Delhi High Court - Orders
Shaikh Mujibur Raheman & Ors vs Jamia Millia Islamia Through Its Vice ... on 24 March, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3856/2021 & CM APPL. 11643/2021
SHAIKH MUJIBUR RAHEMAN & ORS. ..... Petitioners
Through: Mr.Prashant Chandra Sen, Sr. Adv.
with Mr.Vineet Bansal, Adv.
versus
JAMIA MILLIA ISLAMIA THROUGH ITS VICE CHANCELLOR
& ORS. ..... Respondents
Through: Mr.Fuzail Ahmad Ayyubi, SC for R-1
Ms.Nidhi Mittal, Adv. for R-2/UGC
Mr.Rahul Sharma, Central Govt.
Counsel for R-3/UOI
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 24.03.2021 CM APPL. 11643/2021 Exemption allowed subject to all just exceptions. Application stands disposed of. W.P.(C) 3856/2021 Issue notice. Mr.Fuzail Ahmad Ayyubi, learned Standing Counsel, accepts notice for respondent No.1, Ms.Nidhi Mittal, learned Advocate, accepts notice for respondent No.2 and Mr.Rahul Sharma, Central Govt. Counsel, accepts notice for respondent No.3.
Renotify on April 12, 2021.
V. KAMESWAR RAO, J MARCH 24, 2021/bh Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.03.2021 14:40:13