Delhi High Court - Orders
Jyotiraditya Institute Of Pharmacy vs Dr Montu M Patel President Pharmacy ... on 9 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~98
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1498/2025
JYOTIRADITYA INSTITUTE OF PHARMACY .....Petitioner
Through: Mr. Chandrashekhar Singh, Adv.
versus
DR MONTU M PATEL PRESIDENT PHARMACY COUNCIL OF
INDIA .....Respondent
Through: Ms. Manisha Agrawal Narain, CGSC
with Mr. Navneet Saharan, Mr. Nipun
Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 09.10.2025
1. This hearing has been done through hybrid mode.
2. The present petition under Sections 10 and 11 of the Contempt of Courts Act, 1971 and Article 215 of the Constitution of India seeks the following prayers: -
"a. issue notice to the Contemnors calling upon them as to why the contempt proceedings shall not be initiated against them for having willfully& deliberately disobeying the Order dated 19.09.2025 passed by this Hon'ble Court in aforesaid Writ Petition (C) No.13928/2025; and b. issue notice to the Contemnors directing them to comply with the order dated 19.09.2025 passed by this Hon'ble Court in aforesaid Writ Petition (C) No.13928/2025; and c. pass such other or further order(s) as this Hon'ble Court deems fit and proper in the facts and circumstances of the instant matter and in the interest of justice."
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 13/10/2025 at 22:17:55
3. Vide order dated 19.09.2025 in W.P.(C) 13928/2025, following directions were passed: -
"14. In that view of the matter, respondent no.1/PCI is directed to treat the affidavit of respondent no.2/University as consent of respondent no.2/University, which is the examining authority, for the aforesaid two courses for the Academic Session 2025-26.
15. The respondent no.1/PCI is further directed to process the application of petitioner in accordance with law, subject to completion of other formalities."
4. Learned counsel for the respondent, who appears on an advance notice, accepts notice and seeks time to take appropriate instructions with regard to the aforesaid directions.
5. Let a compliance report be filed before the next date of hearing.
6. List on 14.10.2025.
AMIT SHARMA, J OCTOBER 9, 2025/kr 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 13/10/2025 at 22:17:55