Danesh Khan vs Jamia Hamdard University Thr Its ... on 14 May, 2019

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Delhi High Court - Orders

Danesh Khan vs Jamia Hamdard University Thr Its ... on 14 May, 2019

Bench: Prateek Jalan

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CONT.CAS(C) 451/2018
      DANESH KHAN                                               ..... Petitioner
                           Through:      Mr. Sarwar Raza, Adv. with
                                         Mr. Takrim Khan, Mr. S. Mohanti,
                                         Advs.

                                      versus

    JAMIA HAMDARD UNIVERSITY
    THR ITS REGISTRAR SYED SAUD AKHTAR          ..... Respondent
                  Through: Ms. Adwaita Sharma, Adv. with
                           Mr. Ajay Pal Singh, Ms. K. Gayatri,
                           Advs.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN

                       ORDER

% 14.05.2019

1. The signed order dated 07.12.2018 in these proceedings which is available in the Court's file reads as follows:-

"C.M..24145/2018 (u/S 151 CPC) Allowed subject to all just exceptions. CONT.CAS(C) 451/2018 Counsel for first respondent seeks six weeks' time to file affidavit of compliance, with a copy furnished to side opposite.

List on 14th May, 2019."

2. However, learned counsel for the parties submit that the order which has been uploaded on the website of the High Court is a different order and reads as follows:-

CONT.CAS(C) 451/2018 page 1 of 2 "C.M. 24145/2018 (u/S 151 CPC) Allowed subject to all just exceptions. CONT.CAS(C) 451/2018 Respondent's counsel submits that this petition is barred by time.

Petitioner's counsel seeks time to argue on this aspect. List on 14th May, 2019."

3. It does not appear from the Court records that any such order was passed on 07.12.2018. The Registry is directed to upload the correct order on the website and to take down the incorrect order which has been uploaded.

4. Learned counsel for the respondent states, without prejudice to her rights and contentions regarding the maintainability of this contempt petition, that the petitioner has been granted all the benefits which are accorded to employees of the same grade in Hamdard Institute of Medical Science and Research, where he has been employed pursuant to the order of this Court dated 19.11.2013.

5. Let an affidavit be filed to this effect within one week.

6. List on 28.05.2019.





                                                       PRATEEK JALAN, J
MAY 14, 2019
j/s


CONT.CAS(C) 451/2018                                              page 2 of 2

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Delhi High Court - Orders