TRIPTI TALAPATRA Vs. NATIONAL BOARD OF EXAMINATIONS

JUDGEMENT

(1.) LEARNED counsel for the respondent No. 1 on instructions had stated on 20th August, 2009 that the petitioner shall be permitted to appear in the forthcoming examination in DNB (C. T. S.) to be held on 2nd Saturday of December, 2009.

(2.) IN view of the statement of the learned counsel for the respondent no. 1, counsel for the petitioner on instructions states that the writ petition be disposed of as the petitioner has been permitted to appear in dnb (C. T. S.) examination to be held on 2nd Saturday of December, 2009.

(3.) CONSEQUENTLY, the writ petition is disposed of in terms of the statement of the learned counsel for the respondent and parties are left to bear their own costs. All the pending applications are also disposed of.