Delhi High Court - Orders
Dr. Anuradha Gupta vs University Of Delhi And Ors on 26 March, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~47 & 54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3684/2021 & CM APPLs. 11168/2021, 12475/2021,
12476/2021, 12477/2021, 12478/2021
DR. ANURADHA GUPTA ..... Petitioner
Through: Mr. A.K Behra and Mr. Kunal Mittal,
Advs.
versus
UNIVERSITY OF DELHI AND ORS ..... Respondents
Through: Mr. Mariarputham, Sr. Adv. with
Mr. Mohinder J.S. Rupal and Ms. V.
Bhawani, Advs. for R1.
Mr. Ankur Chibber and Mr.
Anshuman Mehrotra, Advs. for R2.
Mr. Sudhir Nandrajog, Sr. Adv. with
Mr. Anand Nandan, Adv. for R3.
AND
+ W.P.(C) 10615/2020 & CM APPLs. 33445/2020, 33446/2020,
34940/2020, 5096/2021
DR. ANURADHA GUPTA ..... Petitioner
Through: Mr. Pritish Sabharwal and
Mr. Sanjeet Kumar, Advs.
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through: Mr. Mohinder J.S. Rupal and Ms. V.
Bhawani, Advs. for R1.
Mr. R.K. Anand, Mr. Ankur Chibber
and Mr. Anshuman Mehrotra, Advs.
for R2.
Mr. Sudhir Nandrajog, Sr. Adv. with
Mr. Anand Nandan, Adv. for R3.
Mr. Jamal Akhtar, Panel Counsel
GNCT for R4 with SI-Ravinder, PS-
Signature Not Verified
Digitally Signed
By:ANIL KUMAR
Signing Date:27.03.2021
17:28:56
Sarojini Nagar.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 26.03.2021 CM. Nos. 12475/2021 & 12476/2021 (for amendments) in W.P.(C) 3684/2021 These two applications have been filed by the petitioner seeking amendment in the writ petition and the stay application respectively. For the reasons stated in the applications and leaned counsel appearing for the respondents have no objection in allowing the amendments, the same are allowed. Amended writ petition and stay application are taken on record.
Mr. Mohinder J.S. Rupal, learned Counsel appearing for respondent No.1, Mr. Ankur Chibber, learned Counsel appearing for respondent No.2 College and Mr. Sudhir Nandrajog, learned Sr. Counsel appearing for respondent No.3 state, they do not wish to file any additional affidavit or any reply to the amended writ petition / stay application. Their statements are taken on record.
The applications stand disposed of.
W.P.(C)3684/2021 & CM APPLs. 11168/2021, 12477/2021 and 12478/2021 W.P.(C) 10615/2020 & CM APPLs. 33445/2020, 33446/2020, 34940/2020, 5096/2021 With the consent of counsel for the parties, the writ petitions have been heard.
Judgments reserved.
Parties shall send their written submissions along with Judgments they rely on to the email of the Court Master of this court on or before 29th Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:27.03.2021 17:28:56 March, 2021 by 05:00 pm. They shall also file the same in the Registry on April 5, 2021.
Interim order to continue till the pronouncements of the judgments.
V. KAMESWAR RAO, J MARCH 26, 2021/jg Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:27.03.2021 17:28:56