Delhi High Court - Orders
Aarav Singh vs Union Of India And Anr on 11 November, 2022
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2425/2019
AARAV SINGH ..... Petitioner
Through: Ms Amritananda
Chakravorty, Ms Shreya
Munoth, Ms Aswathi
Menon and Mr Pradip
Kumar Singh, Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr Vikrant N. Goyal, Mr
Shikhar Sardana and Mr
Ajay Singh, Advocates for
R-1/UOI.
Ms Manisha Singh and Ms
Seema Dolo, Advocates
for R-2/CBSE.
AND
+ W.P.(C) 2432/2019
RAGHAV P R ..... Petitioner
Through: Ms Amritananda
Chakravorty, Ms Shreya
Munoth, Ms Aswathi
Menon and Mr Pradip
Kumar Singh, Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr Vikrant N. Goyal, Mr
Shikhar Sardana and Mr
Ajay Singh, Advocates for
R-1/UOI.
Ms Manisha Singh and Ms
Seema Dolo, Advocates
for R-2/CBSE.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 11.11.2022 Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:17.11.2022 CM Nos. 11308/2019 & 28379/2020 in W.P.(C) 2425/2019 W.P.(C) 2432/2019
1. The learned counsel appearing for CBSE seeks time to file an affidavit indicating how the issues raised by the petitioner can be addressed, in particular, the issue regarding reflecting the earlier name of the transgender on the certificate as well as original serial number of the certificate.
2. Let the same be filed within a period of four weeks from today.
3. List on 15.12.2022.
VIBHU BAKHRU, J AMIT MAHAJAN, J NOVEMBER 11, 2022 RK Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:17.11.2022