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Delhi High Court - Orders

Mahua Bindal vs Guru Gobind Singh Indraprastha ... on 23 August, 2021

Author: Manmohan

Bench: Manmohan, Navin Chawla

                              $~30
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +     LPA 225/2020

                                    MAHUA BINDAL                                     ..... Appellant
                                                Through:            Mr. Samar Bansal and Ms Harsheen
                                                                    Madan Palli, Advocates.

                                                       versus

                                    GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY & ORS.
                                                                        ..... Respondents
                                                       Through:     Mr. Aparajita Sinha for Ms. Tara
                                                                    Narula, Advocate for R-2.
                                                                    Mr. T. Singhdev, Adv for R-3.
                                                                    Mr.Ajay Digpaul, CGSC and
                                                                    Mr.Kamal R. Digpaul, Adv. for
                                                                    respondent/UOI.
                                                                    Mr.Shivendra Singh, Advocate for
                                                                    R-5 to R-10.
                                                                    Mr. Apoorv Kurup and Ms. Nidhi
                                                                    Mittal, Advs for UGC.


                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE NAVIN CHAWLA
                                            ORDER

% 23.08.2021 The hearing has been done by way of video conferencing.

CM APPL. 27227/2021

Keeping in view the heavy board of this Court, it is not possible to accommodate the request for early hearing.

Accordingly, the present application is dismissed.

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.08.2021 14:06:29

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J NAVIN CHAWLA, J AUGUST 23, 2021 AS Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.08.2021 14:06:29