VAISHALI SOOD Vs. JAMIA MILLIA ISLAMIA & ORS.

JUDGEMENT

(1.) CM No. 15738/2012 (for condonation of 8 days delay in filing) & CM No. 15739/2012 (for condonation of 2223 days delay in re -filing the appeal).

(2.) NONE appears for the respondents though reply to the application for condonation of delay in re -filing the appeal has been filed. The counsel for the appellant states that his rejoinder to the said reply is ready and the matter be adjourned for filing thereof.

(3.) THE appeal is preferred against the judgment and decree of dismissal of a suit filed by the appellant for recovery of damages from the respondent University and its administrative staff for the reason of not allowing the appellant to appear in the examination for the reason of not fulfilling the minimum attendance criteria and computation of which attendance was averred to be erroneous.