Delhi High Court - Orders
Kashish Agarwal & Ors vs Dental Council Of India & Ors on 2 April, 2024
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~84 to 87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2114/2019, CM APPL. 9893/2019 and CM APPL.
10215/2019
KASHISH AGARWAL & ORS ..... Petitioners
Through: Mr. Gautam Prabhakar, Adv.
versus
DENTAL COUNCIL OF INDIA & ORS ..... Respondents
Through: Mr. T. Singhdev and Mr.
Abhijit Chakravarthy,Advs. for R-1
Mr. Nishit Agrawal, Ms. Kanishka Mittal
and Vanya Agrawal, Advs. for colleges
Mr. Tapan Trivedi, Advocate for R-4.
+ W.P.(C) 2115/2019, CM APPL. 9895/2019 and CM APPL.
10216/2019
NAGMA PARVEEN AND ORS. ..... Petitioners
Through: Mr. Gautam Prabhakar, Adv.
versus
DENTAL COUNCIL OF INDIA AND ORS. ..... Respondents
Through: Mr. T. Singhdev and Mr.
Abhijit Chakravarthy,Advs. for R-1
Mr. Nishit Agrawal, Ms. Kanishka Mittal
and Vanya Agrawal, Advs. for colleges
Mr. Tapan Trivedi, Advocate for R-4.
+ W.P.(C) 2574/2019 and CM APPL. 11983/2019
SOHELSHAH AKHILSHAH
PATHAN AND ANR. ..... Petitioners
Through: Mr. Gautam Prabhakar, Adv.
versus
DENTAL COUNCIL OF INDIA AND ORS. ... Respondents
Through: Mr. T. Singhdev and Mr.
Abhijit Chakravarthy,Advs. for R-1
Mr. Nishit Agrawal, Ms. Kanishka Mittal
and Vanya Agrawal, Advs. for colleges
W.P.(C) 2114/2019 & cont. matters 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 04/04/2024 at 01:34:53
+ W.P.(C) 3923/2019
MUKKA NILESH ..... Petitioner
Through: Mr. Gautam Prabhakar, Adv.
versus
DENTAL COUNCIL OF INDIA AND ORS. ..... Respondents
Through: Mr. T. Singhdev and Mr.
Abhijit Chakravarthy,Advs. for R-1
Mr. Nishit Agrawal, Ms. Kanishka Mittal
and Vanya Agrawal, Advs. for colleges
Mr. Tapan Trivedi, Advocate for R-4.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 02.04.2024
1. Pleadings in these petitions are complete.
2. Written submissions have not been placed on record.
3. Renotify on 20 May 2024.
4. Both sides are directed to place on record short notes of their respective submissions not exceeding four pages each, after exchanging copies with each other at least a week in advance of the next date of hearing.
5. Interim orders to continue till the next date of hearing.
C.HARI SHANKAR, J APRIL 2, 2024/rb Click here to check corrigendum, if any W.P.(C) 2114/2019 & cont. matters 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 04/04/2024 at 01:34:53