Delhi High Court - Orders
Religare Finvest Limited vs Union Of India And Ors on 4 March, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2462/2020
RELIGARE FINVEST LIMITED ..... Petitioner
Through Mr. Sanjeev Singh, Mr. Prashant
Tripathi and Mr. Hitaish Chauhan,
Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Mr. Nawal Kishore Jha, Adv. for R-
1/UOI.
Mr. Anil Soni, Standing Counsel with
Mr. Devesh Dubey, Adv. for R-
2/AICTE.
Mr. Apoorv Kurup and Ms. Nidhi
Mittal, Advs. for R-3
Mr. Vivek Sarin and Mr. Dibya
Prashant Singh, Advs. for R-5.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 04.03.2020 CM APPL. 8592/2020
1. Allowed, subject to just exceptions. W.P.(C) 2462/2020
2. At the outset, Mr. Singh, who appears for the petitioner, says, that respondent no.3/UGC can be deleted from the array of parties. 2.1 The statement of the counsel is taken on record.
3. Accordingly, respondent no.3/UGC is deleted from the array of parties.
W.P.(C) 2462/2020 1/24. Mr. Singh will file an amended memo of parties within one week.
5. Issue notice. Mr. Jha accepts notice on behalf of respondent no.1/UOI, while Mr. Dubey accepts notice on behalf of respondent no.2/AICTE.
5. Likewise, Mr. Sarin accepts notice on behalf of respondent no.5 (now, respondent no.4).
6. On steps being taken, notice shall issue to respondent no.4 (now, respondent no.3) via all modes.
7. Counter-affidavit will be filed within three weeks from today.
8. Rejoinder thereto, if any, be filed before the next date of hearing.
9. Renotify the matter on 24.4.2020.
RAJIV SHAKDHER, J MARCH 04, 2020 rb W.P.(C) 2462/2020 2/2