Delhi High Court - Orders
Mohammed Waseem Jyotsna Yadav vs Bharathiar University And Anr on 26 February, 2019
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~26 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13875/2018
+ W.P.(C) 13910/2018
MOHAMMED WASEEM
JYOTSNA YADAV ..... Petitioners
Through: Mr. Ram Naresh Yadav, Adv.
versus
BHARATHIAR UNIVERSITY AND ANR. ..... Respondents
Through: Mr. Vibhooti Malhotra, Adv.
for R-2 with Mr. Sachin Yadav, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 26.02.2019 The office report is the effect that the process fee was returned under objection, and that, therefore, notice could not be issued to the respondents.
However, Mr. Vibhooti Malhotra accepts notice on behalf of Respondent No. 2.
Let fresh notice issue to Respondent No. 1 on these writ petitions on the petitioners taking steps within one week.
Counter affidavit be filed within four weeks with advance copy to the petitioners, who may file rejoinder thereto, if any, within two weeks thereof.
Renotify on 1st May, 2019.
C. HARI SHANKAR, J FEBRUARY 26, 2019/bh