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Delhi High Court - Orders

National Institute Of Immunology vs Vinod Kumar Gupta on 27 March, 2023

                          $~37 & 38
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 5016/2003
                               NATIONAL INSTITUTE OF IMMUNOLOGY ..... Petitioner
                                                Through: Mr. G.D. Sharma, Advocates with
                                                         Mr. Madan Mohan, Admn. Officer
                                                         and Mr. Ranjiv Mahajan, Senior
                                                         Technical Officer, National Institute
                                                         of Immunology
                                                versus

                                VINOD KUMAR GUPTA                                 ..... Respondent
                                            Through:            Mr. N.S. Dalal, Mr. Alok Kumar, Ms.
                                                                Rachana Dala & Ms. Sweta Kadyan,
                                                                Advocates
                          +     W.P.(C) 16023/2004
                                VINOD KUMAR GUPTA                                 ..... Petitioner
                                                 Through:       Mr. N.S. Dalal, Mr. Alok Kumar, Ms.
                                                                Rachana Dala & Ms. Sweta Kadyan,
                                                                Advocates
                                                   versus

                                NATIONAL INSTITUTE OF IMMUNOLOGY ..... Respondent
                                             Through: Mr. G.D. Sharma, Advocates with
                                                       Mr. Madan Mohan, Admn. Officer
                                                       and Mr. Ranjiv Mahajan, Senior
                                                       Technical Officer, National Institute
                                                       of Immunology.
                                CORAM:
                                HON'BLE MR. JUSTICE GAURANG KANTH
                                                   ORDER

% 27.03.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).

Arguments heard.

Judgment reserved.

Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:29.03.2023 18:08:47

Both the parties are at liberty to file their written synopsis within a period of three days, alongwith all the relevant judgments on which they have relied upon.

GAURANG KANTH, J MARCH 27, 2023 v Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:29.03.2023 18:08:47