Delhi High Court - Orders
Court On Its Own Motion Re: Suicide ... vs Unknown on 5 August, 2022
Bench: Siddharth Mridul, Najmi Waziri
$~S-Sp. DB-Item-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 793/2017, CRL.M.A. 13198/2017, CRL.M.A.
14493/2017, CRL.M.A. 15145/2017, CRL.M.A. 16619/2017,
CRL.M.A. 16639/2017, CRL.M.A. 3556/2018, CRL.M.A.
4559/2018, CRL.M.A. 8441/2018, CRL.M.A. 34126/2019 and
CRL.M.A. 4524/2020
COURT ON ITS OWN MOTION RE: SUICIDE COMMITTED
BY SUSHANT ROHILLA, LAW STUDENT OF I.P.
UNIVERSITY ..... Petitioner
Through: None
versus
.......... ..... Respondents
Through: Mr. Gautam Chauhan, Advocate for
R-1/Amity Law School, Delhi.
Mr. Abhay P. Singh, Advocate for
ILI.
Mr. Gyan Prakash, Ms. Neeraj and
Mr. Vaibhav Raj, Advocates for
Central Sanskrit University formerly
called Rashtriya Sanskrit Sansthan.
Dr. Subhash C. Gupta, Advocate for
National Museum Institute.
Ms. Ginny J. Ravtray, Mr. Navdeep
Singh, Ms. Snigdha Ganguly and
Mr. Samrat Anand, Advocates for
IIFT, SAU and JNU.
Mr. Keshav Dutta, Mr. Vikas Jain,
Advocates for Intervener.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 05.082022 The Hon'ble Special Division Bench has not assembled today.
W.P.(CRL) 793/2017 Page 1 of 2Renotify on 25.11.2022.
BY ORDER (COURT MASTER) AUGUST 05, 2022/rs W.P.(CRL) 793/2017 Page 2 of 2