Delhi High Court - Orders
Baba Shirdi Nath Education College vs National Council For Teacher Education ... on 4 February, 2019
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~21 and 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9795/2018
BABA SHIRDI NATH EDUCATION COLLEGE..... Petitioner
Through: Mr. Mayank Manish, Adv. with
Mr. Ravi Kant, Adv.
versus
NATIONAL COUNCIL FOR TEACHER
EDUCATION & ANR ..... Respondents
Through: Mr. Devik Singh and Mr.
Lakshay Juneja Advs. for Mr. Naresh
Kaushik, Adv. for NCTE
Ms. Arunima Dwivedi, Adv. with Ms. Preeti
Kumra, Adv. for R-2
+ W.P.(C) 10269/2018
ADARSH D.ED. COLLEGE ..... Petitioner
Through: Mr. Mayank Manish, Adv. with
Mr. Ravi Kant, Adv.
versus
NATIONAL COUNCIL FOR TEACHER
EDUCATION AND ANR. ..... Respondents
Through: Mr. Devik Singh and Mr. Lakshay
Juneja Advs. for Mr. Naresh Kaushik, Adv.
for NCTE
Ms. Arunima Dwivedi, Adv. with Ms. Preeti
Kumra, Adv. for R-2
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 04.02.2019 Mr. Devik Singh, appearing on behalf of Mr. Naresh Kaushik, submits that he appears for Respondent No.1.
He seeks and is granted two weeks further time to file counter affidavit with advance copy to the petitioners, who may file rejoinder thereto, if any, within one week thereof.
Issue notice to Respondent No.2 on the petitioner taking steps within one week.
It is noticed that on 17th September, 2018, Ms. Arunima Dwivedi had appeared on behalf of both the respondents.
In the circumstances, Respondent No.2 is also permitted to file counter affidavit with advance copy to the petitioners, who may file rejoinder thereto, if any, within one week thereof.
List on 21st February, 2019 when the connected matters are listed.
C.HARI SHANKAR, J FEBRUARY 04, 2019 dsn