Jinku Bora vs Jamia Hamdard University & Anr on 5 August, 2025

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Delhi High Court - Orders

Jinku Bora vs Jamia Hamdard University & Anr on 5 August, 2025

Bench: Anup Jairam Bhambhani

                          $~110
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 17650/2024
                                    JINKU BORA                                                                             .....Petitioner
                                                                  Through:            Mr. Debojit Borakakati, Advocate.
                                                                                      Advocate.

                                                                  versus

                                    JAMIA HAMDARD UNIVERSITY & ANR.           .....Respondents
                                                Through: Mr. Zubair Hanifi and Mr. Saba
                                                         Tasleem, Advocates for R-2.
                                                         Dr. Swaroop George, Mr. Mobashshir
                                                         Sarwar, Mr. Abhinandan Jain, Mr.
                                                         Sunil Roy, Mr. Shivam Prajapati and
                                                         Mr. Kartikey, Advocates for R-1.


                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                                  ORDER

% 05.08.2025 CM APPL. 47536/2025 By way of the present application filed under section 151 of the Code of Civil Procedure 1908, respondent No.2/applicant seeks condonation of 69 days' delay in filing its counter-affidavit.

2. Vide order dated 29.07.2025 this court has observed that despite the last opportunity having been granted by order dated 21.04.2025, respondent No.2 had not filed its counter affidavit. In that backdrop, a further last opportunity was granted to respondent No.2 to file its counter affidavit within 02 weeks of 29.07.2025.

W.P.(C) 17650/2024 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 15/08/2025 at 22:57:42

3. Be that as it may, in view of the prayer made, it is not considered necessary to issue notice on this application.

4. The application is allowed.

5. The delay of 69 days in filing counter-affidavit by respondent No.2 is condoned.

6. The Registry is directed to take the counter-affidavit filed by respondent No.2 on record.

7. A copy of the counter-affidavit is stated to have been received by learned counsel for the other parties.

8. The application stands disposed-of.

W.P.(C) 17650/2024

9. Re-notify on 13th October 2025, the date already fixed.

10. As directed vide order dated 29.07.2025, let the matter be reflected in the 'Supplementary List' for the day.

ANUP JAIRAM BHAMBHANI, J AUGUST 5, 2025 ss W.P.(C) 17650/2024 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 15/08/2025 at 22:57:42

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Delhi High Court - Orders