VIBHOR CHOUPDA Vs. STATE OF M.P.

JUDGEMENT

(1.) We have heard the learned counsel for the parties and the learned Amicus Curiae.

(2.) Two reports have been received from Shri C.L.M. Reddy, Database Administrator, appointed by the Court to supervise the technical aspects regarding the online examination to be conducted by APDMC.

(3.) The first report is dated 08.10.2015, which is about the events unfolded on the day of examination. The second report is dated 09.10.2015, which is in continuation of the first report.