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Kendriya Vidyalaya Sangathan vs Dr. V D Arya on 10 September, 2020

Author: Siddharth Mridul

Bench: Siddharth Mridul, Talwant Singh

$~3
*         IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 6193/2020

       KENDRIYA VIDYALAYA SANGATHAN         .....Petitioner
                       Through: Mr. U.N. Singh, Advocate
                       versus

       DR. V D ARYA                                    ..... Respondent
                                  Through:    Mr. Bheemanna Cherukuri,
                                              Advocate
       CORAM:
       HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
       HON'BLE MR. JUSTICE TALWANT SINGH
                               ORDER

% 10.09.2020 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CM APPL. 22191/2020 (Exemption) Exemption allowed, subject to all just exceptions. The application is disposed of accordingly. W.P.(C) 6193/2020 & CM APPL.22192/2020 (Stay) Issue notice.

Mr. Bheemanna Cherukuri, learned counsel accepts notice on behalf of Dr. V.D. Arya, the respondent and prays for time to file a reply/counter affidavit.

Let the reply/counter affidavit be filed, within a period of four weeks from today, with an advance copy to the learned counsel appearing on behalf of the petitioner, who may file rejoinder thereto, if any, within a period of two weeks thereafter.

List on 09.11.2020.

Learned counsel appearing on behalf of Dr. V.D. Arya, the respondent herein, states that they shall not prosecute the contempt proceeding instituted by them before the learned Central Administrative Tribunal, Principal Bench, New Delhi, till the next date of hearing.

Directed accordingly.

SIDDHARTH MRIDUL, J TALWANT SINGH, J SEPTEMBER 10, 2020 dn/as Click here to check corrigendum, if any W.P.(C) 6193/2020 Page 2 of 2