M. RAMANA Vs. GOVT. OF ANDHRA PRADESH AND OTHERS
LAWS(SC)-1986-8-49
SUPREME COURT OF INDIA
Decided on August 05,1986

M. Ramana Appellant
VERSUS
Govt. Of Andhra Pradesh And Others Respondents

JUDGEMENT

- (1.) We are informed that the appellant has completed the M.B.B.S. Course and also has appeared for the final examination. In the circumstances of the case, the only thing that remains to be done at this stage is to direct the university to announce the result of the appellant and if he has passed the examination to confer the degree on him. We accordingly direct the Respondent Nos. 1 and 2 and the Osmania University, Hyderabad to announce the result of the appellant's final examination and to confer the degree on him, if he has passed in the examination. We do not express any opinion on the legal contentions raised in the case.
(2.) The appeal is accordingly disposed of with no order as to costs.;


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