UTTAM UTKARSH AND ANR Vs. UNIVERSITY OF DELHI AND ORS
LAWS(DLH)-2019-4-18
HIGH COURT OF DELHI
Decided on April 02,2019

Uttam Utkarsh And Anr Appellant
VERSUS
University Of Delhi And Ors Respondents

JUDGEMENT

C. Hari Shankar, J. - (1.) Mr. Saini, at the outset submits that the petitioner no.2 is not pressing this writ petition any further.
(2.) Accordingly, this order shall be limited to petitioner no.1 (who shall, therefore, be referred to hereinafter as the "petitioner").
(3.) This writ petition deals with the mark sheet of the petitioner in the Third Provisional Part-II MBBS-2018 Examination, conducted by the Faculty of Medical Sciences, University of Delhi, specifically the marks awarded to the petitioner with respect to Paper 1 in the Examination, i.e. the "Medicine" paper. The marks awarded to the petitioner, in the "Medicine" paper, in the aforestated examination, may be set out in a tabular form thus : TABLE NOT FOUND;


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