Delhi High Court - Orders
Dr Meher Fatima Hussain vs Jamia Milia Islamia & Ors on 6 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~4 & 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 313/2021
DR MEHER FATIMA HUSSAIN ..... Appellant
Through: Mr. Mohinder J. S. Rupal and Mr.
Aakash Pathak, Advocates.
versus
JAMIA MILIA ISLAMIA & ORS. ..... Respondents
Through: Mr. Pritish Sabharwal, Standing
Counsel for JMI with Mr. Aamir
Khan and Ms. Shruti Gupta,
Advocates.
Mr. Farman Ali, SPC with Mr.
Krishan Kumar and Ms. Usha
Jamwal, Advocates for UOI.
Mr. Apoorv Kurup, Ms. Nidhi Mittal
and Mr. Ojaswa Pathak, Advocates
for UGC.
+ LPA 316/2021
DR SURAIYA TABASSUM ..... Appellant
Through: Mr. Barun Kumar Sinha, Ms. Pratibha
Sinha and Mr. Mudit Kaul,
Advocates.
versus
JAMIA MILLIA ISLAMIA UNIVERSITY THROUGH THE VICE
CHANCELLOR & ORS. ..... Respondents
Through: Mr. Pritish Sabharwal, Standing
Counsel for JMI with Mr. Aamir
Khan and Ms. Shruti Gupta,
Signature Not Verified
Digitally Signed By:HARIOM
SINGH KIRMOLIYA
LPA 313/2021 etc. Page 1 of 2
Signing Date:08.09.2022
10:57:28
Advocates.
Mr. Apoorv Kurup, Ms. Nidhi Mittal
and Mr. Ojaswa Pathak, Advocates
for UGC.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.09.2022
1. It is submitted by the Counsels for the Appellants that a copy of the counter affidavit has not been served upon them by UGC.
2. Let a copy of the counter affidavit be served on all parties by the UGC positively within a week's time.
3. Rejoinder, if any, be filed within four weeks thereafter.
4. List on 25.01.2023.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 6, 2022 S. Zakir Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA LPA 313/2021 etc. Page 2 of 2 Signing Date:08.09.2022 10:57:28