Delhi High Court - Orders
Raju Sharma And Ors vs Union Of India And Ors on 24 September, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~1, 5 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4228/2014
RAJU SHARMA AND ORS .....Petitioners
Through: Mr. Ashish Mohan, Advocate
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Rajesh Gogna, CGSC with
Akshay and Mr. Karan
Chhibber, Advocates for UOI
Mr. A.K. Panda and Mr. Ravi
Kant Chaddha, Senior
Advocates with Mr. S. Sunil,
Advocate for R-3 to R-7
Mr. Maninder Singh, Senior
Advocate with Mr. Anand
Varma and Mr. Prabhas Bajaj,
Advocates for AIIMS
Mr. VSR Krishna, Advocate
for AIIMS
5
+ W.P.(C) 4103/2014
ALL INDIA INSTITUTE OF MEDICAL SCIENCES
..... Petitioner
Through: Mr. Maninder Singh, Senior
Advocate with Mr. Anand
Varma and Mr. Prabhas Bajaj,
Advocates
versus
PROF. KAUSHAL K. VERMA AND ORS ..... Respondents
Through: Mr. Sanjay Jain, ASG with Mr.
Arun Bhardwaj, CGSC, Mr.
W.P.(C) 4228/2014 and connected matters Page 1 of 4
Abhishek Sharma and Mr.
Nikhil Bhardwaj, Advocates
for UOI
Mr. A.K. Panda and Mr. Ravi
Kant Chaddha, Senior
Advocates with Mr. S. Sunil,
Advocate for R-1 to R-5
Mr. Ashish Mohan, Advocate
6
+ W.P.(C) 4245/2014
SANJAY K. AGGRWAL AND ANR ..... Petitioners
Through: Mr. Ashish Mohan, Advocate
versus
UNION OF INDIA AND ORS .... Respondents
Through: Mr. Rajesh Gogna, CGSC with
Akshay and Mr. Karan
Chhibber, Advocates for UOI
Mr. Maninder Singh, Senior
Advocate with Mr. Anand
Varma and Mr. Prabhas Bajaj,
Advocates for AIIMS
Mr. A.K. Panda and Mr. Ravi
Kant Chaddha, Senior
Advocates with Mr. S. Sunil,
Advocate for R-3 to R-7
Mr. VSR Krishna, Advocate
for AIIMS
7
+ W.P.(C) 7166/2014
PROF. S. RAJESHWARI & ORS. ..... Petitioners
W.P.(C) 4228/2014 and connected matters Page 2 of 4
Through: Mr. Ketan Paul and Mr.
Siddharth Naidu, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Sanjay Jain, ASG with Mr.
Arun Bhardwaj, CGSC, Mr.
Abhishek Sharma and Mr.
Nikhil Bhardwaj, Advocates
for UOI
Mr. Maninder Singh, Senior
Advocate with Mr. Anand
Varma and Mr. Prabhas Bajaj,
Advocates for AIIMS
Mr. Rajesh Gogna, CGSC with
Akshay and Mr. Karan
Chhibber, Advocates for UOI
Mr. A.K. Panda and Mr. Ravi
Kant Chaddha, Senior
Advocates with Mr. S. Sunil,
Advocate for R-3 to R-7
Mr. VSR Krishna, Advocate
for AIIMS
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 24.09.2020 The present matters have been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL. 23673/2020 in W.P.(C) 4228/2014 The present application under Section 151 of the Code of Civil Procedure, 1908, has been instituted on behalf of the applicant/respondent No.6 and essentially prays for a direction to hear the present writ petition W.P.(C) 4228/2014 and connected matters Page 3 of 4 along with connected matters being W.P.(C) 4103/2014, W.P.(C) 4245/2014 and W.P.(C) 7166/2014, which are listed for hearing today.
Issue notice.
Mr. Ashish Mohan, learned counsel accepts notice on behalf of the petitioners, Mr. Rajesh Gogna, learned Central Government Standing Counsel accepts notice on behalf of the UOI and Mr. Anand Varma, learned counsel accepts notice on behalf of the AIIMS and do not oppose the present application.
In view of the foregoing and for the reasons stated in the application, the same is allowed. The present writ petition is taken up for hearing with W.P.(C) 4103/2014, W.P.(C) 4245/2014 & W.P.(C) 7166/2014, today itself.
The present application is disposed of accordingly. W.P.(C) 4228/2014, W.P.(C) 4103/2014, W.P.(C) 4245/2014 & W.P.(C) 7166/2014 We have heard Mr. Maninder Singh, learned Senior Advocate appearing on behalf of the All India Institute of Medical Sciences (AIIMS), at length.
For further arguments, list on 01.10.2020.
SIDDHARTH MRIDUL, J TALWANT SINGH, J SEPTEMBER 24, 2020 dn/as Click here to check corrigendum, if any W.P.(C) 4228/2014 and connected matters Page 4 of 4