SURANGAMA SAHA Vs. UNIVERSITY OF CALCUTTA
LAWS(CAL)-2007-12-47
HIGH COURT OF CALCUTTA
Decided on December 17,2007

SURANGAMA SAHA Appellant
VERSUS
UNIVERSITY OF CALCUTTA Respondents

JUDGEMENT

- (1.) AFFIDAVIT-OF-SERVICE, filed on behalf of the petitioner, be kept on record.
(2.) HEARD the learned Advocates appearing on behalf of the parties.
(3.) THE writ petition has been taken out by a student, who had passed her b. A. examination with English Honours as a registered student of the university of Calcutta obtaining around 52. 5 per cent marks in the year 2007.;


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