Delhi High Court - Orders
Tarachand Soni vs University Of Delhi on 18 February, 2019
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1649/2019 & CM APPL. 7528/2019
TARACHAND SONI ..... Petitioner
Through: Mr. Shoaib Haider and
Mr.Navjot Kumar, Advs.
versus
UNIVERSITY OF DELHI ..... Respondent
Through: Mr. Prang Newmai, Adv. for
Mr. Mohinder J.S. Rupal, Adv. for
University of Delhi
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 18.02.2019 CM APPL. 7528/2019 (Exemption) Allowed, subject to all just exceptions. The application stands disposed of.
W.P.(C) 1649/2019 Issue notice to the respondent to show cause as to why rule nisi be not issued, returnable on 12th April, 2019.
Notice is accepted by Mr. Prang Newmai, appearing for Mr. Mohinder J.S. Rupal, learned counsel for the University of Delhi.
Counter affidavit be filed within four weeks with advance copy to the petitioner, who may file rejoinder thereto, if any, within two weeks thereof.
C.HARI SHANKAR, J FEBRUARY 18, 2019/dsn