Delhi High Court - Orders
Dr. Ranjan Agrawala vs University Of Delhi & Ors on 17 August, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4357/2022 & CM APPL. 24801/2022
DR. RANJAN AGRAWALA ..... Petitioner
Through: Mr. Aditya Nayyar, Mr. Tarang
Agarwal and Ms. Aashna Agarwal,
Advocates.
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through: Mr. Mohinder JS Rupal, Ms. V.
Bhawani and Mr. Aakash Pathak,
Advocates for R-1.
Mr. T. Singhdev, Mr. Abhijit
Chakravarty, Ms. Sumangla Swami,
Ms. Michelle B. Das, Ms. Bhanu
Gulati and Ms. Raman Preet Kaur,
Advocates for R-4.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 17.08.2022 CM APPL. 35595/2022 (u/S 151 of the Code of Civil Procedure, 1908 (CPC) seeking exemption from filing original documents/ certified copies/ proper margin/ line spacing of dim annexures/documents)
1. Exemption is granted, subject to all just exceptions.
2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
CM APPL. 35594/2022 (u/S 151 of the CPC on behalf of Petitioner seeking Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.08.2022 20:31:00 urgent reliefs against the Respondents)
4. Although the Court has already dealt with similar request vide order dated 30th May, 2022, nevertheless the Petitioner submits that under the notification dated 08th July, 2022 (annexed as Annexure A-1 to the application), he is entitled to register for the 'Centenary Chance Examination' in terms thereof.
5. Mr. Mohinder JS Rupal, counsel for University of Delhi, at the outset points out that Petitioner is not eligible for availing the benefit under the said notification since the same pertains to courses which are semester-based and Petitioner is enrolled in M.D. (Radiodiagnosis) course which is not a semester-based course. Nevertheless, he states that he will file a reply/affidavit within a period of two weeks from today. Rejoinder thereto, if any, be filed within a period of one week thereafter.
6. Re-notify on 26th September, 2022.
SANJEEV NARULA, J AUGUST 17, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:17.08.2022 20:31:00