Delhi High Court - Orders
Ronak Khatri & Anr vs University Of Delhi on 22 September, 2025
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14650/2025 & CM APPL. 60121/2025
RONAK KHATRI & ANR. .....Petitioners
Through: Ms. Tejaswini, Mr. Nishant Khatri
and Mr. Gaurav Sharma, Advocates
versus
UNIVERSITY OF DELHI .....Respondent
Through: Mr. Mohinder Rupal, Mr. Hardik
Rupal and Ms. Aishwarya Malhotra,
Advocates
Mob: 8377943421
Email:
[email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.09.2025
1. The present writ petition has been filed with a prayer for directions to quash and set aside the polling process conducted on 18th September, 2025, for the post of the President, Delhi University Students' Union Elections, 2025 ("DUSU"), on the ground that there has been widespread tampering of the Electronic Voting Machines ("EVMs").
2. Issue notice. Notice is accepted by learned counsel appearing for the respondent, who submits that the petitioner has made specific allegations with respect to irregularities in some Colleges, which have not been made a party to the present petition.
3. He further submits that even the winning candidate, i.e., for the post of the President, DUSU Elections, has also not been made a party to the 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 23/09/2025 at 00:50:20 present petition.
4. Let reply be filed within a period of four weeks, from today.
5. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
6. In the meantime, the Chief Electoral Officer, appointed by the University of Delhi, for conducting elections of DUSU 2025, is directed to ensure that the EVMs, utilized for the conduct of the polling and counting of votes, along with all the paper trails/documentations, are kept in a secured place, under his lock and key, till the next date of hearing.
7. Re-notify on 16th December, 2025.
MINI PUSHKARNA, J SEPTEMBER 22, 2025 ak 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 23/09/2025 at 00:50:20