Delhi High Court - Orders
Sabareesh Rajan vs National Testing Agency & Ors on 10 January, 2022
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~26 to 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
26
+ LPA 12/2022
SABAREESH RAJAN ..... Appellant
Through: Mr. Ravi Kumar, Advocate with
Mr.Anil Jaryal and Mr. Rohit Pratap Singh,
Advocates.
versus
NATIONAL TESTING AGENCY & ORS. ..... Respondents
Through: Ms. Seema Dolo, Advocates for R-1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty,
Ms.Michelle B. Das, Mr. Bhanu Gulati and
Ms.Sumangla Swami, Advocates for R-4.
27
+ LPA 15/2022
SONAM ..... Appellant
Through: Mr. Ravi Kumar, Advocate with
Mr.Anil Jaryal and Mr. Rohit Pratap Singh,
Advocates.
versus
NATIONAL TESTING AGENCY & ORS. ..... Respondents
Through: Ms. Seema Dolo, Advocates for R-1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty,
Ms.Michelle B. Das, Mr. Bhanu Gulati and
Ms.Sumangla Swami, Advocates for R-4.
28
+ LPA 16/2022
RIMJHIM GOSWAMI ..... Appellant
Through: Mr. Ravi Kumar, Advocate with
Mr.Anil Jaryal and Mr. Rohit Pratap Singh,
Advocates.
LPA 12/2022 and connected matters Page 1 of 3
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:17.01.2022
18:26:52
versus
NATIONAL TESTING AGENCY & ORS. ..... Respondents
Through: Ms. Seema Dolo, Advocates for R-1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty,
Ms.Michelle B. Das, Mr. Bhanu Gulati and
Ms.Sumangla Swami, Advocates for R-4.
29
+ LPA 17/2022
DISHA JOSHI ..... Appellant
Through: Mr. Ravi Kumar, Advocate with
Mr.Anil Jaryal and Mr. Rohit Pratap Singh,
Advocates.
versus
NATIONAL TESTING AGENCY & ORS. ..... Respondents
Through: Ms. Seema Dolo, Advocates for R-1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty,
Ms.Michelle B. Das, Mr. Bhanu Gulati and
Ms.Sumangla Swami, Advocates for R-4.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 10.01.2022 Proceedings have been conducted through video conferencing. CM APPL. 1047/2022 (Exemption) in LPA 12/2022 CM APPL. 1058/2022 (Exemption) in LPA 15/2022 CM APPL. 1074/2022 (Exemption) in LPA 16/2022 CM APPL. 1075/2022 (Exemption) in LPA 17/2022 Allowed, subject to all just exceptions. Applications stand disposed of.
LPA 12/2022 and connected matters Page 2 of 3 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:17.01.2022 18:26:52LPA 12/2022, LPA 15/2022, LPA 16/2022 & LPA 17/2022 Issue notice.
Ms. Seema Dolo, learned counsel accepts notice on behalf of Respondent No.1.
Mr. T. Singhdev, learned counsel accepts notice on behalf of Respondent No.4.
Learned counsels seek time to take instructions. Time as prayed for is granted. Notice be issued to Respondents No.2 and 3, through ordinary process returnable on 28.02.2022.
CHIEF JUSTICE JYOTI SINGH, J JANUARY 10, 2022 rk LPA 12/2022 and connected matters Page 3 of 3 Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:17.01.2022 18:26:52