Delhi High Court - Orders
Kashish Agarwal & Ors vs Dental Council Of India & Ors on 7 November, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~12 to 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2114/2019 and CM APPLs. 9893/2019 & 10215/2019
KASHISH AGARWAL & ORS ..... Petitioners
Through: Mr.Siddharth Gupta, Ms.Avinashi
K.Bedi and Mr.Mrigank Prabahakar, Advocates.
versus
DENTAL COUNCIL OF INDIA & ORS ..... Respondents
Through: Mr.T.Singhdev, Mr.Abhijit
Chakravarthy and Ms.Anum Hussain, Advocates
for R-1.
Mr.Tapan Trivedi, Advocate for R-4.
Mr.Nishit Agrawal and Ms.Kanishka
Mittal, Advocates for R-5 & 6.
+ W.P.(C) 2115/2019, CM APPL. 9895/2019, CM APPL. 10216/2019
NAGMA PARVEEN AND ORS. ..... Petitioners
Through: Mr.Siddharth Gupta, Ms.Avinashi
K.Bedi and Mr.Mrigank Prabahakar, Advocates.
versus
DENTAL COUNCIL OF INDIA AND ORS. ..... Respondents
Through: Mr.T.Singhdev, Mr.Abhijit
Chakravarthy and Ms.Anum Hussain, Advocates
for R-1.
Mr.Tapan Trivedi, Advocate for R-4.
Mr.Nishit Agrawal and Ms.Kanishka
Mittal, Advocates for R-5.
+ W.P.(C) 2574/2019 and CM APPL. 11983/2019
SOHELSHAH AKHILSHAH PATHAN AND ANR. ..... Petitioners
Through: Mr.Siddharth Gupta, Ms.Avinashi
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 09/11/2023 at 00:08:04
K.Bedi and Mr.Mrigank Prabahakar, Advocates.
versus
DENTAL COUNCIL OF INDIA AND ORS ..... Respondents
Through: Mr.T.Singhdev, Mr.Abhijit
Chakravarthy and Ms.Anum Hussain, Advocates
for R-1.
+ W.P.(C) 3923/2019
MUKKA NILESH ..... Petitioner
Through: Mr.Siddharth Gupta, Ms.Avinashi
K.Bedi and Mr.Mrigank Prabahakar, Advocates.
versus
DENTAL COUNCIL OF INDIA AND ORS. ..... Respondents
Through: Mr.T.Singhdev, Mr.Abhijit
Chakravarthy and Ms.Anum Hussain, Advocates
for R-1.
Mr.Tapan Trivedi, Advocate for R-4.
Mr.Nishit Agrawal and Ms.Kanishka Mittal,
Advocate for R-5.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 07.11.2023
1. The representatives on behalf of respondent nos.5 and 6 are present along with their counsel. Learned counsel appearing on behalf of them prays for two weeks' further time to file the counter-affidavit.
2. It be noted that neither the counter-affidavit was filed by the said respondents nor were they represented before this court on the last date of hearing, therefore, the direction for the personal appearance of the Principal/Registrar of the said respondent-Colleges was issued.
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 09/11/2023 at 00:08:04
3. Even today, there is no explanation as to why, there was no representation on behalf of the said respondents on the last date of hearing or why the counter-affidavit was not filed.
4. In view of the aforesaid, two weeks' further time to file the counter- affidavit is granted to the said respondents, subject to payment of cost of Rs.25,000/- in each writ petition.
5. Let the amount be deposited in the Delhi High Court Bar Association within seven days. Upon deposition of the amount, the counter-affidavit be accepted and learned counsel appearing on behalf of the said respondents is directed to ensure that the same is brought on record positively before the next date of hearing.
6. List on 29.01.2024.
PURUSHAINDRA KUMAR KAURAV, J NOVEMBER 7, 2023/MJ/RG 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 09/11/2023 at 00:08:11