Delhi High Court - Orders
Apeejay School Sheikh Sarai vs Dy. Director Of Education And Anr on 20 November, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~20 & 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7459/2019 & CM APPL. 43070/2019, 50209/2019,
10608/2025
APEEJAY SCHOOL SHEIKH SARAI .....Petitioner
Through: Mr. Sanjeev Ralli and Mr. Anurag
Ahluwalia, Senior Advocates with Mr. Shubham
Yadav, Mr. Chetanya Baweja, Mr. Rithwik and
Mr. Praful Nawani, Advocates.
versus
DY. DIRECTOR OF EDUCATION AND ANR. .....Respondents
Through: Mr. Khagesh B. Jha, Ms. Shikha
Sharma Bagga, Mr. Ankit Mann and Ms. Jyoti
Shokeen, Advocates for impleader/NSPS.
21
+ W.P.(C) 12305/2019 & CM APPL. 10550/2025, 17722/2025
NAYA SAMAJ PARENTS ASSOCIATION THROUGH ITS
PRESIDENT .....Petitioner
Through: Mr. Khagesh B. Jha, Ms. Shikha
Sharma Bagga, Mr. Ankit Mann and Ms. Jyoti
Shokeen, Advocates.
versus
APEEJAY SCHOOL SHEIKH SARAI AND ANR......Respondents
Through: Mr. Sanjeev Ralli and Mr. Anurag
Ahluwalia, Senior Advocates with Mr. Shubham
Yadav, Mr. Chetanya Baweja, Mr. Rithwik and
Mr. Praful Nawani, Advocates for R-1.
Ms. Mrinalini Sen, Standing Counsel for the
Proposed Respondent/DDA.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
W.P.(C) 7459/2019 and connected matter Page 1 of 2
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 21/11/2025 at 22:51:04
ORDER
% 20.11.2025 CM APPL. 68250/2025 in W.P.(C) 12305/2019
1. This application is filed on behalf of the Petitioner to implead DDA in light of the dispute pertaining to the Lease Deed in question.
2. Issue notice.
3. Mr. Shubham Yadav, learned counsel accepts notice for Respondent No. 1.
4. For the reasons stated in the application, the same is allowed, impleading DDA as Respondent No. 3.
5. Application stands disposed of.
W.P.(C) 7459/2019 & CM APPL. 43070/2019, 50209/2019, 10608/2025 W.P.(C) 12305/2019 & CM APPL. 10550/2025, 17722/2025
6. Issue notice to Respondent No. 3.
7. Ms. Mrinalini Sen, who is present in Court in connection with some other matter is requested to appear for DDA. Let an affidavit be filed, indicating the status and nature of the Lease Deed in question, before the next date of hearing.
8. Amended Memo of Parties be filed by the Petitioner within one week from today.
9. List on 10.12.2025.
JYOTI SINGH, J NOVEMBER 20, 2025/YA W.P.(C) 7459/2019 and connected matter Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/11/2025 at 22:51:04