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Delhi High Court - Orders

Signature Not Verified Digitally ... vs In Item No. 129. Dr. Kedar Nath Tripathy & ... on 3 May, 2023

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                          $~16 to 232, 233, 239 & 240
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     LPA 130/2017, W.P.(C) 7777/2009 and CM APPL. Nos.
                                5957/2018, 23567/2018, 38143/2022, W.P.(C) 6337/2020 and
                                CM APPL. 22496/2020, W.P.(C) 1176/2015 and CM APPL.
                                44457/2017, W.P.(C) 3547/2015, W.P.(C) 5899/2016, W.P.(C)
                                6946/2016, W.P.(C) 9624/2016, W.P.(C) 4018/2017 and CM
                                APPL. 17708/2017, W.P.(C) 5221/2017 and CM APPL.
                                4786/2018, W.P.(C) 5239/2017, W.P.(C) 5270/2017, W.P.(C)
                                5288/2017, W.P.(C) 5313/2017,W.P.(C) 5314/2017 and CM
                                APPL. 46025/2017, W.P.(C) 5503/2017, W.P.(C) 5742/2017,
                                W.P.(C) 5743/2017, W.P.(C) 5765/2017, W.P.(C) 6162/2017,
                                W.P.(C) 6219/2017 and CM APPL. 9969/2019, W.P.(C)
                                6248/2017, W.P.(C) 6255/2017, W.P.(C) 6257/2017, W.P.(C)
                                6258/2017, W.P.(C) 6356/2017, W.P.(C) 6366/2017, W.P.(C)
                                6372/2017, W.P.(C) 6426/2017, W.P.(C) 6443/2017, W.P.(C)
                                6445/2017, W.P.(C) 6627/2017, W.P.(C) 6647/2017, W.P.(C)
                                6676/2017, W.P.(C) 6713/2017,W.P.(C) 6764/2017, W.P.(C)
                                6765/2017, W.P.(C) 6772/2017, W.P.(C) 6806/2017, W.P.(C)
                                6810/2017, W.P.(C) 6811/2017, W.P.(C) 6812/2017, W.P.(C)
                                6813/2017, W.P.(C) 6814/2017, W.P.(C) 6817/2017, W.P.(C)
                                6818/2017, W.P.(C) 6820/2017, W.P.(C) 6845/2017, W.P.(C)
                                6850/2017, W.P.(C) 6861/2017, W.P.(C) 6862/2017 and CM
                                APPL. 12387/2020, W.P.(C) 6863/2017, W.P.(C) 6864/2017,
                                W.P.(C) 6875/2017, W.P.(C) 6876/2017, W.P.(C) 6877/2017,
                                W.P.(C) 6881/2017, W.P.(C) 6882/2017, W.P.(C) 6884/2017,
                                W.P.(C) 6885/2017, W.P.(C) 6886/2017, W.P.(C) 6887/2017,
                                W.P.(C) 6888/2017, W.P.(C) 6889/2017, W.P.(C) 6897/2017,
                                W.P.(C) 6898/2017, W.P.(C) 6899/2017, W.P.(C) 7013/2017,
                                W.P.(C) 7018/2017, W.P.(C) 7043/2017, W.P.(C) 7044/2017
                                and CM APPL. 33924/2020, W.P.(C) 7047/2017, W.P.(C)
                                7079/2017, W.P.(C) 7085/2017 and CM No.44161/2022,
                                W.P.(C) 7089/2017, W.P.(C) 7126/2017, W.P.(C) 7130/2017,
                                W.P.(C) 7169/2017 and CM APPL. 38521/2017,W.P.(C)
                                7188/2017, W.P.(C) 7194/2017, W.P.(C) 7231/2017, W.P.(C)
                                7232/2017, W.P.(C) 7233/2017, W.P.(C) 7247/2017, W.P.(C)
                                7255/2017, W.P.(C) 7269/2017, W.P.(C) 7298/2017, W.P.(C)
                                7304/2017, W.P.(C) 7311/2017, W.P.(C) 7327/2017, W.P.(C)


Signature Not Verified
Digitally Signed
By:HARMINDER KAUR
Signing Date:06.05.2023
17:33:29                  LPA 130/2017 & connected matters                     Page 1 of 7
                                 7328/2017, W.P.(C) 7329/2017, W.P.(C) 7333/2017, W.P.(C)
                                7375/2017, W.P.(C) 7443/2017, W.P.(C) 7444/2017, W.P.(C)
                                7829/2017, W.P.(C) 7830/2017, W.P.(C) 7831/2017, W.P.(C)
                                7832/2017, W.P.(C) 7858/2017, W.P.(C) 7860/2017, W.P.(C)
                                7901/2017, W.P.(C) 7918/2017, W.P.(C) 7919/2017, W.P.(C)
                                7947/2017, W.P.(C) 8097/2017, W.P.(C) 8102/2017, W.P.(C)
                                8132/2017, W.P.(C) 8193/2017, W.P.(C) 8250/2017, W.P.(C)
                                8349/2017, W.P.(C) 8358/ 2017, W.P.(C) 8393/2017, W.P.(C)
                                8415/2017, W.P.(C) 8429/2017, W.P.(C) 8434/2017 and CM
                                APPL. 42148/2017, W.P.(C) 8445/2017, W.P.(C) 8453/2017,
                                W.P.(C) 8477/2017, W.P.(C) 8488/2017, W.P.(C) 8501/2017,
                                W.P.(C) 8573/2017, W.P.(C) 8617/2017, W.P.(C) 8631/2017,
                                W.P.(C) 8802/2017, W.P.(C) 8899/2017 and CM APPL.
                                43978/2017, W.P.(C) 8913/2017 and CM APPL. 36466/2017,
                                W.P.(C) 8950/2017 and CM APPL. 36580/2017, W.P.(C)
                                8951/2017 and CM APPL. 36583/2017, W.P.(C) 9002/2017,
                                W.P.(C) 9024/2017, W.P.(C) 9038/2017, W.P.(C) 9041/2017,
                                W.P.(C) 9052/2017, W.P.(C) 9076/2017, W.P.(C) 9122/2017,
                                W.P.(C) 9136/2017, W.P.(C) 9161/2017 and CM APPL.
                                37476/2017, W.P.(C) 9168/2017, W.P.(C) 9208/2017 and CM
                                APPL. 37655/2017, W.P.(C) 9218/2017 and CM APPL. Nos.
                                37669/2017 & 40733/2017, W.P.(C) 9277/2017, W.P.(C)
                                9323/2017, W.P.(C) 9350/2017, W.P.(C) 9357/2017, W.P.(C)
                                9363/2017, W.P.(C) 9366/2017, W.P.(C) 9368/ 2017, W.P.(C)
                                9369/2017, W.P.(C) 9941/2017 and CM APPL. 40513/2017,
                                W.P.(C) 10367/2017, W.P.(C) 10609/2017, W.P.(C)
                                11126/2017, W.P.(C) 11239/2017, W.P.(C) 11290/2017,
                                W.P.(C) 527/2018, W.P.(C) 532/2018, W.P.(C) 533/2018,
                                W.P.(C) 1642/2018, W.P.(C) 2089/2018, W.P.(C) 2742/2018,
                                W.P.(C) 5904/2018, W.P.(C) 6217/2018 and CM APPL.
                                24000/2018, W.P.(C) 6275/2018 and CM APPL. 24210/2018,
                                W.P.(C) 6289/2018 and CM APPL. 24231/2018, W.P.(C)
                                6845/2018 and CM APPL. Nos. 26005/2018 & 47449/2018,
                                W.P.(C) 6965/2018 and CM APPL. 28406/2018, W.P.(C)
                                6978/2018, W.P.(C) 6992/2018, W.P.(C) 6993/2018, W.P.(C)
                                9098/2018 & CM APPL. 35118/2018, W.P.(C) 11226/2018,
                                W.P.(C) 11245/2018, W.P.(C) 11752/2018 & CM APPL.
                                45522/2018, CM APPL. 45523/2018, W.P.(C) 11855/2018 &
                                CM APPL. 45920/2018, W.P.(C) 13673/2018,W.P.(C) 42/2019,


Signature Not Verified
Digitally Signed
By:HARMINDER KAUR
Signing Date:06.05.2023
17:33:29                  LPA 130/2017 & connected matters                     Page 2 of 7
                                 W.P.(C) 1430/2019 & CM APPL. 6559/2019, W.P.(C)
                                1543/2019 & CM APPL. 7127/2019, W.P.(C) 1588/2019 & CM
                                APPL. 7324/2019, W.P.(C) 2495/2019, W.P.(C) 3114/2019,
                                W.P.(C) 3120/2019, W.P.(C) 7710/2019, W.P.(C) 8989/2019 &
                                CM APPL. 50778/2019, W.P.(C) 8994/2019 & CM APPL.
                                50903/2019, W.P.(C) 9111/2019, W.P.(C) 11439/2019 & CM
                                APPL. 47031/2019, CM APPL. 47032/2019, W.P.(C)
                                12361/2019 &CM APPL. 50590/2019,W.P.(C)12616/2019,
                                W.P.(C) 12622/2019, W.P.(C) 12628/2019, W.P.(C)
                                12654/2019 & CM APPL. 51656/2019, CM APPL. 51657/2019,
                                W.P.(C) 12665/2019, W.P.(C) 12702/2019, W.P.(C)
                                12703/2019, W.P.(C) 12790/2019, W.P.(C) 12798/2019
                                W.P.(C) 13381/2019 & CM APPL. 54313/2019, W.P.(C)
                                822/2020, W.P.(C) 1942/2020 & CM APPL. 6801/2020,
                                W.P.(C) 3476/2020 & CM APPL. 12337/2020, W.P.(C)
                                6571/2020 & CM APPL. 22963/2020, W.P.(C) 7231/2020 &
                                CM APPL. 24417/2020, CM APPL. 24418/2020, W.P.(C)
                                10275/2020 & CM APPL. 32529/2020, CM APPL.
                                32530/2020,W.P.(C) 207/2021 & CM APPL. 561/2021, W.P.(C)
                                1875/2021 & CM APPL. 5446/2021, CM APPL. 10413/2021,
                                W.P.(C) 10573/2021 & CM APPL. 32609/2021, W.P.(C)
                                13728/2021 & CM APPL. 43378/2021, W.P.(C) 13914/2021 &
                                CM APPL. 43916/2021, W.P.(C)1524/2022&CM APPL.
                                4367/2022&CM APPL. 4368/2022, W.P.(C)6082/2022,
                                W.P.(C) 11257/2022 & CM APPL. 33053/2022 W.P.(C)
                                11509/2022 & CM APPL. 34042/2022, W.P.(C) 11658/2022 &
                                CM APPL. 34618/2022, CM APPL. 34619/2022, W.P.(C)
                                11736/2022 & CM APPL. 34908/2022, CM APPL. 21993/2023
                                in W.P.(C) 7997/2014, CM APPL. 22620/2023 W.P.(C)
                                5734/2017, CM APPL. 22621/2023 in W.P.(C) 5744/2017.
                                Presence :-

                                Mr. Khagesh B Jha & Ms. Shikha Sharma Bagga, Advs. for
                                petitioner in Item No.17.
                                Mr. Pramod Gupta with Ms. Himanshi, Ms. Pranjal Dhankar &
                                Ms. Utkarsha Srivastava, Advs. for the petitioners in Item Nos.
                                17, 37, 38, 39, 40, 66, 68, 73, 94, 96, 97, 99, 100, 101, 132, 133,
                                134, 135, 136, 149, 167, 175, 178, 184, 185, 186, 195, 196, 200,
                                201, 202, 203, 205, 215, 223, 229, 230, 231, 232.

Signature Not Verified
Digitally Signed
By:HARMINDER KAUR
Signing Date:06.05.2023
17:33:29                  LPA 130/2017 & connected matters                             Page 3 of 7
                                 Mr. Virat K. Anand, Ms. Srishty Kaul, Mr. Harish Nadda, Mr.
                                Vikalp Singh, Mr. Kumar Shashank, Mr. Rishab Singh & Ms.
                                Deepanwita Chakraborty, Advs. for petitioner in Item No. 19.
                                Mr. B. C. Pandey, Mr. S.P. Kamrah & Mr. Puneet Batra, Advs.
                                for petitioner in Item Nos. 20 & 33.
                                Mr. Siddharth, Adv. for petitioner in Item No. 23.
                                Mr. Sandeep Thukral, Adv. for petitioner in Item No. 25.
                                Mr. Srijan Sinha, Ms. Parul Dhuwey & Mr. Naveen Soni, Advs.
                                for petitioner in Item No.27.
                                Mr. Aditya Chauhan & Mr. Ankit Jain, Advs. for petitioner in
                                Item No. 28.
                                Mr. Puneet Mittal, Sr. Adv. with Ms. Sakshi Mendiratta & Ms.
                                Varnika Gupta, Advs. for petitioner in Item Nos. 36, 47, 48, 49 &
                                93.
                                Mr. Satinder Singh Mathur, Adv. for petitioner in Item No. 70.
                                Mr. Atul Jain & Mr. Sanjay Singh, Advs. for petitioner in Item
                                Nos. 72, 83 & 84.
                                Mr. Uday Bedi, Adv. for petitioner in Item No. 91.
                                Ms. Apporva Pandey & Ms. Srishti Aggarwal, Advs. for
                                petitioner in Item No. 98.
                                Mr. Ayush Sharma & Mr. Ashish Sharma, Advs. for petitioner in
                                Item No. 109.
                                Mr. Parvinder Chauahn & Ms. Aakriti Garg, Advs. for petitioner
                                in Item No. 129.
                                Dr. Kedar Nath Tripathy & Mr. Anubhav Mehrotra, Advs. for
                                petitioner in Item Nos. 156.
                                Adv. Aarzoo Aneja, for petitioner in Item No. 157.
                                Ms. Diya Kapur, Mr. Raghav Kumar & Mr. Aditya Ladha, Advs.
                                for petitioners in Item No. 21 & 193.
                                Mr. K.P. Sundar Rao & Mr. Udesh Puri, Advs. for the petitioners
                                in Item Nos. 35, 41, 42, 43, 44, 45, 46, 50, 51, 52, 53, 54, 55, 56,
                                57, 58, 59, 60, 61, 62, 69, 70, 71, 73, 74, 75, 76, 77, 78, 79, 80,
                                81, 82, 110, 117, 118, 119, 120, 121, 122, 123, 124, 127, 128,
                                138, 141, 146, 147, 150, 151, 152, 153, 155, 158, 160, 161, 162,
                                163, 164, 165, 168, 170, 171, 172, 173, 174, 197, 198, 199, 206,
                                207, 208, 210, 211, 212, 213, 214 & 217.
                                Mr. R.M. Sinha, Mr. P.M. Sinha, Ms. Namita Sinha & Ms.
                                Nandni Harsh, Advs. for petitioner in Item Nos. 142, 143, 144,
                                145, 154, 166 & 177.


Signature Not Verified
Digitally Signed
By:HARMINDER KAUR
Signing Date:06.05.2023
17:33:29                  LPA 130/2017 & connected matters                              Page 4 of 7
                                 Ms. Vedanta Varma & Mr. Vibhor Kush, Advs. for petitioner in
                                Item Nos. 159, 182, 219, 220.
                                Mr. Arun Dhiman & Ms Devika Agnihotri, Advs. for petitioner
                                in Item Nos.169.
                                Mr. Shekhar Nanavaty, Adv. for petitioner in Item No.176.
                                Mr. Pranav Rishi, Adv. for petitioner in Item Nos. 180 & 181.
                                Mr. Rishabh S. Mishra, Adv. for petitioner No. 1 to 3 in Item
                                Nos.182 & 192.
                                Ms. Awantika Manohar, Adv. for petitioner in Item Nos. 182 &
                                192.
                                Sr. Adv. H.L. Tiku with Mr. Rahul Regmi & Ms. Yashmeet
                                Kaur, Advs. for petitioner in Item Nos.183 & 194.
                                Mr. Amitesh Kumar, Ms. Priti Kumari & Mr. Mrinal Kishor,
                                Adv. for petitioner in Item Nos. 187.
                                Ms. Savita Malhotra, Adv. for petitioner in Item Nos.191.
                                Mr. Shekhar Dasi, Adv. for petitioner in Item Nos.224.

                                Mr. Udit Malik, ASC for GNCTD with Mr. Vishal Chanda,
                                Advs. in Item Nos. 16, 17, 61, 62, 73 & 109 for respondent.
                                Mr. Kumar Rajesh Singh, Adv. in Item Nos. 17 for R-2.
                                Mr. Vikrant N. Goyal, Mr. Tesu Gupta & Mr. Ayushi Garg,
                                Advs. in Item Nos. 17 for UOI.
                                Dr. S.S. Hooda & Mr. Ashutosh Kumar, Advs. in Item Nos. 17
                                for R-5.
                                Mr. Satyakam, ASC with Ms. Pallavi Singh, Adv. in Item Nos.
                                17, 20, 44, 48, 50, 59, 64, 77, 83, 89, 92, 101 & 112 for
                                respondents.
                                Mr. Sameer Vashisht, ASC with Mr. Arjun Gupta, Adv. in Item
                                Nos. 18, 58, 76, 176 & 225 for respondent.
                                Mr. Rishikesh Kumar, ASC-GNCTD with Mr. Aditya Raj, Ms.
                                Sheenu Priya, Mr. Sudhir Kumar Shukla, Mr. Muhmmad Zaid,
                                Ms. Roshni Haldhar & Mr. Sudhir, Advs. for respondent
                                GNCTD in Item Nos. 22, 26, 27, 28, 36, 41, 46, 51, 55, 85, 87,
                                88, 105, 111, 113, 120, 121, 123, 127, 133, 139, 141, 142, 149,
                                150, 154, 155, 157, 163, 168, 171, 172, 173 & 177.
                                Ms. Astha Gupta, Adv. in Item Nos. 25, 65, 68, 80 & 81 for
                                respondent.
                                Mr. Anuj Aggarwal, ASC, GNCTD with Ms. Arshya Singh, Ms.
                                Ayushi Bansal & Mr. Aakash Dhaiya, Advs. for respondent /


Signature Not Verified
Digitally Signed
By:HARMINDER KAUR
Signing Date:06.05.2023
17:33:29                  LPA 130/2017 & connected matters                          Page 5 of 7
                                 DOE in Item Nos. 24, 29, 30, 31, 37, 38, 42, 52, 60, 79, 86, 99,
                                106, 114, 115, 118, 124, 128, 129, 132, 133, 144, 145, 146, 147,
                                162, 165, 166, 170, 182, 188, 190, 195, 199, 201, 203, 204, 205,
                                208, 209 & 214.
                                Mr. Pramod Gupta with Ms. Himanshi, Ms. Pranjal Dhankar &
                                Ms. Utkarsha Srivastava, Advs. for respondent No. 3/ Action
                                Committee in Item Nos. 34.
                                Ms. Astha Gupta, Adv. in Item Nos. 153, 164, 167 & 183 for
                                respondent.
                                Mr. Bhagvan S. Shukla, CGSC with Mr. Vinay Kumar Shukla,
                                Adv. in Item Nos. 174 for UOI.
                                Mr. Jawahar Raja, ASC, GNCTD in Item Nos. 174, 175, 180,
                                191 & 192 for R1.
                                Mr. Divyam Nandrajog with Mr. Mayank Kamra, Advs. in Item
                                Nos. 186 for respondent.
                                Ms. Mehak, ASC with Mr. Abhishek Khari, Adv. in Item Nos.
                                229 for respondent.
                                Mr. Satyakam with Ms. Pallavi Singh, Advs. in Item Nos. 233 for
                                respondent.

                                CORAM:
                                HON'BLE MR. JUSTICE VIBHU BAKHRU
                                HON'BLE MR. JUSTICE AMIT MAHAJAN
                                             ORDER

% 03.05.2023

1. Ms. Kapoor, learned counsel for the petitioner, pursuant to the orders passed by this Court, has set out a list of five petitions: W.P(C) No. 1176/2015, W.P(C) No.7269/2017, W.P(C) No. 4018/2017, W.P(C) No. 5899/2016 & W.P(C) No.1942/2020 and states that the issues involved in the said petitions would cover most of the issues involved in the other petitions as well. Accordingly, these petitions are treated as lead matters.

2. We are informed that Mr. Gautam Narayan, learned counsel who had advanced substantial arguments on behalf of the respondents, is no Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:06.05.2023 17:33:29 LPA 130/2017 & connected matters Page 6 of 7 longer in panel.

3. We request him to be present for this Court's assistance on the next date of hearing. Let him be present here for these matters.

4. List for further proceedings on 18.05.2023.

VIBHU BAKHRU, J AMIT MAHAJAN, J MAY 3, 2023 'SK' Signature Not Verified Digitally Signed By:HARMINDER KAUR Signing Date:06.05.2023 17:33:29 LPA 130/2017 & connected matters Page 7 of 7