Delhi High Court - Orders
Yogesh Kumar Sharma vs All India Council For Technical ... on 8 February, 2019
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12016/2018 & CM APPLN. 46545/2018
YOGESH KUMAR SHARMA ..... Petitioner
Through Mr.Manjit Singh Ahluwalia, Adv.
versus
ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION (AICTE) AND ORS. ..... Respondents
Through Mr.Anil Soni, CGSC for R-1.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 08.02.2019 Counter affidavit on behalf of respondent no.1 is on record. Rejoinder thereto, if any, be filed within four weeks.
On taking fresh steps within one week, let notice be served upon the respondent nos.2 to 4 through standing counsel. On receipt of the notices, the said respondents are directed to file counter affidavit within four weeks. Rejoinder thereto, if any, to be filed within four weeks thereafter.
Renotify on 03rd April, 2019.
SURESH KUMAR KAIT, J FEBRUARY 08, 2019 ab