Delhi High Court - Orders
Jamia Hamdard Deemed To Be University vs Union Of India & Ors on 11 August, 2025
$~114
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6511/2025 and CM APPL. Nos. 29665/2025, 38428/2025,
38531/2025, 38532/2025, 41121/2025 and 46267/2025
JAMIA HAMDARD DEEMED TO BE
UNIVERSITY .....Petitioner
Through: Mr. Sanjay Sharawat, Sr. Adv. with Dr.
Swaroop George, Mr. Mobashshir Sarwar, Mr.
Abhinandan Jain, Mr. Takrim Ahshan Khan, Mr. Sunil
Roy, Mr. Ayush Aanand and Mr. Shivam Prajapati,
Advs.
Versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Monika Arora, CGSC with Mr.
Subhrodeep Saha, Mr. Prabhat Kumar, Ms.
Anamika Thakur and Mr. Abhinav Verma,
Advocates for R1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty, Mr.
Anum Hussain, Mr. Bhanu Gulati, Ms. Yamini
Singh, Mr. Tanishq Srivastava, Mr. Sourabh
Kumar and Mr. Vedant Sood, Advocates for R2.
Ms. Monika Arora, CGSC with Mr. Subhrodeep
Saha, Ms. Anamika and Mr. Prabhat, Advocates
for R3.
Mr. Anshuman Sharma, SC for UGC with Mr.
Azaz Ahmed, Adv. for R-4.
Mr. Sudhir Nandrajog, Senior Advocate with Mr.
Shreyans Singhvi, Ms. Tanuja Singh, Ms. Ankita
Singh and Ms. Madhu Yadav, Advocates
Intervener Sajid Ahmed in CM APPL.
46266/2025.
Mr. Sakit Sikri, Mr. Simran Mehta and Mr. Vikalp
Mudgal, Advocates for applicant HIMSR in CM
APPL. 31869/2015.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 11.08.2025 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/08/2025 at 22:32:13 CM APPL. Nos. 29663/2025 (u/O XXXIX R.1 and 2 by petitioner)
1. Mr. Sanjay Sharawat, learned Senior Counsel appearing on behalf of petitioner has concluded his arguments.
2. Mr. T. Singhdev, learned Standing Counsel appearing on behalf of respondent no.2 / NMC has also concluded his arguments.
3. Mr. Prabhat Kumar, learned counsel appearing on behalf of respondent no.3 / MCC submits that he adopts the arguments of Mr. T. Singhdev.
4. Let reply to the application be filed by respondent no.4 / UGC before the next date of hearing.
5. List for the arguments on behalf of respondent no.4 / UGC on 26.08.2025.
CM APPL. 31869/2025 (u/O I R.10 by proposed respondent/ HIMSR)
6. List for hearing on 26.08.2025.
CM APPL. 46266/2025 (u/O I R.10 by proposed respondent/Mr. Sajid Ahmed)
7. Issue notice.
8. Learned counsel appearing on behalf of petitioner/non-applicant as well as learned counsel appearing on behalf of other respondents / non- applicants accept notice.
9. Let reply to the application be filed before the next date of hearing.
10. Re-notify on 26.08.2025.
W.P.(C) 6511/2025
11. Counter-affidavit of respondent no.4 / UGC is not on record. Let counter-affidavit be filed by respondent no.4 / UGC before the next date of hearing.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/08/2025 at 22:32:13
12. Renotify, alongwith aforementioned applications, in the top 5 matters.
VIKAS MAHAJAN, J AUGUST 11, 2025/jg This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/08/2025 at 22:32:13