Delhi High Court - Orders
Dr Alok Adholeya vs The Energy And Resources Institute & Ors on 28 March, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 483/2021
DR ALOK ADHOLEYA .....Plaintiff
Through: Mr. Giriraj Subramanium and Ms.
Bijjaharini G. And Mr. Siddhant
Juyal, Advs.
versus
THE ENERGY AND RESOURCES INSTITUTE
& ORS. .....Defendants
Through: Mr. Anand Shekhar, Adv.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 28.03.2025 I.A. 589/2022 (RESTRAIN THE DEFENDANTS FROM PUBLISHING DEFAMATORY STATEMENTS)
1. Mr. Giriraj Subramanium, learned counsel appearing for the plaintiff fairly submits that the instant application has been rendered infructuous for the reason that the interim order dated 05.05.2022 has already been made absolute.
2. In view of the aforesaid, the application stands disposed of as infructuous.
I.A. 24404/2023 (BY PLAINTIFF- ORDER XII, R 6-AGAINST DEF. 1 OR RELEASE OF THE PERSONAL BELONGINGS)
3. With respect to the instant application, let a copy of the reply be furnished to Mr. Giriraj Subramanium, learned counsel for the plaintiff by Mr. Anand Shekhar,learned counsel for the defendants within two working This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 22:10:54 days. The plaintiff shall be at liberty to file rejoinder thereto within four weeks thereafter.
4. List this application on 15.09.2025. I.A 8215/2025 (BY PLAINTIFF- EXEMPTION - FROM APOSTILLED AFFIDAVIT)
5. Plaintiff shall file exempted documents, compliant with practice rules, before the next date of hearing.
6. The application for exemption is allowed, subject to the plaintiff granting inspection of the documents filed, as and when required to do so, or filing the original documents at the stage of admission/denial.
7. The application stands disposed of. I.A 8214/2025 (BY PLAINTIFF- ORDER X, R 1 & 2- BY PLAINTIFF- DIRECTIONS RECORDING THE STATEMENT OF DEFENDANT NO. 1 & 2)
8. Heard.
9. Issue notice.
10. Mr. Anand Shekhar, Learned counsel for the defendants accepts notice. He is directed to take instructions and to file reply within four weeks.
11. List this application on 15.09.2025. CS(OS) 483/2021
12. List on 15.09.2025.
PURUSHAINDRA KUMAR KAURAV, J MARCH 28, 2025 aks/sph Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/04/2025 at 22:10:54