- (1.) Heard.
(2.) Perused the materials available on record.
(3.) In the present case on 6-3-2002, the learned counsel representing contesting respondents Nos. 1, 2 and 4 was directed to produce relevant record of the petitioner. Pursuant to the order dated 6-3-2002, the learned counsel representing contesting respondents has produced the original record relating to cancellation of LL.B. Part 1 Second Examination of 1997 of petitioner.;