Delhi High Court - Orders
Quadra Institute Of Ayurveda & Anr ... vs Union Of India & Anr on 14 February, 2019
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~2,3,4,28, 29,30,31 & 33, 38-44, 77, 78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11438/2018
+ W.P.(C) 11535/2018
+ W.P.(C) 12181/2018
+ W.P.(C) 11629/2018
+ W.P.(C) 11857/2018
+ W.P.(C) 12090/2018
+ W.P.(C) 12100/2018
+ W.P.(C) 12398/2018
+ W.P.(C) 295/2019
+ W.P.(C) 11458/2018
+ W.P.(C) 11516/2018
+ W.P.(C) 11517/2018
+ W.P.(C) 11519/2018
+ W.P.(C) 11520/2018
+ W.P.(C) 11534/2018
+ W.P.(C) 11169/2018
+ W.P.(C) 11457/2018
QUADRA INSTITUTE OF AYURVEDA & ANR
BISHAMBER SAHAI AYURVEDIC MEDICAL COLLEGE
& RESEARCH CENTRE & ANR
S.S EDUCATION TRUST AND ANR.
KRISHAK MAHAVIDYALAYA SAMITI AND ANR.
OM AYURVEDIC MEDICAL COLLEGE AND HOSPITAL
DEV BHOOMI MEDICAL COLLEGE OF AYURVEDA AND
HOSPITAL AND ANR.
HARIDWAR AYURVEDIC MEDICAL COLLEGE &
RESEARCH CENTRE & ANR
SHREE VIJAY SHANTI SURI EDUCATION TRUST AND
ANR.
MAHARISHI ARVIND UNIVERSITY & ANR
DOON INSTITUTE OF MEDICAL SCIENCES AND ANR.
VIJYASHREE AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL
PARASHAR AYURVEDIC MEDICAL COLLEGE AND
HOSPITAL
LORD BUDDHA HOMEOPATHIC MEDICAL COLLEGE &
HOSPITAL & ANR
KVS INSTITUTE OF AYURVEDIC MEDICAL SCIENCE
AND RESEARCH CENTRE
DR. VIJAY AUYRVEDIC COLLEGE, HOSPITAL AND
RESEARCH CENTRE
DAYALBAGH EDUCATIONAL INSTITUTE DEEMED
UNIVERSITY
MOTHERHOOD AYURVEDA MEDICAL COLLEGE AND
ANR. ..... Petitioners
Through: Mr. S.S. Lingwal, Adv.
Mr. Saurabh Prakash, Ms.
Devyani Ashra, Mr. Utsav Jain
and Mr. Kunal Gosain, Advs.
Mr. Jasbir Singh Malik and Mr.
Manish Kumar, Advs.
Mr. Aditya Chhibber and Mr.
Komal Kr., Advs.
Mr. Varun Thakur, Ms.
Shraddha Saran and Mr.
Brajesh Pandey, Advs.
Mr. Sanat Kumar, Mr. Vinay
Arora and Mr. Vinayak Batta,
Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Ashim Sood, CGSC with
Mr. Tarun Krishnakumar, Adv.
Mr. Sanjeev Sabharwal, SGC-
UOI with Mr. Hem Kumar and
Mr. Bushra Waseem,Advs. for
R-1
Mr. Ripu Daman Bhardwaj,
CGSC with Mr. T.P. Singh,
Adv. for R-1/UOI
Mr. P.S. Singh,Sr.Panel
Counsel-UOI with Mr. Rajpal
Singh, Adv. for R-1
Ms. Amrita Prakash, CGSC for
R-1
Mr. Dev P. Bhardwaj, CGSC
for UOI with Mr. Jatin Teotia,
Adv.
Mr. Manish Mohan, CGSC with
Ms. Manisha Saroha, Adv.
Mr. Bhagvan Swaroop Shukla,
CGSC with Mr. Shravan Kr.
Shukla, Adv. for UOI
Ms. Archana Pathak Dave,
Adv. for R-2/CCIM
Mr. Virendra Rawat, Dy.AG-
State of Uttarakhand/R-3
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 14.02.2019 In W.P.(C) 12181/2018, Mr. Manish Mohan seeks and is granted permission to file a sur-rejoinder to the rejoinder filed by the petitioner.
List for disposal at the end of the board on 28th March, 2019. The date fixed for 15th March, 2019 shall stands cancelled. W.P.(C) 11438/2018, W.P.(C) 11535/2018, W.P.(C) 12181/2018, W.P.(C) 11629/2018, W.P.(C) 11857/2018, W.P.(C) 12090/2018, W.P.(C) 12100/2018, W.P.(C) 12398/2018, W.P.(C) 295/2019, W.P.(C) 11458/2018, W.P.(C) 11516/2018, W.P.(C) 11517/2018, W.P.(C) 11519/2018, W.P.(C) 11520/2018, W.P.(C) 11534/2018, W.P.(C) 11169/2018, W.P.(C) 11457/2018 All these matters involve similar issues. List them for disposal at the end of the board on 28th March, 2019.
Counter affidavits, if not filed, be filed within a period of two weeks and rejoinders be filed within one week thereof so as to be on record at least three days prior to the next date of hearing.
C.HARI SHANKAR, J FEBRUARY 14, 2019/kr