Delhi High Court - Orders
Prof. S. Parasuraman vs Comptroller And Auditor General Of ... on 18 November, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13038/2021 & CM APPL. 41100/2021, 41101/2021
PROF. S. PARASURAMAN ..... Petitioner
Through: Mr. Siddharth Bhatnagar, Senior
Advocate with Mr. Meghna Mishra,
Ms. Tahira Karanjawala, Mr. Arjun
Sharma, Mr. Dheeraj P. Deo, Mr.
Tarun Sharma, Mr. Vardaan
Wanchoo and Ms. Deveshi Madan,
Advocates
versus
COMPTROLLER AND AUDITOR
GENERAL OF INDIA AND ORS ..... Respondents
Through: Mr. Karan Gaur, Advocate for
R-1/CAG
Mr. A.P. Singh, Ms. Akanksha Das,
Advocates for R-2/TISS
Mr.Apoorv Kurup and Ms.Nidhi
Mittal, Advocates for R-3/UGC
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 18.11.2021 CM APPL. 41101/2021 Allowed, subject to just exceptions. W.P.(C) 13038/2021 & CM APPL. 41100/2021
1. Issue notice. Mr. Karan Gaur, Advocate, accepts notice for respondent No.1. Mr. A. P. Singh, Advocate, accepts notice for respondent No.2.
Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:20.11.2021 16:03:09Ms.Nidhi Mittal, Advocate, accepts notice for respondent No.3.
2. Let counter affidavits be filed within six weeks. Rejoinders within one week thereafter.
3. List on January 10, 2022.
V. KAMESWAR RAO, J.
NOVEMBER 18, 2021/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:20.11.2021 16:03:09