Delhi High Court - Orders
Court On Its Own Motion Re: Suicide ... vs Unknown on 20 May, 2022
Bench: Siddharth Mridul, Najmi Waziri
$~Sp. DB-Item 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 793/2017, CRL.M.A. 13198/2017, CRL.M.A.
14493/2017, CRL.M.A. 15145/2017, CRL.M.A. 16619/2017,
CRL.M.A. 16639/2017, CRL.M.A. 3556/2018, CRL.M.A.
4559/2018, CRL.M.A. 8441/2018, CRL.M.A. 34126/2019 and
CRL.M.A. 4524/2020
COURT ON ITS OWN MOTION RE: SUICIDE COMMITTED
BY SUSHANT ROHILLA, LAW STUDENT OF I.P.
UNIVERSITY ..... Petitioner
Through: None.
versus
.......... ..... Respondents
Through: Mr. Gautam Chauhan and Mr.
Shyam Singh, Advocates for R-
1/Amity Law School.
Mr. Harsh Kaushik and Mr. Sachin
Akhoury, Advocates for R-
2/GGSIPU.
Mr. Fuzail Ahmad Ayyubi,
Advocate for Jamia Millia Islamia.
Ms. Ginny J. Ravtray, Mr. Navdeep
Singh, Mr. Samrat Anand and Mr.
Navdeep Singh, Advocates for IIFT,
SAU and JNU.
Mr. Atul Kumar, Ms. Sweety Singh,
Mr. Rahul Pandey and Mr. Tarun
Pilania, Advocates for AIIMS.
Mr. B.P. Nahar, Mr. Badre Munir
and Mr. Abdul Gaffar, Advocates for
AUD.
Mr. Arjun Mitra and Ms. Jaskaran
Kaur, Advocates for IIT Delhi.
W.P.(CRL) 793/2017 Page 1 of 2
Mr. Yashvardhan, Ms. Smita Kant,
Ms. Kritika Nagpal and Mr. Lakshay
Agrawal, Advocates for DPSRU.
Mrs. Avnish Ahlawat, Standing
Counsel along with Mr. Uday Singh
Ahlawat, Mr. N.K. Singh, Mrs.
Tania Ahlawat, Mrs. Palak
Rohmetra an Mr. Siddhant Tyagi,
Advocates for DTU/NSUT &
IGTUW.
Mr. Keshav Dutta, Mr. Vikas Jain
and Mr. Saurabh Malhotra,
Advocates for Intervener.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 20.05.2022 The Hon'ble Special Division Bench has not assembled as Hon'ble Mr. Justice Najmi Waziri is on leave today.
Renotify on 05.08.2022.
BY ORDER (COURT MASTER) MARCH 15, 2022/at W.P.(CRL) 793/2017 Page 2 of 2