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Delhi High Court - Orders

R G Medical College And Research Centre vs Union Of India & Ors on 5 January, 2026

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~10
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 17864/2025 & CM APPL. 73824/2025, CM APPL.
                               81306/2025
                               R G MEDICAL COLLEGE AND RESEARCH CENTRE
                                                                                .....Petitioner
                                               Through: Mr. Vivek Tankha, Sr. Adv. with Mr.
                                                        Vaibhav Srivastava, Ms. Sugandha
                                                        Anand, Mr. Ashish Joshi, Advs.
                                               versus

                                    UNION OF INDIA & ORS.                                                   .....Respondent
                                                  Through:                            Mr. Vinay Yadav, CGSC with Mr.
                                                                                      Vipul Kumar, GP with Mr. Ansh
                                                                                      Kalra, Ms. Kamna Behrani, Mr.
                                                                                      Neeraj Rai Paulose, Advs. for R-1
                                                                                      Mr. T. Singhdev, SC for R-2 & 3
                                    CORAM:
                                    HON'BLE MR. JUSTICE JASMEET SINGH
                                                 ORDER
                          %                      05.01.2026
                          W.P.(C) 17864/2025

1. Arguments heard on behalf of the learned senior counsel for the petitioner.

2. Mr. Singhdev, learned Standing Counsel appearing on behalf of respondent Nos. 2 and 3, requests for a short accommodation.

3. At his request, list on 20.01.2026.

CM APPL. 148/2026

4. This is an application filed under section 151 of the Code of Civil Procedure, 1908 seeking permission to place additional documents on record.

5. For the reasons stated in the application, issue notice. Mr. Kalra, learned counsel accepts notice on behalf of the respondent No. 1.

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 09/01/2026 at 20:37:43

6. Mr. Singhdev, learned Standing Counsel accepts notice on behalf of respondent Nos. 2 and 3.

7. In the meanwhile, response/ documents, if any, shall be placed on record by the respondents before the next date of hearing.

8. List on 20.01.2026.

JASMEET SINGH, J JANUARY 5, 2026/sp 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 09/01/2026 at 20:37:43