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Delhi High Court - Orders

Umar Khalid vs Jawahalal Nehru University on 8 May, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                             $~38 and 39
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 7406/2018
                                       UMAR KHALID                                                        ..... Petitioner
                                                                            Through: Mr. Jawahar Raja, Ms. Aditi
                                                                            Saraswat and Mr. Parth Goyal, Advs.

                                                                            versus

                                       JAWAHALAL NEHRU UNIVERSITY            ..... Respondent
                                                   Through: Ms. Ginny J. Rautray, Mr.
                                                   Navdeep Singh, Mr. Ranvijay Singh & Ms.
                                                   Devika Thakur, Advocates.

                             +         W.P.(C) 7464/2018 and CM APPL. 28574/2018
                                       ANIRBAN BHATTACHARYA                   ..... Petitioner
                                                   Through: Mr. Trideep Pais, Sr. Adv. with
                                                   Mr. Sanya Kumar, Mr. Sahil Ghai and Ms.
                                                   Gargi Sethee, Advs.

                                                                            versus

                                       JAWAHARLAL NEHRU UNIVERSITY            ..... Respondent
                                                    Through: Ms. Ginny J. Rautray, Mr.
                                                    Navdeep Singh, Mr. Ranvijay Singh & Ms.
                                                    Devika Thakur, Advocates.
                                       CORAM:
                                       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                                            ORDER

% 08.05.2024

1. Written submissions from the petitioner are not forthcoming despite direction of this Court. Let the petitioner place written submissions on record after exchanging copies thereof with the respondent at least a week in advance of the next date of hearing.

W.P.(C) 7406/2018 Page 1 of 2

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 09/05/2024 at 23:52:12

2. Renotify on 9 August 2024.

C.HARI SHANKAR, J MAY 8, 2024 rb Click here to check corrigendum, if any W.P.(C) 7406/2018 Page 2 of 2 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 09/05/2024 at 23:52:12