Delhi High Court - Orders
Prof. S. Parasuraman vs Comptroller And Auditor General Of ... on 14 July, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13038/2021 & CM APPL. 41100/2021 -Stay.
PROF. S. PARASURAMAN
..... Petitioner
Through: Mr. Yogendra Mishra, Ms. Meghna
Mishra, Advs.
Versus
COMPTROLLER AND AUDITOR GENERAL OF INDIA AND
ORS
..... Respondents
Through: Mr. Karan Gaur, Adv. for R-1.
Mr. Ojaswa Pathak, Adv. for UGC.
Mr. A.P. Singh and Ms. Akanksha
Das, Advs. for TISS.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 14.07.2022
1. Despite opportunity, no counter affidavit has been filed by either respondent no. 2 or by respondent no. 3. Learned counsel for respondent no. 2 however submits that a counter affidavit has already been filed yesterday but the same is not on record. Learned counsel for respondent no. 2 to check up with the Registry and have the same placed on record after removing objections, if any.
2. In the interest of justice, respondent no. 3 is also granted further six weeks' time by way of a last opportunity to file a counter affidavit. Rejoinders, if any, be filed before the next date.
Signature Not Verified Digitally Signed By:AWANISH CHANDRA MISHRA Signing Date:15.07.2022 15:20:433. List on 13.12.2022.
REKHA PALLI, J JULY 14, 2022/acm Signature Not Verified Digitally Signed By:AWANISH CHANDRA MISHRA Signing Date:15.07.2022 15:20:43