Delhi High Court - Orders
Sneha Chaudhury vs Sahitya Akademi on 19 March, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~65 to 67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
65
+ CONT.CAS(C) 164/2020
SNEHA CHAUDHURY ..... Petitioner
Through: Ms. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini Cherukumalli, Ms.
Tahira Kathpalia and Mr. Khush Aalam Singh,
Advs.
versus
SAHITYA AKADEMI ..... Respondent
Through: Ms. Geeta Luthra, Sr. Advocate with
Ms. Apoorva Maheshwari, Ms. Ishita Agarwal and
Mr. Abhishek Aggarwal, Advocates
66
+ W.P.(C) 1103/2020 & CM APPL. 11695/2023, CM APPL.
21955/2023, CM APPL. 36663/2023, CM APPL. 44573/2023, CM
APPL. 47022/2023
X ..... Petitioner
Through: Ms. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini Cherukumalli, Ms.
Tahira Kathpalia and Mr. Khush Aalam Singh,
Advs.
versus
AKADEMI AND ORS. ..... Respondents
Through: Ms. Geeta Luthra, Sr. Advocate with
Ms. Apoorva Maheshwari, Ms. Ishita Agarwal and
Mr. Abhishek Aggarwal, Advocates for R-1
Mr. Ashish Dixit, Advocate for R-4.
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 30/03/2024 at 00:34:56
67
+ CONT.CAS(C) 976/2023
SNEHA CHOUDHURY ..... Petitioner
Through: Ms. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini Cherukumalli, Ms.
Tahira Kathpalia and Mr. Khush Aalam Singh,
Advs.
versus
SAHITYA AKADEMI & ORS. ..... Respondents
Through: Ms. Geeta Luthra, Sr. Advocate with
Ms. Apoorva Maheshwari, Ms. Ishita Agarwal and
Mr. Abhishek Aggarwal, Advocates for R-1.
Mr. Anupam Srivastava, ASC for R-2
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.03.2024 (The proceeding has been conducted through Hybrid Mode)
1. The matters have been marked to this Court on transfer.
2. Before this Court considers hearing the matter on merits, a suggestion has been given by this Court as to whether the parties would be agreeable in case one member from the erstwhile ICC, one member from the LCC with a retired Judge of this Court as its Chairperson form the Sexual Harassment Committee for the purposes of considering the complaint in the manner as stipulated by Hon'ble Supreme Court in Vishaka & others vs. State of Rajasthan and others reported in (1997) 6 SCC 241 and judgments thereafter concluding with the promulgation of the PoSH Act, 2013. This would obviate the time consuming Court process and would be in the interest 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 30/03/2024 at 00:34:57 of the parties as the foundational facts of this dispute would reach a logical conclusion with the Report of the SH Committee so constituted. Since there would be one member each from the erstwhile ICC and LCC constituting the SH Committee headed by retired Judge of this Court, parties would be represented in a balanced manner with an eminent juristic Chairperson as its head.
3. Ms. Geeta Luthra, learned senior counsel appearing for respondent no.1, Ms. Shreya Munoth, learned counsel appearing for petitioner and Mr. Ashish Dixit, learned counsel appearing for respondent no.4 seek time to take instructions.
4. List the matter on 03.04.2024 in the Supplementary List awaiting instructions.
5. List for hearing on 23.07.2024.
TUSHAR RAO GEDELA, J MARCH 19, 2024/ns 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 30/03/2024 at 00:34:57