ANANYA TYAGI Vs. REGISTRAR GENERAL, DELHI HIGH COURT

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) We see no reason to interfere with the impugned order passed by the High Court in exercise of our jurisdiction under Article 136 of Constitution of India. The Special Leave Petition is, accordingly, dismissed.

(3.) Pending interlocutory application(s), if any, is/are disposed