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Delhi High Court - Orders

Vk Kaushik vs Distance Education Bureau & Ors on 26 February, 2024

Author: C.Hari Shankar

Bench: C.Hari Shankar

                             $~14
                             *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +         W.P.(C) 5001/2016
                                       VK KAUSHIK                                                                          ..... Petitioner
                                                                            Through:                 Mr. Tarang Gupta, Advocate

                                                                            versus

                                       DISTANCE EDUCATION BUREAU & ORS .... Respondents
                                                                            Through: Ms. Nidhi Mittal and Ms.
                                                                            Muskaan Gupta for Mr. Apoorv Kurup,
                                                                            Advocate for R1
                                                                            Mr. Anand Varma and Mr. Devansh
                                                                            Malhotra, Advocates for R3
                                                                            Mr. Umesh Joshi, Advocates for R4

                                       CORAM:
                                       HON'BLE MR. JUSTICE C.HARI SHANKAR
                                                                            ORDER

% 26.02.2024

1. On the last date of hearing i.e. 25 January 2024, this Court noted that the request of the National Law University (NLU), Jodhpur to grant recognition to the Cyber Law Course had been rejected by the UGC, against which the NLU, Jodhpur has preferred an appeal, which was also rejected.

2. Learned counsel for the NLU, Jodhpur submitted, on the said date, that the NLU, Jodhpur was in the process of challenging the rejection of its appeal.

3. Today, Mr. Devansh Malhotra, who appears on behalf of NLU, W.P.(C) 5001/2016 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 29/02/2024 at 21:26:02 Jodhpur submits that the UGC called upon the NLU, Jodhpur to resubmit its request, whereupon the request has been once again submitted to the UGC on 23 February 2024.

4. The UGC is directed to positively take a decision on the representation within one week from today failing which this Court would not wait for the decision of the UGC and would take up the matter for final disposal on the next date of hearing.

5. Renotify on 7 March 2024.

C.HARI SHANKAR, J FEBRUARY 26, 2024 yg Click here to check corrigendum, if any W.P.(C) 5001/2016 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 29/02/2024 at 21:26:02