Delhi High Court - Orders
Umar Khalid vs Jawahalal Nehru University on 16 January, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~32 to 40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7406/2018
UMAR KHALID ..... Petitioner
Through: Ms. Varsha Sharma and Mr. Jawahar
Raja, Advocates.
Versus
JAWAHALAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7457/2018
ASHUTOSH KUMAR ..... Petitioner
Through: Mr. Animesh Prusty and Mr. Mukul
Kulhari, Advocates.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr.Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7464/2018 & CM APPL. 28574/2018
ANIRBAN BHATTACHARYA ..... Petitioner
Through: Mr.Sahil Ghai. Advocate.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr.Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7484/2018
RUBINA SAIFE ..... Petitioner
Through: Ms. Purva Dua, Advocate.
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7485/2018
KOMAL MOHITE ..... Petitioner
Through: Ms. Purva Dua, Advocate.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7487/2018
ASWATHI A. NAIR ..... Petitioner
Through: Ms. Purva Dua, Advocate.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7488/2018
REYAZUL HAQUE ..... Petitioner
Through: Ms. Purva Dua, Advocate.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7489/2018
Signature Not Verified
Signed By:PRATIMA
Signing Date:17.01.2023
11:45:02
ANWESHA CHAKRABORTY ..... Petitioner
Through: Ms. Purva Dua, Advocate.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
+ W.P.(C) 7887/2018
CHINTU KUMARI ..... Petitioner
Through: None.
Versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Navdeep Singh, Ms. Ginny
J.Rautray and Ms. Tanvi Bansal, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 16.01.2023
1. Learned counsel appearing on behalf of the petitioners pray for a short accommodation to argue the matters. According to them, the arguing counsel are not available.
2. Learned counsel appearing on behalf of the respondent-University however, states that except W.P. (C) 7406/2018, all other students have been awarded degree. According to him, the cause to maintain the petitions by now, practically does not survive.
3. Learned counsel appearing on behalf of the petitioners may seek instructions and examine as to whether, they would like to continue the present proceedings or not. If they are pressing the petitions on merits, they Signature Not Verified Signed By:PRATIMA Signing Date:17.01.2023 11:45:02 would submit their comprehensive written submissions along with relevant judgments to be relied upon by them within a period of four weeks from today.
4. List on 13.03.2023.
5. Learned counsel appearing on behalf of the respondent-University is also at liberty to file his written submissions along with relevant judgments to be relied upon by him within said period.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 16, 2023/MJ Signature Not Verified Signed By:PRATIMA Signing Date:17.01.2023 11:45:02