Delhi High Court - Orders
Courts On Its Own Motion In Re: Suicide ... vs Unknown on 10 January, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Najmi Waziri
$~SB-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (Crl.) 793/2017 & Crl. MA Nos. 13198/2017, 14493/2017,
15145/2017, 16619/2017, 16639/2017, 3556/2018, 4559/2018,
8441/2018 & 34126/2019
COURTS ON ITS OWN MOTION IN RE: SUICIDE COMMITTED
BY SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVERSITY
..... Petitioner
Through Mr. Dayan Krishnan, Senior Counsel
(Amicus Curiae) along with Ms.
Aakashi Lodha, Mr. Sanjeevi
Seshadri and Ms. Niharika Kaul,
Advocates.
versus
..... ..... Respondents
Through Mr. Akhil Sibal, Senior Advocate
along with Mr. RaajanChawla, Mr.
Tanmaya Mehta, Mr. Gautam and
Chauhan, Advocates for R-1/Amity
Law School, Delhi.
Ms. Kamini Jaiswal, Advocate for
intervener.
Mr. Mukul Talwar, Senior Counsel
along with Mr. Abhay
Chattopadhyay, Mr. Harsh Kaushik,
Ms. Pallavi Saigal and Mr. Ankur
Malik, Advocates for respondent No.
2/GGSIPU.
Ms. Ashna Handa, Advocate for Mr.
B.P. Nahar, Advocate for Ambedkar
University, Delhi.
Ms. Prerna Shaha, Advocate for
NIFT.
Mr. Aditya Goel and Ms. Anju
Bhushan Gupta, Advocate for TERI
University.
Mr. Yashvardhan and Ms. Kritika
Nagpal, Advocates for DPSRU.
Mr. Shyam Singh and Ms. Divyani
Singh, Advocates for R-4 & R-5.
Mr. Neeraj Verma, Advocate for NIT
Delhi.
Mr. Atul Kumar and Ms. Sweety
Singh, Advocates for AIIMS.
Dr. Subhash C. Gupta, Advocate for
National Museum Institute of History
of Art.
Mr. Anurag Mathur, Advocate for
South Asian University.
Mr. Shibashish Misra and Mr. S.
Debabrata Reddy, Advocates for Shri
Lal Bahadur Shashtri Rashtriya
Sanskrit Vidyapeeth.
Mr. Fazal Ahmed Ayyubi and Ms.
Aditi Gupta, Advocates for Jamia
Millia Islamia.
Ms. Vaishali Tanwar, Advocate for
Mr. Arjun Mitra, Advocate for Indian
Institute of Technology, Delhi (IIT) &
Indraprastha Institute of Information
Technology, Delhi (IIIT).
Ms. Binisa Mohanty, Advocate for
NIEPA.
Mr. Siddharth Panda, Advocate for
ILBS.
Ms. Anushka Ashok and Mr. Rachit
Dhawan, Advocates for IIFT & JNU.
Mr. Ankit Jain and Mr. Abhay Pratap
Singh, Advocates for Indian Law
Institute (ILI).
Mr. R.K. Singh and Ms. Deepali,
Advocates for SPA.
Ms. Avnish Ahlawat, Mr. N.K. Singh,
Mr. Himank Ahuja, Advocates for
NSUT, DTU & IGTUW.
Mr. Piyush Sharma and Mr. Suresh
Garg, Advocates for IARI.
Mr. Harsh K. Sharma, Standing
Counsel along with Ms. Vaibhavi
Sharma, Mr. Lakshya Parashar and
Mr. Rohit Gaur, Advocates for Bar
Council of India (BCI).
Mr. Gyan Prakash and Ms. Neeraj,
Advocates for Rashtriya Sanskrit
Sansthan.
Mr. Mohinder J.S. Rupal, Ms. Manish
Relia and Mr. Kousik Ghosh,
Advocates for University of Delhi.
Mr. Rahul Mehra, Standing Counsel
(Crl.) along with Mr. Chaitanya
Gosain, Advocate.
Ms. Kamini Jaiswal, Mr. Jatinderpal
Singh, Mr. Vikas Jain and Mr.
Keshav Datta, Advocates for
Intervener, Ms. Mehak Rohilla with
intervener in person.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 10.01.2020 Ms. Kamini Jaiswal, learned counsel for the Intervener has concluded her arguments.
The Amity Law School, Delhi shall respond to p p. 62, 730, 744, 764 of the paper book and 2028 of the Compilation, including but not limited to
i) non-grant of attendance for Anoogunj (the Sports Fest organized by I.P. University), ii) R.K. Tankha Memorial International Moot Court Competition 2016, in which the deceased had participated with the permission of the College; iii) he has not been granted 10 points for participating in extra-curricular activities such as Model United Nation (MUN) (sic), iv) he has not been granted 12 points for the Debating Society, of which he was the President, as well as, v) for his efforts in getting sponsorship for College Festival [Amity National Moot Court Competition (ANMCC)].
Mr. Harsh Kumar Sharma, the learned counsel for the Bar Council of India (BCI) seeks time to bring on record the list of senior lawyers, who have agreed to provide internship to law students, in terms of Rule 26 of Part-IV, Schedule-III of the Bar Council of India Rules. He assures the Court that henceforth, the Bar Council of India shall ensure that the arrangement and placement for Internship shall be ensured by the BCI and by the law school itself and the students will not be required to make arrangements for their internships at Regulatory Bodies, Government Organization, Law firms, Advocates, etc., on their own.
The Bar Council of India (BCI) shall also furnish the details, as to how they ensure that the minimum prescribed number of classes which are required to be held by the Law Schools for students in each Semester are actually held, in terms of Rule 10 of Part-IV of the Bar Council of India Rules.
List on 7th February, 2020 for further proceedings.
SIDDHARTH MRIDUL, J NAJMI WAZIRI, J JANUARY 10, 2020 RS