 is directed to declare the result of petitioner no.1 and 3 as expeditiously as possible though no later than one week from today.

5. It is made clear that the petitioners will adhere to all formalities which are necessary for seeking admittance to the LL.B. Course.

6. With the aforesaid observations in place, the captioned petition and the pending application are disposed of.

7. Dasti.

RAJIV SHAKDHER, J OCTOBER 14, 2015 yg