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Ashaskiya Mahavidyalaya Sangh vs National Council For Teacher Education on 30 July, 2021

Author: Jyoti Singh

Bench: Chief Justice, Jyoti Singh

                          $~43,54,4&5.
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          43.
                          +     LPA 211/2021

                                ASHASKIYA MAHAVIDYALAYA SANGH   ..... Appellant

                                          Versus

                                NATIONAL COUNCIL FOR
                                TEACHER EDUCATION               ..... Respondent
                          54.
                          +     LPA 214/2021

                                ASSOCIATION OF TEACHERS
                                TRAINING COLLEGE BIHAR          ..... Appellant
                                          Versus

                                NATIONAL COUNCIL FOR
                                TEACHER EDUCATION               ..... Respondent
                          4.
                          +     LPA 190/2021
                                ASSOCIATION OF NCTE APPROVED
                                COLLEGES TRUST                  ..... Appellant
                                          Versus
                                NATIONAL COUNCIL FOR
                                TEACHER EDUCATION               ..... Respondent

                          5.
                          +     LPA 196/2021

                                HARYANA SELF FINANCED PRIVATE
                                COLLEGES ASSOCIATION            ..... Appellant
                                          Versus



Signature Not Verified
AMIT NARAYAN
BHARTHUAR
Location:
Signing Date:04.08.2021
15:20:19
                                   NATIONAL COUNCIL FOR
                                  TEACHER EDUCATION                                 ..... Respondent

                          Present:-       Mr. Amitesh Kumar, Ms. Binisa Mohanty and Ms. Priti
                                          Kumari, Advocates for the Appellants in LPA 211/2021,
                                          214/2021, 196/2021.
                                          Mr. Sanjay Sharawat, Advocate for the Appellant in LPA
                                          190/2021.
                                          Mr. Tushar Mehta, Solicitor General of India with Mr. Shivam
                                          Singh, Mr. Harpreet Singh Gupta, Mr. Jaideep Khanna and
                                          Mr. Sahil Raveen, Advocates for the respondent.

                                  CORAM:
                                  HON'BLE THE CHIEF JUSTICE
                                  HON'BLE MS. JUSTICE JYOTI SINGH
                                                             ORDER

% 30.07.2021 Proceedings have been conducted through video conferencing.

C.Ms.No.22975-77/2021 (exemptions) in LPA 211/2021 C.Ms.No.22201-203/2021 (exemptions) in LPA 214/2021 C.Ms.No.19498-500/2021 (exemptions) in LPA 196/2021 Allowed, subject to all just exceptions. The application is disposed of.

LPA 211/2021 & C.M.No.22978/2021(stay) LPA 214/2021 & C.M.No.23204/2021(stay) LPA 190/2021 & C.Ms.No.18838/2021 (stay), 19512/2021 (seeking amendment) LPA 196/2021 & C.M.No.19501/2021(stay) Issue notice.

Mr. Shivam Singh, learned Counsel accepts notice on behalf of the Respondent in all the appeals and seeks time to take instructions. LPA 211/2021 & connected matters Page 2 of 3.

Time as prayed for is granted.

List these appeals on 31.08.2021.

CHIEF JUSTICE JYOTI SINGH, J JULY 30, 2021 'anb' LPA 211/2021 & connected matters Page 3 of 3.