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Delhi High Court - Orders

Bhuwan Kansal vs Apeejay School Anr on 30 September, 2024

Author: Jyoti Singh

Bench: Jyoti Singh

                                    $~110
                                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 14522/2023
                                                BHUWAN KANSAL                                                                   .....Petitioner
                                                           Through:                                            Mr. Chirag Jamwal, Advocate.

                                                                                      versus

                                                APEEJAY SCHOOL ANR                        .....Respondents
                                                             Through: Mr. Sanjeev Ralli, Senior Advocate
                                                             with Mr. Shubham Yadav and Mr. Praful Nawani,
                                                             Advocates for R-1.
                                                             Mr.Yeeshu Jain, ASC with Ms. Jyoti Tyagi and
                                                             Mr. Hitanshu Mishra, Advocates for R-2.

                                                CORAM:
                                                HON'BLE MS. JUSTICE JYOTI SINGH
                                                              ORDER
                                    %                         30.09.2024
                                    CM APPL. 57579/2024
                                    1.          Issue notice.

2. Mr. Shubham Yadav, learned counsel accepts notice on behalf of Respondent No.1.

3. Mr. Yeeshu Jain, learned Additional Standing Counsel accepts notice on behalf of Respondent No.2.

4. Counter affidavits be filed by the Respondents before the next date of hearing.

5. List on 22.10.2024, the date already fixed.

6. Till the next date of hearing, further inquiry proceedings pursuant to the impugned charge sheet dated 26.12.2018 shall remain stayed, as a number of legal issues raised by the Petitioner assailing the charge sheet W.P.(C) 14522/2023 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 05/11/2024 at 16:45:38 including delay in issuing the same have been raised in the writ petition which require consideration before the inquiry proceeds further.

7. Written submissions be filed by the parties along with the judgments they wish to rely on, before the next date of hearing.

JYOTI SINGH, J SEPTEMBER 30, 2024 DU/shivam W.P.(C) 14522/2023 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 05/11/2024 at 16:45:38