MASTER VIDESH Vs. SHANTA RANI

JUDGEMENT

(1.) Civil Writ Petition Nos. 46, 47 and 51 of 2023 were disposed of by the Hon'ble Division Bench of this Court on 13/1/2023. Operative part of the judgment reads as under:-

(2.) The petitioners preferred these contempt petitions alleging that respondent No.1/CBSE had willfully disobeyed the judgment and was not allowing them to appear for their Class-XII board examination scheduled to begin from 24/2/2023. Following order was passed in the said contempt petitions on 20/2/2023:-

(3.) Learned counsel for the parties jointly submit that Review Petitions No.7, 8 and 9 of 2023 have been dismissed on 27/2/2023. Thus, there is no impediment in implementing the directions passed in the judgment dtd. 13/1/2023. Learned counsel for the parties further jointly submit that pursuant to interim order dtd. 20/2/2023 passed in the present contempt petitions read with judgment dtd. 13/1/2023, all the petitioners have been permitted to appear in their respective examination held by CBSE.