Delhi High Court - Orders
Mala Dayal & Ors vs Apeejay School & Anr on 23 February, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~16, 20 to 22, 51 to 58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9040/2022
MALA DAYAL & ORS. .....Petitioners
versus
APEEJAY SCHOOL & ANR. .....Respondents
With
W.P.(C) 13369/2022, W.P.(C) 14004/2022, W.P.(C) 14113/2022,
W.P.(C) 1635/2020, W.P.(C) 10438/2022, W.P.(C) 15290/2022,
W.P.(C) 12150/2021, W.P.(C) 13802/2023, W.P.(C) 15553/2023,
W.P.(C) 9695/2023 & W.P.(C) 5324/2025.
For Petitioners: Mr. Sahil Khurana, Advocate in Item 16.
Mrs Ankur Gulyani Panda, Advocate in Items 21,
22.
Dr. Ashwani Bhardwaj and Ms. Sarika Suman,
Advocates in Items 23, 51.
For Respondents: Mr. Sanjeev Ralli, Senior Advocate with Mr.
Shubham Yadav, Mr. Ravi Kant Yadav and
Mr. Chetanya Baweja, Advocates for R-1 in Item
16.
Mr. Sujeet Kr Mishra and Mr. Harsh Pandey,
Advocates in DOE.
Mrs. Avnish Ahlawat, SC for GNCTD Services
with Mr. N.K. Singh, Ms. Aliza Alam and Mr.
Mohnish Sehrawat, Advocates for GNCTD.
Mr. Kamal Gupta, Mrs. Tripti Gupta, Mr. Sparsh
Aggarwal and Mr. Siddharth Arora, Advocates for
Respondent School.
Ms. Latika Choudhary, Advocate for R-2 in Items
51-58.
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 23/02/2026 at 20:50:08
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.02.2026
1. In light of the ongoing elections to the Bar Council of Delhi, this Court, by Notification dated 22nd February, 2026, directed that matters listed today shall be taken up through virtual mode only. Counsel and parties have been instructed not to appear in person, unless specifically permitted.
2. In the above circumstances, counsel for the parties seeks a short accommodation, stating that considering the nature of the controversy involved in these matters, they propose to address submissions in person.
3. It is noted that in certain matters, the pleadings are not complete. As requested by counsel, wherever counter affidavits have not been filed, the same be positively filed within four weeks from today. Rejoinder thereto, if any, be filed within three weeks thereafter.
4. Further, in cases where pleadings have been filed but are not on record, Respondents' counsel shall, upon verification of the record, ensure that any pleadings returned on account of office objections raised by the Registry are duly cured and placed on record.
5. List for hearing on 23rd July, 2026.
SANJEEV NARULA, J FEBRUARY 23, 2026 nk 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 23/02/2026 at 20:50:08