Delhi High Court - Orders
Dr. Salma Khatoon vs Ministry Of Ayush And Ors on 13 July, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 9554/2018 & CM APPL. 37179/2018
DR. SALMA KHATOON ..... Petitioner
Through: Mr. Manish Verma, Advocate
versus
MINISTRY OF AYUSH AND ORS. ..... Respondents
Through: Mr. Dhruv Pande, Advocate for R-1
&2
Mr. Kumar Onkareshwar, Advocate
for R-3
+ W.P. (C) 9584/2018 & CM APPL. 37348/2018
DR. SHABANA PRAVEEN ..... Petitioner
Through: Mr. Manish Verma, Advocate
versus
MINISTRY OF AYUSH AND ORS. ..... Respondents
Through: Mr. Dhruv Pande, Advocate for R-1
&2
Mr. Kumar Onkareshwar, Advocate
for R-3
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.07.2020 The present matters have been taken up for hearing by way of Video Conferencing on account of COVID-19.
These petitions have been listed before this Court, in terms of the directions issued by the Hon'ble Supreme Court of India on 01.06.2020 in Civil Appeal Nos. 2476-2478 of 2020 arising out of SLP (Civil) Nos. 7137- W.P.(C) 9554/2018 & W.P.(C) 9584/2018 Page 1 of 2 7139/2020 titled as 'Central Council for Research in Unani Medicine v. Dr. Salma Khatoon and Others'.
Learned counsel appearing on behalf of the Central Council for Research in Unani Medicine, the respondent No.3 herein, states that although they have filed a counter affidavit to the writ petition, Mr. Aman Lekhi, learned Additional Solicitor General, who has to argue these petitions on their behalf, is not available today and prays for an accommodation in this behalf.
Learned counsel appearing on behalf of respondent Nos.1 and 2, namely, Ministry of Ayush and Union of India respectively, also prays for time to file a counter affidavit.
In view of the directions issued by the Hon'ble Supreme Court of India, as aforementioned, respondent Nos.1 and 2 are granted 2 weeks' time to file the counter affidavit, with advance copies to the learned counsel appearing on behalf of the petitioners, who may file rejoinders thereto, if any, before the next date of hearing.
List on 05.08.2020.
It is, however, made clear that, no further opportunity shall be granted and that the writ petitions shall be taken up for hearing on the next date of hearing.
SIDDHARTH MRIDUL, J TALWANT SINGH, J JULY 13, 2020/dn/as/pa W.P.(C) 9554/2018 & W.P.(C) 9584/2018 Page 2 of 2