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Delhi High Court - Orders

M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 26 May, 2025

                          $~3 & 4
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 4287/2019 & CM APPL. 19115/2019
                                    M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
                                    (IGNCA)                                 .....Petitioner
                                                  Through: Mr. Gaurav Kr. Pandey, Advocate.

                                                                  versus

                                    SH. CHANDER MOHAN SHARMA                    .....Respondent
                                                     Through: Mr. Jawahar Raja, Ms. L. Gangmei,
                                                              Ms. Surbhi Bagra and Mr. Ritwik Raj,
                                                              Advocates.
                          +         W.P.(C) 14789/2021 & CM APPL. 46579/2021
                                    INDIRA GANDHI NATIONAL CENTRE FOR ARTS (IGNCA)
                                                                                 .....Petitioner
                                                 Through: Mr. Gaurav Kr. Pandey, Advocate.

                                                                  versus

                                    CHANDER MOHAN SHARMA                  .....Respondent
                                               Through: Mr. Jawahar Raja, Ms. L. Gangmei,
                                                        Ms. Surbhi Bagra and Mr. Ritwik Raj,
                                                        Advocates.

                                    CORAM:
                                    HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                  ORDER

% 26.05.2025

1. The Registry is directed to examine the case file in W.P.(C) 14789/2021 and ensure that the entire file is correctly book-marked.

2. This matter has been listed by the Registry specifically in the category of "Old/Targeted Cases" for the purpose of case management.

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 30/06/2025 at 20:54:42

3. Learned Counsel for the Petitioner submits that he wishes to file updated written synopsis in the matter.

4. Let written synopsis be filed, not exceeding three pages, at least one week before the next date of hearing, along with the compilation of judgments, if any, relied upon. All judgments sought to be relied upon shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

5. List on the date already fixed, i.e., 17.07.2025.

6. The parties shall act based on the digitally signed copy of the order.

TARA VITASTA GANJU, J MAY 26, 2025/pa Click here to check corrigendum, if any 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 30/06/2025 at 20:54:42