Delhi High Court - Orders
Sneha Chaudhury vs Sahitya Akademi on 8 May, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~62, 63 & 64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(62)
+ CONT.CAS(C) 164/2020
SNEHA CHAUDHURY ..... Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Sitamsini
Cherukumalli, Ms. Tahira Kathpalia
and Mr. Khush Aalam Singh,
Advocates.
versus
SAHITYA AKADEMI ..... Respondent
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Agarwal, Advocates for R-1.
Mr. Anupam Srivastava, ASC,
GNCTD with Mr. Dhairya Gupta,
Advocate for R-2 (LCC).
(63)
+ W.P.(C) 1103/2020, CM APPL. 11695/2023, CM APPL. 21955/2023,
CM APPL. 36663/2023, CM APPL. 44573/2023 & CM APPL.
47022/2023.
X ..... Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Sitamsini
Cherukumalli, Ms. Tahira Kathpalia
and Mr. Khush Aalam Singh,
Advocates.
versus
AKADEMI AND ORS. ..... Respondents
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 13/05/2024 at 21:05:39
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Agarwal, Advocates for R-1.
Mr. Anupam Srivastava, ASC,
GNCTD with Mr. Dhairya Gupta,
Advocate for R-2 (LCC).
Mr. Ashish Dixit and Mr. Vaibhav
Thaledi, Advocate for R-4.
(64)
+ CONT.CAS(C) 976/2023
SNEHA CHOUDHURY ..... Petitioner
Through: Mr. Ritin Rai, Senior Advocate with
Ms. Shreya Munoth, Ms. Sitamsini
Cherukumalli, Ms. Tahira Kathpalia
and Mr. Khush Aalam Singh,
Advocates.
versus
SAHITYA AKADEMI & ORS. ..... Respondents
Through: Ms. Geeta Luthra, Senior Advocate
with Mr. Abhishek Aggarwal, Ms.
Apoorva Maheshwari and Ms. Ishita
Agarwal, Advocates for R-1.
Mr. Anupam Srivastava, ASC,
GNCTD with Mr. Dhairya Gupta,
Advocate for R-2 (LCC).
Mr. Anurag Ahluwalia, CGSC for
UOI.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.05.2024 (The proceeding has been conducted through Hybrid Mode) 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 13/05/2024 at 21:05:39
1. Ms. Luthra, learned senior counsel for respondent no.1 submits that the proposal recorded in order dated 19.03.2024 is not acceptable to respondent no.1.
2. Mr. Ashish Dixit, learned counsel for respondent no.4, too reiterates the statement made by Ms. Luthra, on behalf of his client.
3. In that view of the matter, list the petition for hearing on the date already fixed i.e. 23.07.2024 in first 15 matters.
TUSHAR RAO GEDELA, J MAY 8, 2024/kct 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 13/05/2024 at 21:05:39