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Delhi High Court - Orders

S. S Mota Singh Junior Model School & Anr vs Directorate Of Education Government Of ... on 30 August, 2022

Author: Satish Chandra Sharma

Bench: Chief Justice, Subramonium Prasad

                          $~2
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      LPA 399/2021 & CM APPL. 38514/2021
                                 S. S MOTA SINGH JUNIOR MODEL SCHOOL & ANR.
                                                                                         ..... Appellants
                                                    Through:     Mr. Jayant Bhushan, Senior Advocate
                                                                 with Mr. Romy Chacko, Mr. Sudesh
                                                                 Kumar Singh, Mr. Tushar Bhushan,
                                                                 Mr. Amertya Bhushan, Advocates

                                                    versus

                                 DIRECTORATE OF EDUCATION GOVERNMENT OF NCT OF
                                 DELHI & ORS                               ..... Respondents
                                             Through: Ms. Rachita Garg, Advocate for R-1
                                                      Mr. Rakesh Kumar, Mr. Chandan,
                                                      Advocates for R-2 to R-6

                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                    ORDER
                          %                         30.08.2022
                          CM APPL. 37878/2022
                          1.     Issue notice.

2. Ms. Rachita Garg, learned Counsel, accepts notice on behalf of Respondent No.1. Mr. Rakesh Kumar, learned Counsel, accepts notice on behalf of Respondent Nos.2 to 6.

3. On filing of process fee, let notice be issued to other Respondents through all permissible modes.

4. Reply, if any, be filed within four weeks from today.

Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR LPA 399/2021 Page 1 of 2 Signing Date:02.09.2022 12:19:38

5. It has been brought to the notice of this Court that writ petition bearing W.P.(C) 9586/2021, is pending before this Court in which the School has challenged the order dated 23.01.2019 passed by the Directorate of Education declining the request of the School in respect of enhancement of fees. The learned Single Judge having the Roster is requested to decide W.P.(C) 9586/2021 at an early date.

6. Learned counsel for the Petitioner shall place the order before the learned Single Judge.

7. List on 16.12.2022.

SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J AUGUST 30, 2022 hsk Signature Not Verified Digitally Signed By:SHAZAAD ZAKIR LPA 399/2021 Page 2 of 2 Signing Date:02.09.2022 12:19:38