LAWS(ALL)-2023-7-184

SHREYA SINGH Vs. VS UNION OF INDIA

Decided On July 18, 2023
Shreya Singh Appellant
V/S
Vs Union Of India Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri Rohan Gupta for the respondent-IIT and its Officials, Shri H.N. Pandey, learned counsel for newly impleaded respondent no.6-CBSE, Shri Rajesh Tripathi for respondent nos.1 and 4 and perused the record.

(2.) After hearing the parties at some length, this Court passed following order on 13/7/2023:-

(3.) It is contended at the Bar that the petitioners have appeared in the Compartment Examination yesterday i.e. 17/7/2023.