MADHU JOSHI Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India prays as follows:-

(2.) Issue direction, writ or order to quash the acknowledgement slip dated 30.07.2018 which states the admission status as "Admission cancelled on Applicant's/Petitioner's Request."

(3.) Issue notice.