LAWS(SC)-2026-1-12

PRATIMA DAS Vs. STATE OF HIMACHAL PRADESH

Decided On January 06, 2026
PRATIMA DAS Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant has preferred this appeal seeking release of her marksheets of the 5th to 10th semester and degree in law having graduated from Manav Bharti University (hereinafter "MB University ") on completion of the BA.LLB programme batch of 2017-2022.

(3.) The Appellant took admission in MB University under the Admission no. R17BALLB0033 and Registration No.MBU-2017-0536 for the session batch of 2017-2022 and was issued a Bonafide Certificate dtd. 30/8/2017 in this regard.