Delhi High Court - Orders
Sneha Chaudhury vs Sahitya Akademi on 14 March, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~14, 71 & 87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 164/2020
SNEHA CHAUDHURY ..... Petitioner
Through: Mr. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini, Ms.
Tahira Kathpalia and Mr. Khush
Aalam Singh, Advocates.
versus
SAHITYA AKADEMI ..... Respondent
Through: Ms. Geeta Luthra, Sr. Advocate with
Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Aggarwal, Advocates.
+ CONT.CAS(C) 976/2023
SNEHA CHOUDHURY ..... Petitioner
Through: Mr. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini, Ms.
Tahira Kathpalia and Mr. Khush
Aalam Singh, Advocates.
versus
SAHITYA AKADEMI & ORS. ..... Respondents
Through: Ms. Geeta Luthra, Sr. Advocate with
Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Aggarwal, Advocates for R-1.
Mr. Anupam Srivastava, ASC for R-2
Mr. Anurag Ahluwalia, CGSC for
UoI.
CONT.CAS(C) 164/2020 etc. Page 1 of 3
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 18/03/2024 at 21:36:57
+ W.P.(C) 1103/2020 & CM APPLs. 11695/2023, 21955/2023,
36663/2023, 44573/2023 & 47022/2023
X ..... Petitioner
Through: Mr. Ritin Rai, Sr. Advocate with Ms.
Shreya Munoth, Ms. Sitamsini, Ms.
Tahira Kathpalia and Mr. Khush
Aalam Singh, Advocates.
versus
AKADEMI AND ORS. ..... Respondents
Through: Ms. Geeta Luthra, Sr. Advocate with
Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Agarwal, Advocates for R-1.
Mr. Ashish Dixit, Advocate for R-4.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 14.03.2024 In view of the fact that this Court (Subramonium Prasad, J) was a part of the Division Bench which set aside the Judgment dated 25.10.2021 passed by the learned Single Judge in W.P.(C) 1103/2020 allowing the writ petition. Subject to the orders of Hon'ble the Acting Chief Justice, list these matters before some other Bench on 19.03.2024, in light of Paragraph 8 of the Judgment dated 23.01.2023 passed by the Division Bench of this Court in LPA 441/2022 and also the directions of the Apex Court vide Order dated 12.04.2022 passed in SLP(C) 20089/2021 that the matter has to be heard as expeditiously as possible.
CONT.CAS(C) 164/2020 etc. Page 2 of 3This 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 18/03/2024 at 21:36:57 List on 19.03.2024.
SUBRAMONIUM PRASAD, J MARCH 14, 2024 hsk CONT.CAS(C) 164/2020 etc. Page 3 of 3 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 18/03/2024 at 21:36:57