Delhi High Court - Orders
X vs Sahitya Akademi on 23 July, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~1 to 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 164/2020
X .....Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Kritika
Bharadwaj, Mr. Dayaar Singla, Ms.
Sitamsini C., Ms. Tahira Kathpalia
and Mr. Khush Singh, Advocates.
versus
SAHITYA AKADEMI .....Respondent
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari, Ms. Ishita
Agarwal and Mr. Dennis Jacob,
Advocates.
+ W.P.(C) 1103/2020 & CM APPL. 11695/2023, 21955/2023,
36663/2023, 44573/2023, 47022/2023
X .....Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Kritika
Bharadwaj, Mr. Dayaar Singla, Ms.
Sitamsini C., Ms. Tahira Kathpalia
and Mr. Khush Singh, Advocates.
versus
AKADEMI AND ORS. .....Respondents
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari, Ms. Ishita
Agarwal and Mr. Dennis Jacob,
Advocates for R-1.
Mr. Ashish K. Dixit, Advocate for R-
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 24/07/2024 at 01:06:53
4.
+ CONT.CAS(C) 976/2023
X .....Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Kritika
Bharadwaj, Mr. Dayaar Singla, Ms.
Sitamsini C., Ms. Tahira Kathpalia
and Mr. Khush Singh, Advocates.
versus
SAHITYA AKADEMI & ORS. .....Respondents
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari, Ms. Ishita
Agarwal and Mr. Dennis Jacob,
Advocates for R-1.
Mr. Ashish K. Dixit, Advocate for R-
4.
Mr. Anurag Ahluwalia, CGSC with
Ms. Hridyanshi Sharma, Advocate for
UOI.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.07.2024
1. Considering the nature of issues involved, it is directed that the Petitioner's name and associated details shall not be disclosed to the public. The Registry shall accordingly amend the cause title of CONT.CAS(C) 164/2020 and CONT.CAS(C) 976/2023 to reflect the name of Petitioner as 'X.'
2. Mr. Ritin Rai, Senior Counsel for Petitioner, has been heard for some 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 24/07/2024 at 01:06:53 time. He states that he will complete his submissions in another thirty minutes.
3. The parties are directed to file comprehensive written submissions in the matters, not exceeding five pages, along with relevant case laws, if any, at least three days before the next date of hearing.
4. Re-notify on 12th August, 2024.
SANJEEV NARULA, J JULY 23, 2024 as 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 24/07/2024 at 01:06:53