As per case facts, the Appellant secured 49.66 percent marks in PCB subjects against a 50 percent eligibility requirement, leading to her provisional BDS admission being cancelled. She challenged this ... via a Writ Petition, which was dismissed, prompting an Intra Court Appeal. During the appeal, interim orders allowed her to continue and successfully complete her BDS course and internship, with directions for her degree to be conferred. The appeal sought final consideration. The question arose whether the communication striking off her name for ineligibility should be quashed, especially after she completed her course under court orders. Finally, the High court, invoking its equitable jurisdiction and the principle of 'Actus Curiae Neminem Gravabit' (an act of the court shall prejudice no one), set aside the impugned judgment and quashed the communication, regularizing her admission and course completion. The court emphasized preventing injustice due to judicial delay, noting no fraud or prejudice to other aspirants, while leaving the specific issue of rounding-off marks open for future adjudication in a more appropriate case.