Delhi High Court - Orders
The Right Of Res. To File Counter ... vs Ministry Of Railways And Ors on 5 July, 2024
Author: Rekha Palli
Bench: Rekha Palli
$~10 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8319/2019, CM APPL. 34459/2019 (stay)
CM APPL. 34460/2019 (directions) & CM APPL. 3357/2020 (closing
the right of Res. to file counter affidavit)
SHRIVISHNU RAJ .....Petitioner
versus
MINISTRY OF RAILWAYS AND ORS. .....Respondents
+ W.P.(C) 9487/2019
+ W.P.(C) 9780/2019
+ W.P.(C) 9986/2019 & CM APPL. 41373/2019 (stay)
+ W.P.(C) 10189/2019 & CM APPL. 42060/2019 (stay)
+ W.P.(C) 12694/2019 & CM APPL. 51874/2019 (stay)
+ W.P.(C) 11138/2019 & CM APPL. 45887/2019 (stay)
+ W.P.(C) 13064/2019, CM APPL. 53290/2019 (stay)
+ W.P.(C) 13906/2019 & CM APPL. 55747/2019 (stay)
RUBIL KUMAR AND ORS.
ATUL AND ORS.
RAHUL YADAV AND ORS.
SACHIN
SUNIL KUMAR
SAHIL LATHER
MANJEET
PUNIT KUMAR .....Petitioners
versus
UNION OF INDIA AND ORS. .....Respondents
Appearances:
For Petitioners:
Mr.Trilok Nath Saxena, Adv. in W.P.(C) 8319/2019
Mr.Ankur Chibber, Mr.Yogesh M, Mr.Harkesh & Mr.Ashok Kr.,
Advs. in W.P.(C) 9487/2019, 9780/2019, 10189/2019, 11138/2019 &
13064/2019.
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 09/07/2024 at 00:40:48
Mr.Ajay Garg, Ms.Tripti Gola, Mr.Uday Garg & Mr.Ganesh Ojha,
Advs. in W.P.(C) 9986/2019.
Mr.Amit Chawla, Adv. in W.P.(C) 12694/2019.
For Respondents:
Mr.Anil Kumar, SPC with Mr.Rahul Sharma, Mr.Rajesh Kumar &
Ms.Mishika Pandit, Advs. for UOI in W.P.(C) 8319/2019 &
9780/2019.
Mr.Pradeep Kumar Jha, SPC with Mr.Nakul Kumar, Inspector, RPF
in W.P.(C) 9487/2019 & 10189/2019.
Mr.Akash Vajpai, Adv. in W.P.(C) 12694/2019.
Ms.Ridhima Gaur, Adv. in W.P.(C) 13906/2019.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 05.07.2024
1. Before the present batch of writ petitions is taken up for consideration, we direct both sides to file short tabular charts indicating the marks obtained by the petitioners.
2. While the petitioners may file the chart on the basis of the initial (raw) marks obtained by them, the respondents will file a chart indicating the raw marks as well as the normalised marks obtained by the petitioners. On the next date, the respondents will also produce the records pertaining to normalisation of marks for perusal.
3. List on 03.09.2024.
CM APPL. 60991/2023 (early hearing) in W.P.(C) 13064/2019 CM APPL. 61030/2023 (early hearing) in W.P.(C) 9487/2019
4. In view of the order passed hereinabove, the present applications have 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 09/07/2024 at 00:40:48 been rendered infructuous and are, accordingly, dismissed.
REKHA PALLI, J SHALINDER KAUR, J JULY 5, 2024 kk 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 09/07/2024 at 00:40:49