ANUPAM & ORS. Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This hearing has been held through video-conferencing.

(2.) Ld. counsel for the parties submit that they have no objection in this Bench hearing this matter.

(3.) The present petition has been filed by several students of the final year of the Delhi University (hereinafter 'DU') seeking quashing and withdrawal of the notifications dated 14th May, 2020, 30th May, 2020 and 27th June, 2020 in respect of undergraduate and postgraduate students, including students of the School of Open Learning and Non-Collegiate Women Education Board. Alternatively, the prayer is as under: