MADHAV CHAUDHARY Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has instituted this writ petition before this Court with two prayers of which the petitioner presses only prayer (b).

(2.) By the said prayer, the petitioner seeks a direction to the respondents to evaluate (though the prayer uses the word 're-evaluated'), the petitioner's answer sheets for the supplementary examination undertaken by the petitioner in the Competition Law Paper with Subject Code LB-4033 held on 31/5/2023.

(3.) The paper in question belongs to the fourth semester of the LLB course undertaken by the petitioner in the Campus Law Centre, Faculty of Law, University of Delhi.