Delhi High Court - Orders
Shakuntala Memorial Educational ... vs Pharmacy Council Of India And Anr on 24 February, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~24 to 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1959/2020 & CM APPL. 6859/2020
SHAKUNTALA MEMORIAL EDUCATIONAL INSTITUTE OF
PHARMACY ..... Petitioner
Through: Mr. Rana Pratap Singh with
Mr. Brijendra Singh, Advocates.
versus
PHARMACY COUNCIL OF INDIA AND ANR...... Respondents
Through: Mr. Zoheb Hossain with Mr. Piyush
Goyal, Advocates for respondent no.
1/PCI.
Mr. Anil Soni, Standing counsel with
Mr. Devesh Dubey, Advocate for
respondent no. 2/AICTE.
+ W.P.(C) 1974/2020 & CM APPL. 6916/2020
RAM TEJ BHAGAUTI PRASAD COLLEGE OF
PHARMACY ..... Petitioner
Through: Mr. Rana Pratap Singh with
Mr. Brijendra Singh, Advocates.
versus
PHARMACY COUNCIL OF INDIA AND ANR...... Respondents
Through: Mr. Zoheb Hossain with Mr. Piyush
Goyal, Advocates for respondent no.
1/PCI.
Mr. Anil Soni, Standing counsel with
Mr. Devesh Dubey, Advocate for
respondent no. 2/AICTE.
W.P.(C) 1959/2020 & Conn. page 1 of 3
+ W.P.(C) 1987/2020 & CM APPL. 6946/2020
RAJA RUDRENDRA VIKRAM SINGH COLLEGE OF
PHARMACY ..... Petitioner
Through: Mr. Rana Pratap Singh with
Mr. Brijendra Singh, Advocates.
versus
PHARMACY COUNCIL OF INDIA AND ANR...... Respondents
Through: Mr. Zoheb Hossain with Mr. Piyush
Goyal, Advocates for respondent no.
1/PCI.
Mr. Anil Soni, Standing counsel with
Mr. Devesh Dubey, Advocate for
respondent no. 2/AICTE.
+ W.P.(C) 1990/2020 & CM APPL. 6950/2020
KAMLA DEVI COLLEGE OF PHARMACY ..... Petitioner
Through: Mr. Rana Pratap Singh with
Mr. Brijendra Singh, Advocates.
versus
PHARMACY COUNCIL OF INDIA AND ANR. ..... Respondents
Through: Mr. Zoheb Hossain with Mr. Piyush
Goyal, Advocates for respondent no.
1/PCI.
Mr. Anil Soni, Standing counsel with
Mr. Devesh Dubey, Advocate for
respondent no. 2/AICTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 24.02.2020 W.P.(C) 1959/2020 & Conn. page 2 of 3
1. Issue notice to the respondents.
2. 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. Counter affidavits be filed within four weeks.
4. Rejoinder thereto, if any, be filed before the next date of hearing.
5. Renotify the captioned matters on 16.04.2020 along with connected matters.
RAJIV SHAKDHER, J FEBRUARY 24, 2020 c W.P.(C) 1959/2020 & Conn. page 3 of 3