PARVEZ RASHID Vs. UNIVERSITY OF KASHMIR

JUDGEMENT

(1.) The motion is for declaration of result of the petitioner of final year BDS examination and for conferment of degree certificate.

(2.) Mr. Khaja submits that the objections which he has filed in the main petition be treated objections to this application also and further submits as the final relief prayed for in the petition as also the relief sought in application is one and the same, therefore, writ petition may be also taken up for disposal.

(3.) Petitioner's counsel has no objection to the suggestion of Mr. Khaja.