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Delhi High Court - Orders

Jinku Bora vs Jamia Hamdard University & Anr on 29 July, 2025

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~75
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 17650/2024 & CM APPL. 75066/2024
                                    JINKU BORA                                                                      .....Petitioner
                                                                  Through:            Mr. Preetesh Kapur, Sr. Advocate and
                                                                                      Mr. Debojit Borkakati, Advocate.

                                                                  versus


                                    JAMIA HAMDARD UNIVERSITY & ANR.                                                 .....Respondents
                                                                  Through:            Dr. Swaroop George, Mr. Mubashshir
                                                                                      Sarwar, Mr. Abhinandan Jain, Mr.
                                                                                      Sunil Roy, Mr. Shivam Prajapati, Mr.
                                                                                      Kartikey and Mr. Takrim Ahshan
                                                                                      Khan, Advocates for R-1.
                                                                                      Mr. Zubair Hanifi and Ms. Saba
                                                                                      Tasleem, Advocates for R-2.

                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                                  ORDER

% 29.07.2025 Counter affidavit of respondent No.2 is still not on record. By order dated 21.04.2025, the respondents were granted a last opportunity to file their counter affidavit.

Counter affidavit by respondent No.1 is on record. By way of another opportunity, let counter-affidavit be filed by respondent No.2 positively within 02 weeks.

Rejoinders, if any, be filed within 04 weeks.

W.P.(C) 17650/2024 Page 1 of 2

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 15/08/2025 at 22:23:42 Re-notify on 13th October 2025 in the 'Supplementary List'. In the meantime, counsel for the parties are directed to file brief synopses of their respective submissions, alongwith a list of judicial precedents they seek to rely upon, not exceeding 03 pages; with copies to the opposing counsel.

ANUP JAIRAM BHAMBHANI, J JULY 29, 2025 ss W.P.(C) 17650/2024 Page 2 of 2 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 15/08/2025 at 22:23:42