Delhi High Court - Orders
Akshay Lakra & Ors vs University Of Delhi And Ors on 6 August, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4002/2020 & C.M. No.14376/2020 (stay)
AKSHAY LAKRA & ORS. ..... Petitioners
Through: Mr. Jatan Singh, Mr. Harpreet Singh
Hora, Mr. Perdeep Kumar Naagar and Mr. Arun
Hooda and Mr. Amit K. Sharma, Advocates
versus
UNIVERSITY OF DELHI AND ORS. ..... Respondents
Through: Mr. Sachin Datta, Sr. Advocate with
Mr. Mohinder J.S. Rupal and Mr. Hardik Rupal,
Advocates for R-1/University of Delhi.
Mr. Virender Pratap Singh Charak and Ms.
Shubhra Parashar, Advocates for UOI.
Mr. Sunil J. Mathews, Mr. Tasmin Singh and Mr.
Ashim Dua, Advocates for R-4/DUTA.
Mr. Apoorv Kurup & Ms. Nidhi Mittal, Advocates
for UGC.
W.P.(C) 4577/2020 & C.M. No.16527/2020 (stay)
MANDEEP SINGH & ORS. ..... Petitioner
Through Mr. Jatan Singh, Mr. Harpreet Singh
Hora, Mr. Perdeep Kumar Naagar and Mr. Arun
Hooda and Mr. Amit K. Sharma, Advocates
versus
UNIVERSITY OF DELHI & ORS. ..... Respondent
Through Mr. Sachin Datta, Sr. Advocate with
Mr. Mohinder J.S. Rupal and Mr. Hardik Rupal,
Advocates for R-1/University of Delhi.
Mr. Sunil J. Mathews, Mr. Tasmin Singh and Mr.
Ashim Dua, Advocates for DUTA.
Mr. Apoorv Kurup & Ms. Nidhi Mittal, Advocates
for UGC.
Mr. Avnish Singh, Sr. Panel Counsel for UOI.
W.P.(C) 4002 and 4577/2020 Page 1 of 3
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 6.08.2020 HEARD THROUGH VIDEOCONFERENCING C.M. Nos. 16525/2020 (exemption) in W.P. (C) 4577/2020 Allowed, subject to all just exceptions.
C.M. Nos. 16526/2020 ( by the petitioner for exemption from filing court fee and attestation of affidavit) in W.P. (C) 4577/2020 Subject to the petitioners depositing the requisite court fee within three weeks from the court opening physically, the application is allowed and disposed of.
W.P.(C) 4002/2020 & C.M. No.14376/2020 (stay) W.P.(C) 4577/2020 & C.M. No.16527/2020 (stay)
1. On 28.7.2020, on being apprised by learned counsel for the parties that prayer (c) in W.P. (C) 4002/2020 is directly linked with the directions issued by the UGC, calling upon all Central Universities to ensure that final year students take an examination, which is either through the offline mode or online or a blend of both and the said decision is a subject matter of challenge in some petitions pending before the Supreme Court, it was deemed appropriate to defer orders on the said petition for a date after 31.7.2020. Today, we are informed by learned counsel for the parties that prayer (c) in W.P.(C) 4577/2020, is identical to prayer (c) in W.P.(C) 4002/2020.
W.P.(C) 4002 and 4577/2020 Page 2 of 32. As the pending petitions are listed before the Supreme Court on 10.8.2020, list on 27.8.2020, to await the orders of the Supreme Court.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J AUGUST 6, 2020 NA W.P.(C) 4002 and 4577/2020 Page 3 of 3