Narendra Kumar Jain J. - (1.) HEARD learned counsel for the parties.
(2.) THE matter has come for orders on an application filed by the Petitioners, but at the request of learned counsel for the parties, arguments were heard and writ petition is being disposed off finally. Petitioners have preferred this writ petition with a prayer that the Respondents may be directed to issue mark -sheets of the Petitioners of B.Sc., Nursing Part II and III.
(3.) DURING the course of arguments, learned Counsel for the Petitioners submitted that so far as B.Sc., Nursing Part III is concerned, the dispute does not exist and he press this writ petition only in respect of B.Sc., Nursing Part II, therefore, as ordered vide interim order dated 19.08.2011, passed by this Court, the Respondent -University may be directed to declare the result of the Petitioners for the examinations of B.Sc., Nursing Part II.;