Delhi High Court - Orders
Svm College Of Pharmacy vs Pharmacy Council Of India And Anr on 10 January, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~11,12,14,15,18,20 to 22, 25 to 31, 33 to 45, 47, 48, 50 to 53, 56 to 60 & 62 to 106
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 193/2020 & CM APPL. 572/2020
SVM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 207/2020 & CM APPL. 660/2020
SHREE JEE BABA COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMCY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 234/2020 & CM APPL. 741/2020
DCS COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMCY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 235/2020 & CM APPL. 742/2020
SHRI RP COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMCY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 239/2020 & CM Nos. 748-49/2020
DIBYA COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 245/2020 & CM APPL. 756-57/2020
SAINT STEPHEN'S PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 246/2020 & C.M. No.758/2020
DR. AVANI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 247/2020 & C.M. No.759/2020
BHAVANI PATNA COLLEGE OF PHARMACY ..... Petitioner
W.P.(C) 193/2020 & connected matters page 1 of 16
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 250/2020 & C.M. No.762/2020
DAU GAUTAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMCY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 251/2020 & C.M. No.763/2020
JANGI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 252/2020 & C.M. No.764/2020
VIRENDRA INSTITUTE OF
PROFESSIONAL STUDIES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 253/2020 & CM APPL. 765-66/2020
TARADEVI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 254/2020 & CM APPL. 767-68/2020
S. N INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 255/2020 & CM APPL. 769-70/2020
SHAHEED BHAGAT SINGH
PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 256/2020 & C.M. No.771/2020
A.V. INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMCY COUNCIL OF INDIA AND ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 2 of 16
+ W.P.(C) 263/2020 & C.M. No.801/2020
RSMP COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 264/2020 & C.M. No.805/2020
SRIJAN COLLEGE OF NURSING AND PARAMEDICAL
SCIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 265/2020 & C.M. No.807/2020
KALAWATI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 266/2020 & C.M. No.809/2020
LOTUS SHIKSHAN SANSTHAN ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 267/2020 & CM APPL. 810-11/2020
PRIYANKA DEVI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 268/2020 & C.M. No.812/2020
SITA DEVI MAHAVIDYALAYA, DEPARTMENT OF
PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 269/2020 & C.M. No.813/2020
GANGA SEWA NURSING AND
PARAMEDICAL COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 271/2020 & C.M. No.815/2020
ANGUL COLLEGE OF PHARMACY ..... Petitioner
W.P.(C) 193/2020 & connected matters page 3 of 16
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 272/2020 & C.M. No.816/2020
SHRI RAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 273/2020 & C.M. No.819/2020
CHOUDHARY CHARAN SINGH P
HARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 274/2020 & C.M. No.820/2020
PRATIVA COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 276/2020 & C.M. No.826/2020
SCHOOL OF PHARMACY, SAM
GLOBAL UNIVERSITY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 277/2020 & C.M. No.831/2020
G S GIRI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 278/2020 & CM APPL. 835-36/2020
KCP COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 280/2020 & C.M. No.841/2020
A. G. COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 4 of 16
+ W.P.(C) 283/2020 & C.M. No.855/2020
OPM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 284/2020 & C.M. No.856/2020
SHIVAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 287/2020 & CM APPL. 875-76/2020
MAYUR COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 288/2020 & CM APPL. 877-78/2020
NALANDA INSTITUTE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 294/2020 & CM APPL. 888-89/2020
RAJASTHAN DELHI EDUCATION
SOCIETY & ANR ..... Petitioners
versus
PHARMACY COUNCIL OF INDIA & ANR ..... Respondents
+ W.P.(C) 295/2020 & C.M. No.890/2020
U.P INSTITUTE OF MEDICAL SCIENCES ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 296/2020 & C.M. No.891/2020
GBS COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 298/2020 & C.M. No.894/2020
SHRI SIDDHI VINAYAK INSTITUTE
OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 5 of 16
+ W.P.(C) 300/2020 & C.M. No.896/2020
MAHARANA PRATYAP
COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 303/2020 & C.M. No.898/2020
KORAPUT COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 304/2020 & C.M. No.899/2020
SHRI DAFEDAR SINGH COLLEGE OF PHARMACY..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 305/2020 & C.M. No.900/2020
RIDDHI SIDDHI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 306/2020 & C.M. No.901/2020
LALPATI COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 309/2020 & C.M. No.906/2020
SHREE RAM COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
+ W.P.(C) 311/2020 & CM APPL. 909-10/2020
JHARSUGUDA PHARMACY COLLEGE ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 313/2020 & CM APPL. 916-17/2020
ADARSH PHARMACY COLLEGE ..... Petitioner
Versus
W.P.(C) 193/2020 & connected matters page 6 of 16
PHARMACY COUNCIL OF INDIA THROUGH ITS REGISTRAR
CUM SECRETARY ..... Respondent
+ W.P.(C) 314/2020 & CM APPL. 918-19/2020
M.B.D COLLEGE OF PHARMACY ..... Petitioner
versus
PHARMACY COUNCIL OF INDIA ..... Respondent
+ W.P.(C) 317/2020 & CM Nos.944-45/2020
SPRIHA SHIKSHA EVAM KALYAN SAMITI & ANR. .... Petitioners
versus
PHARMACY COUNCIL OF INDIA & ORS. ..... Respondents
+ W.P.(C) 346/2020 & CM No.987/2020
K.N. SINGH COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 347/2020 & CM No.988/2020
MAHADEVI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 348/2020 & CM No.990/2020
OMPAL MUNSHI SINGH COLLEGE OF PHARMACY.... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 349/2020 & CM No.991/2020
SRI THAKUR JI MAHARAJ PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 350/2020 & CM No.992/2020
AQBAL ACADEMY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 351/2020 & CM No.993/2020
SAVITRI DEVI COLLEGE OF PHARMACY .... Petitioner
Versus
W.P.(C) 193/2020 & connected matters page 7 of 16
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 352/2020 & CM No.994/2020
VIDYA INSTITUTE OF MEDICAL SCIENCES .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 353/2020 & CM No.995/2020
PARMESHWAR SINGH MEMORIAL
COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 354/2020 & CM No.996/2020
SHRI DURGA JI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 355/2020 & CM No.997/2020
AZAD PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 357/2020 & CM No.1000/2020
PURVANCHAL COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 358/2020 & CM No.1001/2020
MAA SHARDEY COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 359/2020 & CM No.1002/2020
JAI PRABHA CHANDRASHEKHAR
COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 8 of 16
+ W.P.(C) 360/2020 & CM No.1003/2020
SWATANTRATA SENANI CHHANGUR TRIPATHI
INSTITUTE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 361/2020 & CM No.1004/2020
SONEPUR COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 362/2020 & CM No.1005/2020
S.S.D. COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 363/2020 & CM No.1006/2020
MAA PRABHAWATI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 364/2020 & CM No.1007/2020
MAHARANA PRATAP COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 365/2020 & CM No.1008/2020
BABA BAIJNATH JI PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 366/2020 & CM No.1009/2020
TEERTHANKER K R D COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 367/2020 & CM No.1010/2020
KAMLA HARI PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 9 of 16
+ W.P.(C) 368/2020 & CM No.1011/2020
RDJS PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 369/2020 & CM No.1012/2020
RDJS TECHNICAL COLLEGE OF HIGHER EDUCATION.. Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 370/2020 & CM No.1013/2020
TH. HAR NARAYAN SINGH DEGREE COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 371/2020 & CM No.1014/2020
SRI THAKUR JI MAHARAJ PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 372/2020 & CM No.1015/2020
RUDAULI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 373/2020 & CM No.1016/2020
VEER SHIVAJI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 374/2020 & CM No.1017/2020
JAN NAYAK CHANDRASHEKHAR
COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 375/2020 & CM No.1018/2020
H.I.C.T. COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
W.P.(C) 193/2020 & connected matters page 10 of 16
+ W.P.(C) 376/2020 & CM No.1020/2020
NAND LAL PATAL COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 377/2020 & CM No.1023/2020
APOLLO COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 378/2020 & CM No.1024/2020
SRI THAKUR JI MAHARAJ PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 379/2020 & CM No.1025/2020
DR. BHIM RAO AMBEDKAR COLLEGE OF PHARMACY.... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 380/2020 & CM No.1026/2020
GAGRANI COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 381/2020 & CM No.1027/2020
R.S. COLLEGE OF PHARMACY .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
+ W.P.(C) 382/2020 & CM No.1028/2020
SRI THAKUR JI MAHARAJ PHARMACY COLLEGE .... Petitioner
versus
PHARMACY COUNCIL OF INDIA & ANR. ..... Respondents
Present : Mr. Sumit Kumar Gaur and Mr. Rana Pratap Singh, Advs. for
petitioner in W.P.(C)No.193/2020.
Mr. Sanjay Sharawat, Mr. Divyank Rana and Mr. Ashok Kumar,
Advs. for petitioners in W.P.(C)Nos.207/2020, 234/2020, 235/2020,
W.P.(C) 193/2020 & connected matters page 11 of 16
246/2020, 250/2020, 251/2020, 252/2020, 256/2020, 263/2020,
265/2020, 268/2020, 272/2020, 273/2020, 276/2020, 277/2020,
284/2020, 298/2020, 300/2020, 304/2020, 306/2020 & 309/2020.
Mr. R.K. Ruhil, Adv. for petitioner in W.P.(C)Nos.239/2020,
245/2020, 253/2020, 254/2020, 255/2020, 267/2020, 278/2020,
287/2020, 288/2020, 311/2020, 313/2020 & 314/2020.
Mr. Chandrashekhar Singh, Adv. for petitioners in
W.P.(C)Nos.247/2020, 264/2020, 269/2020, 271/2020, 274/2020,
283/2020, 303/2020, 346/2020, 353-54/2020, 357/2020, 359-
61/2020, 363/2020, 366/2020, 370/2020, 374/2020 & 376-77/2020.
Mr. Mayank Manish and Mr. Ravi Kant, Advs. for petitioners in
W.P.(C)Nos.266/2020, 280/2020, 295/2020, 305/2020, 347-
352/2020, 355/2020, 358/2020, 362/2020, 364/2020, 365/2020, 367-
69/2020, 371-73/2020, 375/2020 & 378-82/2020.
Mr. Amitesh Kumar and Ms. Binisa Mohanty, Advs. for petitioners
in W.P.(C)Nos.294/2020 & 317/2020.
Mr. Sumit Kumar Gaur and Mr. Rana Pratap Singh, Advs. for
petitioners in W.P.(C)Nos.296/2020.
Mr. Zoheb Hossain and Mr. Piyush Goyal, Advs. for R-1/PCI.
Mr. Anil Soni, Standing Counsel for R-2/AICTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 10.01.2020 CM No.748/2020 in W.P.(C)No.239/2020 CM No.757/2020 in W.P.(C)No.245/2020 CM No.765/2020 in W.P.(C)No.253/2020 CM No.767/2020 in W.P.(C)No.254/2020 CM No.769/2020 in W.P.(C)No.255/2020 CM No.810/2020 in W.P.(C)No.267/2020 CM No.835/2020 in W.P.(C)No.278/2020 CM No.875/2020 in W.P.(C)No.287/2020 CM No.877/2020 in W.P.(C)No.288/2020 CM No.889/2020 in W.P.(C)No.294/2020 CM No.909/2020 in W.P.(C)No.311/2020 CM No.916/2020 in W.P.(C)No.313/2020 CM No.918/2020 in W.P.(C)No.314/2020 W.P.(C) 193/2020 & connected matters page 12 of 16 CM No.944/2020 in W.P.(C)No.317/2020
1. Allowed, subject to just exceptions. W.P.(C) 193/2020 & CM APPL. 572/2020 W.P.(C) 207/2020 & CM APPL. 660/2020 W.P.(C) 234/2020 & CM APPL. 741/2020 W.P.(C) 235/2020 & CM APPL. 742/2020 W.P.(C) 239/2020 & CM No. 749/2020 W.P.(C) 245/2020 & CM APPL. 756/2020 W.P.(C) 246/2020 & C.M. No.758/2020 W.P.(C) 247/2020 & C.M. No.759/2020 W.P.(C) 250/2020 & C.M. No.762/2020 W.P.(C) 251/2020 & C.M. No.763/2020 W.P.(C) 252/2020 & C.M. No.764/2020 W.P.(C) 253/2020 & CM APPL. 766/2020 W.P.(C) 254/2020 & CM APPL. 768/2020 W.P.(C) 255/2020 & CM APPL. 770/2020 W.P.(C) 256/2020 & C.M. No.771/2020 W.P.(C) 263/2020 & C.M. No.801/2020 W.P.(C) 264/2020 & C.M. No.805/2020 W.P.(C) 265/2020 & C.M. No.807/2020 W.P.(C) 266/2020 & C.M. No.809/2020 W.P.(C) 267/2020 & CM APPL. 811/2020 W.P.(C) 268/2020 & C.M. No.812/2020 W.P.(C) 269/2020 & C.M. No.813/2020 W.P.(C) 271/2020 & C.M. No.815/2020 W.P.(C) 272/2020 & C.M. No.816/2020 W.P.(C) 273/2020 & C.M. No.819/2020 W.P.(C) 274/2020 & C.M. No.820/2020 W.P.(C) 276/2020 & C.M. No.826/2020 W.P.(C) 277/2020 & C.M. No.831/2020 W.P.(C) 278/2020 & CM APPL. 836/2020 W.P.(C) 280/2020 & C.M. No.841/2020 W.P.(C) 283/2020 & C.M. No.855/2020 W.P.(C) 284/2020 & C.M. No.856/2020 W.P.(C) 287/2020 & CM APPL. 876/2020 W.P.(C) 288/2020 & CM APPL. 878/2020 W.P.(C) 294/2020 & CM APPL. 888/2020 W.P.(C) 295/2020 & C.M. No.890/2020 W.P.(C) 296/2020 & C.M. No.891/2020 W.P.(C) 193/2020 & connected matters page 13 of 16 W.P.(C) 298/2020 & C.M. No.894/2020 W.P.(C) 300/2020 & C.M. No.896/2020 W.P.(C) 303/2020 & C.M. No.898/2020 W.P.(C) 304/2020 & C.M. No.899/2020 W.P.(C) 305/2020 & C.M. No.900/2020 W.P.(C) 306/2020 & C.M. No.901/2020 W.P.(C) 309/2020 & C.M. No.906/2020 W.P.(C) 311/2020 & CM APPL. 910/2020 W.P.(C) 313/2020 & CM APPL. 917/2020 W.P.(C) 314/2020 & CM APPL. 919/2020 W.P.(C) 317/2020 & CM No.945/2020 W.P.(C) 346/2020 & CM No.987/2020 W.P.(C) 347/2020 & CM No.988/2020 W.P.(C) 348/2020 & CM No.990/2020 W.P.(C) 349/2020 & CM No.991/2020 W.P.(C) 350/2020 & CM No.992/2020 W.P.(C) 351/2020 & CM No.993/2020 W.P.(C) 353/2020 & CM No.995/2020 W.P.(C) 354/2020 & CM No.996/2020 W.P.(C) 355/2020 & CM No.997/2020 W.P.(C) 357/2020 & CM No.1000/2020 W.P.(C) 358/2020 & CM No.1001/2020 W.P.(C) 359/2020 & CM No.1002/2020 W.P.(C) 360/2020 & CM No.1003/2020 W.P.(C) 361/2020 & CM No.1004/2020 W.P.(C) 362/2020 & CM No.1005/2020 W.P.(C) 363/2020 & CM No.1006/2020 W.P.(C) 364/2020 & CM No.1007/2020 W.P.(C) 365/2020 & CM No.1008/2020 W.P.(C) 366/2020 & CM No.1009/2020 W.P.(C) 367/2020 & CM No.1010/2020 W.P.(C) 368/2020 & CM No.1011/2020 W.P.(C) 369/2020 & CM No.1012/2020 W.P.(C) 370/2020 & CM No.1013/2020 W.P.(C) 371/2020 & CM No.1014/2020 W.P.(C) 372/2020 & CM No.1015/2020 W.P.(C) 373/2020 & CM No.1016/2020 W.P.(C) 374/2020 & CM No.1017/2020 W.P.(C) 375/2020 & CM No.1018/2020 W.P.(C) 376/2020 & CM No.1020/2020 W.P.(C) 193/2020 & connected matters page 14 of 16 W.P.(C) 377/2020 & CM No.1023/2020 W.P.(C) 378/2020 & CM No.1024/2020 W.P.(C) 379/2020 & CM No.1025/2020 W.P.(C) 380/2020 & CM No.1026/2020 W.P.(C) 381/2020 & CM No.1027/2020 W.P.(C) 382/2020 & CM No.1028/2020
2. I am informed by learned counsel for the petitioner(s) that PCI has extended the date of filing the applications up until 13.01.2020 vide public notice dated 06.01.2020.
3. Accordingly, issue notice to the respondents. 3.1 Mr. Zoheb Hossain accepts notice on behalf of respondent no.1/PCI while Mr. Anil Soni accepts notice on behalf of respondent no.2/AICTE. 3.2 A counter-affidavit be filed within three weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
4. For the moment, as in the other cases, respondent no. 1/PCI will allow the petitioner(s) in the captioned matters to file their respective applications, which thereafter will be processed. However, no final decision will be taken till such time a decision is rendered on merits in the captioned petitions.
5. Furthermore, respondent no. 1/PCI will also operationalise its portal. 5.1 Accordingly, in view of the directions issued above, the interim applications, i.e. CM Nos. 572/2020, 660/2020, 741/2020, 742/2020, 749/2020, 756/2020, 758/2020, 759/2020, 762/2020, 763/2020, 764/2020, 766/2020, 768/2020, 770/2020, 771/2020, 801/2020, 805/2020, 807/2020, 809/2020, 811/2020, 812/2020, 813/2020, 815/2020, 816/2020, 819/2020, 820/2020, 826/2020, 831/2020, 836/2020, 841/2020, 855/2020, 856/2020, 876/2020, 878/2020, 888/2020, 890/2020, 891/2020, 894/2020, 896/2020, 898/2020, 899/2020, 900/2020, 901/2020, 906/2020, 910/2020, 917/2020, 919/2020, 945/2020, 987/2020, 988/2020, 990/2020, 991/2020, 992/2020, 993/2020, 995- W.P.(C) 193/2020 & connected matters page 15 of 16 97/2020, 1000-1018/2020, 1020/2020 & 1023-28/2020, are disposed of
6. It is made clear that these directions are issued without prejudice to the rights and contentions of the parties.
7. Renotify the captioned matters on 16.04.2020.
8. Dasti under the signatures of the Court Master.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 193/2020 & connected matters page 16 of 16 $~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI CM APPL. 38954/2019 in + W.P.(C) 8748/2017 YOGENDER NATH BHARDWAJ AND ORS. ..... Petitioners Through : Mr. Akshaydeep Singhal, Adv. along with Mr. Y.N. Bhardwaj, petitioner in person.
versus SECURITIES AND EXCHANGE BOARD OF INDIA AND ORS. ..... Respondents Through : Ms. Shefali Kishore, Adv. for R-1.
Ms. Gunjan Sinha Jain, Adv. for R-5.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM No.38954/2019 Renotify the captioned application on 23.01.2020, the date already fixed in the writ petition.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj $~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9635/2019 SHASHWAT TYAGI ..... Petitioner Through : Mr. Joy Basu, Sr. Adv. with Ms.Reena Choudhary, Mr. Roan Batra, Mr. Dhruv Sethi and Mr.Kanak Bose, Advs.
versus
UNIVERSITY OF DELHI ..... Respondent
Through : Mr. Mohinder J.S. Rupal and
Mr.Kousik Ghosh, Advs. for
University of Delhi.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. Mr. Joy Basu, learned senior counsel, who appears on behalf of the petitioner, on instructions, says that one of the candidates, i.e. Ms. Ayushi, has given up her seat for the LL.B. course and, therefore, one seat is now available.
2. Mr. Rupal says that he will revert with instructions as to whether this position is factually correct.
3. Renotify the matter on 15.01.2020.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9915/2019 AFZAL HUSAIN AND ANR. ..... Petitioners Through : Mr. Lakshya Sachdeva, Adv. versus JAWAHARLAL NEHRU UNIVERSITY ..... Respondent Through : Ms. Anushka Ashok, Adv. along with Mr. M.K. Pachauri, Joint Registrar (Admissions), JNU.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. Learned counsel for the respondent, on instructions from Mr. M.K. Pachauri, Joint Registrar (Admissions), JNU, who is present in court, says that in the peculiar facts and circumstances of this case, admission will be given to the petitioners provided the requisite formalities are fulfilled. 1.1 The needful will be done by the petitioners.
2. However, for the ensuing academic sessions, JNU will follow the mandate of the judgment of the Division Bench of this court rendered in Students Federation of India & Ors. v. Union of India & Ors., AIR 2019 Del. 69.
3. It is made clear that the directions contained in paragraph 1 above will not form a precedent.
4. The captioned writ petition is, accordingly, closed.
5. Dasti under the signatures of the Court Master.
RAJIV SHAKDHER, J JANUARY 10, 2020/aj $~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI CM No. 675/2020 in + W.P.(C) 7238/2019 YUVA VYAVSAIK SHIKSHAN MAHAVIDYALAYA... Petitioner Through : Mr. Jasbir Singh, Adv.
versus NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR. ..... Respondents Through : Mr. Mohit Siwach, Adv. for Mr.Karan Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM No. 675/2020
1. Issue notice to the non-applicants/respondents.
2. Mr. Mohit Siwach accepts notice on behalf of the non- applicants/respondents.
3. Learned counsel for the respondents says that the directions contained in another matter raising a similar issue, can be passed in this matter as well. 3.1 In this regard, my attention is drawn to the order dated 09.12.2019 passed in W.P.(C)No.6286/2019 in the matter of I.I.T.S. College v. National Council for Teacher Education & Anr.
W.P.(C) 7238/2019 page 1 of 2
4. The record shows that on 09.07.2019, my predecessor had permitted the petitioner to participate in the counselling process subject to the outcome in the writ petition. The petitioner now seeks that the affiliating university i.e. Jivaji University, Gwalior, Madhya Pradesh may permit enrolment and conduct the examination of students in line with the aforementioned order dated 09.12.2019 passed in W.P.(C)No.6286/2019.
5. In view of the stand taken by learned counsel for the respondents, the aforementioned affiliating university will permit the enrolment and conduct of examination of students subject to the final outcome in the writ petition.
6. The factum of pendency of the instant writ petition and the interim directions passed by this court will be communicated by the petitioners to all students. The orders passed by this court will also be uploaded on the petitioner's website.
7. The fact that the students will not be entitled to claim any equity, merely, because such protem interim directions have been issued, will also be communicated to the students.
8. The captioned application is disposed of with the aforesaid directions.
9. Dasti under the signatures of the Court Master.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 7238/2019 page 2 of 2 $~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI CM No.674/2020 in + W.P.(C) 9923/2019 GREENWAY MODERN SR SEC SCHOOL ..... Petitioner Through : Mr. Pramod Gupta and Ms. Pragya Agrawal, Advs.
versus DIRECTORATE OF EDUCATION THROUGH ITS DIRECTOR ..... Respondent Through : Mr. Santosh Kumar Tripathi, ASC with Mr. Rizwan Nijami, Adv. along with Mr. Rajiv Tanwar, L.A., DOE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM No.674/2020
1. This is an application filed on behalf of the respondent/DOE for carrying out a correction in the order dated 13.09.2019.
2. The prayer made in the application is not opposed by learned counsel for the petitioner.
3. As correctly pointed out, there is a typographical error in paragraph 6 of the order dated 13.09.2019 to the effect that the direction contained therein pertains to the "petitioner" instead of the "respondent".
W.P.(C) 9923/2019 page 1 of 2
4. As prayed, the correction in paragraph 6 of the order dated 13.09.2019 to the aforesaid extent is ordered. The paragraph 6 of the order dated 13.09.2019 will now read as follows :
"6. In line with the order of the Division Bench, passed in LPA No.230/2019, the petitioner will maintain status quo regarding enhancement of fee till the next date of hearing."
5. The other parts of the order dated 13.09.2019 shall remain unaltered.
6. The captioned application is disposed of.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj Click here to check corrigendum W.P.(C) 9923/2019 page 2 of 2 $~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 176/2020 & CM Nos.529-31/2020 OCEAN PLASTICS AND FIBERS (P) LIMITED ..... Petitioner Through : Mr. Vikas Upadhyay, Adv. versus DELHI DEVELOPMENT AUTHORITY & ANR. ... Respondents Through : Mr. Dhanesh Relan, Standing Counsel with Ms. Komal Sorout and Ms. Kajri Gupta, Advs. for DDA.
Ms. Jyoti Taneja, Mr. Vidur Kamra and Mr. Pradeep Dudy, Advs. for NDMC. CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM Nos.529/2020 & 531/2020
1. Allowed, subject to just exceptions. W.P.(C) 176/2020 & CM No.530/2020
2. Mr. Dhanesh Relan, who appears on behalf of respondent no.1/DDA on advance notice, seeks an accommodation.
3. Mr. Relan says that he will ascertain as to whether or not the entire policy document has been placed on record.
4. Furthermore, Mr. Relan says that he will also ascertain as to whether or not the case was put up before the Lieutenant Governor before issuance of the impugned communication dated 09.10.2019.
5. On request, renotify the matter on 23.01.2020.
RAJIV SHAKDHER, J JANUARY 10, 2020/aj $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 237/2020 RAJKUMAR SINGH AND ANR. ..... Petitioners Through : Mr. Tashriq Ahmad, Adv. versus PNB HOUSING FINANCE LIMITED ..... Respondent Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. The principal grievance of the petitioners is that the respondent is seeking to take possession of the secured asset in pursuance of the proceedings carried out under Section 13(4) of the SARFAESI Act, 2002.
2. During the course of the hearing, learned counsel for the petitioner has placed before me a notice dated 03.01.2020 issued by the authorized officer of the respondent whereby the petitioners have been intimated that the possession of the secured asset, which is described as Plot No.64, 2nd Floor, Niti Khand-1, Indirapuram, Ghaziabad, Uttar Pradesh-201014, will be taken on 13.01.2020 or any date thereafter.
3. It appears that the petitioners had taken recourse to the statutory remedy under SARFAESI Act, 2002.
4. My attention has been drawn to the order dated 09.10.2018, passed by the concerned Debt Recovery Tribunal-II, Delhi (i.e. DRT-II) which is appended on page 111 of the paper book. A perusal of the said order is demonstrative of the fact that a conditional order of protection is passed in favour of the petitioners which required deposit of Rs.7,26,094/- within the W.P.(C) 237/2020 page 1 of 2 timeline defined therein.
5. Learned counsel for the petitioners says that against the said order, an appeal was preferred before the DRAT.
6. The DRAT, evidently, vide order dated 15.01.2019 directed the petitioners to make a pre-deposit of 50% of the debt in question. Furthermore, the DRAT had directed that this deposit has to be made with the Registrar of the DRAT. It was further directed by the DRAT that the pre-deposit amount shall be invested in a fixed deposit which will have the maximum rate of interest.
7. The record shows that the appeal was called out by the DRAT on 08.03.2019. The appeal was dismissed on that date on the ground that neither the pre-deposit had been made nor were the petitioners represented on that date before the DRAT.
8. Given this background, the prayers made in the writ petition cannot be allowed.
9. The captioned writ petition is dismissed with liberty to the petitioners to approach the appropriate forum for agitating their grievance. The petitioners claim that nothing is due to the respondent. This is an aspect which petitioners can very well raise by availing the appropriate statutory remedy.
10. For the purposes of good order and record, the Registry will scan and upload the copy of the notice dated 03.01.2020, apparently, issued by the respondent which was handed over in court by the counsel for the petitioner.
RAJIV SHAKDHER, J JANUARY 10, 2020/aj W.P.(C) 237/2020 page 2 of 2 $~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI CM Nos.862-63/2020 + W.P.(C) 12856/2019 JINDAL PUBLIC SCHOOL ..... Petitioner Through : Mr. Prag Chawla and Ms. Jaspreet Kaur, Advs.
versus GOVT. OF NCT OF DELHI AND ANR. ..... Respondents Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM No.863/2020
1. Allowed, subject to just exceptions.CM No.862/2020
2. This is an application which seeks modification of the order dated 20.12.2019.
3. Mr. Prag Chawla, who appears on behalf of the petitioner, says that the direction issued to the respondents to reimburse the money spent by the petitioner school in buying books and writing material for children falling in EWS and DG category should also include reimbursement of tuition fee. 3.1 This aspect of the matter, as I recollect, was not brought up by Mr.Chawla on the previous date. However, to examine this aspect further, issue notice to the respondents.
W.P.(C) 12856/2019 page 1 of 2
4. In addition, learned counsel for the petitioner is given liberty to serve learned counsel for the respondents on record as well.
5. Renotify the captioned application on 14.02.2020, the date already fixed in the writ petition.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 12856/2019 page 2 of 2 $~49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 281/2020 & CM Nos.843-44/2020 KUSUM LATA SINGHAL ..... Petitioner Through : Mr. Sahib Gurdeep Singh, Adv. versus UNION OF INDIA AND ORS. ..... Respondents Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM No.843/2020
1. Allowed, subject to just exceptions. W.P.(C) 281/2020 & CM No.844/2020
2. Issue notice for the respondents.
3. In the meanwhile, learned counsel for the petitioner will file the Memorandum of Association (MOA) and Articles of Association (AOA) of Rishab Ispat Ltd.
4. It is the case of the petitioner that Rishab Ispat Ltd. was delisted as far back as in 2002 and, therefore, was not an Exclusively Listed Company (ELC) in terms of the circular dated 10.10.2016.
5. It is, therefore, the contention of learned counsel for the petitioner that Rishab Ispat Ltd. could not have been put on the Dissemination Board (in short "DB").
W.P.(C) 281/2020 page 1 of 2
6. It is also contended that since Rishab Ispat Ltd. was not an ELC, the punitive action taken against the petitioner by taking recourse to Clause 6 of SEBI's circular dated 10.10.2016 could not have been taken.
7. Renotify the matter on 01.05.2020.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 281/2020 page 2 of 2 $~55 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 293/2020 & CM APPL. 887/2020 VIKAS KUMAR SINGH ..... Petitioner Through : Ms. Sonika Tyagi, Adv. versus UNION OF INDIA AND ORS. ..... Respondents Through : Mr. Ranvir Singh, Adv. for R-1.
Ms. Hetu Arora Sethi, ASC with Mr.Rahul Jain, Adv. for GNCTD/R-2 & 4.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 CM APPL. 887/2020
1. Allowed, subject to just exceptions. W.P.(C) 293/2020
2. I am of the view that, for the moment, respondent no.1 should be deleted from the array of parties as respondent no.2/DOE presence should suffice. It is ordered accordingly.
3. Respondent no.4 is the Station House Officer (SHO), Police Station, Sarita Vihar, Delhi.
3.1 For the present, no notice need be issued to the said respondent.
4. An amended memo of parties will be filed by the petitioner before the next date of hearing.
W.P.(C) 293/2020 page 1 of 2
5. Issue notice to the remaining respondents.
6. Ms. Hetu Arora Sethi accepts notice on behalf of respondent no.2/DOE.
7. On steps being taken, notice shall issue to respondent no.3 i.e. Saint Giri Public School (now respondent no.2). In addition, service be effected via private mode as well.
8. Renotify the matter on 05.02.2020.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 293/2020 page 2 of 2 $~61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 302/2020 SMT. KITABWATI ..... Petitioner Through : Mr. N.S. Dalal and Mr. Manu Kharra, Advs.
versus DELHI DEVELOPMENT AUTHORITY AND ANR.... Respondents Through : Ms. Mrinalini Sen, Standing Counsel for R-1.
Mr. Yeeshu Jain, Standing Counsel for R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. The petitioner's grievance is that no allotment-cum-demand letter has been issued by the DDA even though a plot was allotted to her. The allotment of the plot, according to learned counsel for the petitioner, was made pursuant to the recommendation dated 28.12.1988 made by the Land and Building Department (i.e. respondent no.2).
2. Learned counsel for the petitioner says that the DDA after all these years has sought to establish the genuineness of the recommendation made by the Land and Building Department.
W.P.(C) 302/2020 page 1 of 2 2.1 For this purpose, my attention has been drawn to a communication
dated 02.08.2019 sent by the DDA to the Land and Building Department.
3. Issue notice to the respondents.
4. Ms.Mrinalini Sen accepts notice on behalf of respondent no.1 (i.e. DDA) while Mr. Yeeshu Jain accepts notice on behalf of respondent no.2 (i.e. Land and Building Department).
5. Learned counsel for Land and Building Department will obtain instructions as to whether or not the aforementioned recommendation letter is genuine. If the same is genuine, a communication in that behalf will be sent by the Land and Building Department to the DDA before the next date of hearing.
6. In case, instructions are received to resist the writ petition, a counter affidavit will be filed before the next date of hearing.
7. Renotify the matter on 28.02.2020.
RAJIV SHAKDHER, J JANUARY 10, 2020 aj W.P.(C) 302/2020 page 2 of 2 $~17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 238/2020 OPEN SOCIETY INSTITUTE AS REGISTERED OWNER OF THE TRADEMARK OPEN SOCIETY FOUNDATIONS AND AS A CONSTITUENT OF THE OPEN SOCIETY FOUNDATIONS(OSF) & ORS. ..... Petitioners Through: Mr. Navroz Seervai, Sr. Advocate with Mr. Ajay Kumar Sud & Ms. Aprajita Sud, Advocates.
versus UNION OF INDIA AND ANR. ..... Respondents Through: Mr. Vikas Mahajan, CGSC with Mr. Aakash Varma & Mr. Prajesh, Advocates with Mr. Mimansak Bhardwaj, Govt. Pleader for R-1/UOI.
Mr. Ramesh Babu, Ms. Manisha Singh, Ms. Sanya Panjwani & Ms. Jagriti Bharti, Advocates for R-2/RBI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 C.M. No.747/2020 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
W.P. (C) No.238/2020 & C.M. No.746/2020 (for stay)
3. Issue notice. Mr. Vikas Mahajn, CGSC accepts notice on behalf of R-1/UOI while Mr. Ramesh Babu, Advocate accepts notice on behalf of respondent No.2/RBI.
4. Counter affidavits be filed within two weeks. Rejoinder thereto, if any, be filed before the next date of hearing.
5. Renotify on 12th March, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020 'AA' $~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 244/2020 ANKITA BANERJEE ..... Petitioner Through: Mr. Misbahul Haque & Mr. Ashutosh Kr.
Mishra, Advocates.
versus INDIRA GANDHI NATIONAL OPEN UNIVERSITY AND ORS ..... Respondents Through: Mr. Apoorv Kurup & Ms. Nidhi Mittal, Advocates for R-3/UGC.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 C.M. No.755/2020 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.W.P. (C) No.244/2020
3. Issue notice. Ms. Nidhi Mittal, Advocate accepts notice on behalf of R-3/UGC.
4. On steps being taken, notice be issued to respondent Nos.1 & 2.
5. Counter affidavits be filed within five weeks. Rejoinder thereto, if any, be filed before the next date of hearing.
6. Renotify on 20th May, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020
'AA'
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 248/2020
MRS. NEHA GARG ..... Petitioner
Through: Mr. Sunil Aggarwal & Mr. Yogendra Kumar Verma, Advocates.
versus UNIVERSITY GRANT COMMISSION & ANR. ..... Respondents Through: Mr. Apoorv Kurup & Ms. Nidhi Mittal, Advocates for R-1/UGC.
Mr. Amit Bansal, SC with Ms. Seema Dolo, Advocate for R-2/NTA.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 C.M. No.761/2020 (for exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.W.P. (C) No.248/2020
3. Issue notice. Mr. Bansal, Standing Counsel accepts notice on behalf of respondent No.2/National Testing Agency while Mr.Apoorv Kurup, Advocate accepts notice on behalf of R-1/UGC.
4. Mr. Bansal states that he will revert with instructions.
5. In case instructions are received to resist the petition, counter affidavits be filed before the next date of hearing. Respondent No.1/UGC will do likewise.
6. Renotify on 13th February, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020/'AA' $~24 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 249/2020 JAI SHANKAR KIRPA MAHAVIDHYALAYA ..... Petitioner Through: Mr. Mayank Manish & Mr. Ravi Kant, Advocates.
versus NATIONAL COUNCIL FOR TEACHER EDUCATION AND ANR.
..... Respondents Through: Ms. Arunima Dwivedi, SC with Ms. Niharika Rai, Advocate for NCTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. Mr. Mayank Manish, Advocate, who appears for the petitioner, states that the petitioner wishes to confine the writ petition to the relief claimed in prayer clause (b), which reads as follows :-
"Issue an appropriate writ/direction or orders directing the NRC to respond to the query of the affiliating University regarding requirement of NOC for the petitioner institution"
2. It is Mr. Mayank Manish's contention that the affiliating University, i.e., Dr. Ram Manohar Lohia Avadh University, Faizabad, had via letter dated 01.05.2019 addressed to the Regional Director, NRC queried as to whether NOC was required to be issued to the petitioner.
3. Issue notice. Ms. Dwivedi, Standing Counsel accepts notice on behalf of the respondents. Ms. Dwivedi says she will revert with instructions.
4. A copy of the letter dated 01.05.2019 and the reply, if any, sent by NRC to the aforementioned affiliating university will be placed on record before the next date of hearing.
5. Renotify on 4th February, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020 'AA' $~O-1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. No.77/2016 NATIONAL HIGHWAYS AUTHORITY OF INDIA ..... Petitioner Through: Mr. Rajiv Kapoor & Mr. Srikant Sharma, Advocates.
versus PCL-STICCO (JV) ..... Respondent Through: Mr. Amol Acharya & Mr. Rayadurgam Bharat for Dr. Amit George, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. Looking at the position of the Board, it is not possible to hear the captioned matter.
2. Subject to orders of the Hon'ble Chief Justice, list before the roster bench for directions on 24th January, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020 'AA' $~C-1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CO.PET. 159/2010 & Co. Appl. Nos.1466/2013, 701/2014, 1453/2013 KOHLI ONE HOUSING AND DEVELOPMENT PVT LTD ..... Petitioner Through: Ms. Priya Kumar, Mr. Tejas Chhabra, Mr. Anand Chichra & Mr. Arjun Maheshwari, Advocates.
versus ROCKMAN BREWERIES (TNK) LTD. ..... Respondent Through: Mr. Gorangg Gupta, Advocate for Ms. Kavita Aggarwal, Advocate. Ms. Tannya Sharma, Advocate for the applicant/Ambience.
Mr. Kunal Sharma, Advocate for OL.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 Renotify the matter on 31st January, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020
'AA'
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10621/2017
SH. ASHISH JAIN AND ANR. ..... Petitioners
Through: Mr. Dayan Krishnan, Sr. Advocate with
Mr. Sanjeev Singh, Mr. Tanmay Mehta & Mr. Tanuj Agrawal, Advocates.
versus DELHI DEVELOPMENT AUTHORITY ..... Respondent Through: Pallavi Nagar & Ms. Komal Sorout, proxy counsel for Mr. Dhanesh Relan, SC for DDA.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 C.M. No.21367/2019 (for delay)
1. This is an application seeking condonation of 39 days delay in filing a rejoinder. The application has been moved on behalf of the petitioner.
2. For the reasons given in the application, the delay of 39 days in filing the rejoinder is condoned.
3. The application is disposed of.
W.P.(C) 10621/2017 & C.M. No.47828/2018 (for amendment)
4. A request for accommodation is made on behalf of the respondent.
5. Renotify on 23rd January, 2020.
6. Parties will file written submissions not exceeding two pages each two days before the next date of hearing.
RAJIV SHAKDHER, J.
JANUARY 10, 2020/'AA'
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2793/2013
GHANSHYAM DASS BIRLA ..... Petitioner
Through: Mr. R.K. Saini, Mr. Ankit Singh, Ms. Tavishi Vats & Mr. Inderjeet, Advs.
versus DELHI DEVELOPMENT AUTHORITY ..... Respondent Through: Ms. Manika Tripathy Pandey & Mr. Ashutosh Kaushik, Advocates for DDA.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020
1. Mr. Saini says that he will place on record the documents which would demonstrate that in the relevant period between 1994 and 1999 the petitioner was residing at the following address :-
"H. No.4434, Gali Bhairon Wali, Jogiwara, Nai Sarak, Delhi-110006"
2. Let the needful be done within ten days. The relevant documents will be filed along with an affidavit of the petitioner. A copy of the same will be handed over to learned counsel for the respondent.
3. Renotify the matter on 5th March, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020
'AA'
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12109/2019
SHASWITA ..... Petitioner
Through: Mr. Deepak Sharma & Mr. N.K. Sinha,
Advocates with petitioner in person.
versus GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY ..... Respondent Through: Ms. Ekta Sikri, Mr. Jasbir Bidhuri & Mr. Shashwat Sharma, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER ORDER % 10.01.2020 Renotify the matter on 14th January, 2020.
RAJIV SHAKDHER, J.
JANUARY 10, 2020 'AA'