Delhi High Court - Orders
Umar Khalid vs Jawahalal Nehru University on 27 February, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~24, 25 and 27 to 32.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7406/2018
UMAR KHALID ..... Petitioner
Through Mr. Jawahar Raju & Mr. Archit Krishna,
Advocates.
W.P.(C) 7457/2018
ASHUTOSH KUMAR ..... Petitioner
Through Mr. Abhik Chimni & Mr. Mayank Goyal,
Advocates.
W.P.(C) 7484/2018
RUBINA SAIFE ..... Petitioner
Through Ms. Ekta Sharma & Mr. Rama Kant
Sharma, Advocates.
W.P.(C) 7485/2018
KOMAL MOHITE ..... Petitioner
Through Ms. Ekta Sharma & Mr. Rama Kant
Sharma, Advocates.
W.P.(C) 7487/2018
ASWATHI A. NAIR ..... Petitioner
Through Ms. Ekta Sharma & Mr. Rama Kant
Sharma, Advocates.
W.P.(C) 7488/2018
REYAZUL HAQUE ..... Petitioner
Through Ms. Ekta Sharma & Mr. Rama Kant
Sharma, Advocates.
W.P.(C) 7406/2018 & connected matters page 1 of 3
W.P.(C) 7489/2018
ANWESHA CHAKRABORTY ..... Petitioner
Through Ms. Ekta Sharma & Mr. Rama Kant
Sharma, Advocates.
W.P.(C) 7887/2018
CHINTU KUMARI ..... Petitioner
Through Mr. Sarim Naved & Ms. Damini K.,
Advocates.
versus
JAWAHALAL NEHRU UNIVERSITY ..... Respondent
Through Ms. Anushka Ashok & Mr. Rachit
Dhawan, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 27.02.2020 CM No. 7043/2019 in W.P. (C) No. 7457/2018 CM No. 18661/2019 in W.P. (C) No. 7484/2018 CM No. 13651/2019 in W.P. (C) No. 7485/2018 CM No. 13652/2019 in W.P. (C) No. 7487/2018 CM No. 13650/2019 in W.P. (C) No. 7488/2018
1. These are applications seeking condonation of delay in filing the counter-affidavit. Ms. Anushka Ashok says that she has no objection to the prayer made in the applications being allowed.
2. For the reasons given in the applications, the delay is condoned.
3. The applications are, accordingly, disposed of. W.P.(C) 7406/2018 & connected matters page 2 of 3 W.P. (C) No. 7406/2018 W.P. (C) No. 7457/2018 W.P. (C) No. 7484/2018 W.P. (C) No. 7485/2018 W.P. (C) No. 7487/2018 W.P. (C) No. 7488/2018 W.P. (C) No. 7489/2018 W.P. (C) No. 7887/2018
4. Ms. Anushka Ashok says that since the majority of the petitioners have completed their programme, she would like to take further instructions in the matters.
5. At request, renotify on 26 August 2020.
CM No. 28300/2018 in W.P. (C) No. 7406/2018
6. In the meanwhile, interim order dated 19 July 2018 is made absolute during the pendency of the writ petition.
7. Accordingly, CM No. 28300/2018 is disposed of.
RAJIV SHAKDHER, J.
FEBRUARY 27, 2020 VKR W.P.(C) 7406/2018 & connected matters page 3 of 3