SAKSHI GANDHI Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Mr. Rupal appears for respondent No.1 University. He has brought to court a counter affidavit, which has been placed before me.

(2.) A copy of the counter affidavit has also been handed over to the counsel for the petitioner.

(3.) Mr. Bharat Bhushan, learned counsel for the petitioner, says that he does not wish to file a rejoinder.