Delhi High Court - Orders
Sanjay Kumar Khanduri vs Union Of India & Anr on 20 July, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~7 (2020 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9697/2020
SANJAY KUMAR KHANDURI ..... Petitioner
Through: None.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sanjay Khanna, Adv. for R-
2/CBSE.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 20.07.2021 The proceedings in the matter have been conducted through video conferencing.
1. There is no appearance on behalf of the petitioner when the matter is taken up for hearing.
2. In the interest of justice, list on 26.10.2021.
3. In the meanwhile, the parties will consider the effect of the recent judgment of the Supreme Court dated 03.06.2021 in Civil Appeal No. 3905/2011 [Jigya Yadav (minor) through Guardian/Father Hari Singh vs. C.B.S.E. (Central Board of Secondary Education & Ors.] on the present case, and make their submissions on the next date of hearing.
PRATEEK JALAN, J.
JULY 20, 2021 'pv' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:21.07.2021 16:33:28