NATIONAL TESTING AGENCY Vs. SATYA NISHTH

JUDGEMENT

(1.) Learned counsel for the respondent no.1 enters appearance.

(2.) Caveat stands discharged.

(3.) LPA 490/2025 under Clause X of the Letters Patent has been filed on behalf of the National Testing Agency (NTA) assailing the judgment dtd. 28/7/2025 ('the impugned judgment') passed in W.P.(C) 8483/2025.