Delhi High Court - Orders
Action Committee Unaided Recognized ... vs Directorate Of Education And Anr on 28 January, 2019
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CM No. 16982/2018 in
+ W.P.(C) 4374/2018
ACTION COMMITTEE UNAIDED RECOGNIZED
PRIVATE SCHOOLS ..... Petitioner
Through: Mr. Sunil Gupta, Sr. Adv. with
Mr. Kamal Gupta and
Ms. Pragya Agrawal, Advs.
versus
DIRECTORATE OF EDUCATION AND ANR .. Respondents
Through: Mr. Ramesh Kumar, SC-
GNCTD with Mr. Chirayu Jain
and Ms. N. Goyal, Advs.
Mr. Khagesh B. Jha,
Ms. Shikha Sharma Bagga,
Advs. for Justice for All
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 28.01.2019 CM APPL. 4016/2019 This is an application filed by certain children, who desire to be impleaded in these proceedings.
Mr Sunil Gupta, learned Senior counsel appearing for the petitioner, submits that, though impleadment at this stage would interminably delay the proceedings, he has no objection if the said applicants are permitted to intervene and assist the court in arriving at a proper conclusion.
Mr. Jha, learned counsel appearing for the applicants also fairly submits that he does not seek to be impleaded as a formal party but only seeks intervention so as to be permitted to address argument in the matter as his clients are also affected by the outcome of these proceedings.
The application is allowed to the aforesaid extent.
CM No. 16982/2018 in W.P.(C) 4374/2018 Arguments of Mr. Sunil Gupta, learned Senior Counsel for the petitioner, stand unconcluded.
Renotify on 30th January, 2019 as part-heard for disposal at the end of the board.
C.HARI SHANKAR, J JANUARY 28, 2019 dsn