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Delhi High Court - Orders

Court On Its Own Motion Re: Suicide ... vs Unknown on 28 February, 2020

Bench: Siddharth Mridul, Najmi Waziri

$~SB-1
*   IN THE HIGH COURT OF DELHI AT NEW DELHI
+   W.P.(CRL)     793/2017,   CRL.M.A.13198/2017, 14493/2017,
    15145/2017, 16619/2017, 16639/2017, 3556/2018, 4559/2018,
    8441/2018, 34126/2019 & 4524/2020

    COURT ON ITS OWN MOTION RE: SUICIDE COMMITTED BY
    SUSHANT ROHILLA, LAW STUDENT OF I.P. UNIVERSITY
                                            ..... Appellant
                  Through Mr. Dayan Krishnan, Senior Counsel
                          (Amicus Curiae) along with Ms.
                          Aakashi Lodha, Mr. Sanjeevi
                          Seshadri, Mr. Sukrit Seth and Ms.
                          Niharika Kaul, Advocates.
                  versus
    .........                               ..... Respondents
                  Through Mr. Vikas Singh, Senior Advocate
                          along with Mr. Raajan Chawla, Mr.
                          S.B. Singh, Mr. Tanmaya Mehta and
                          Mr. R.M. Sharma, Mr. Honey
                          Khanna, Mr. Vinay Garg and Mr.
                          Gautam Chouhan, Advocates for R-
                          1/ALSD.
                          Mr. Mukul Talwar, Senior Counsel
                          and Mr. Abhay Chattopadhyay,
                          Advocate for respondent No.
                          2/GGSIPU.
                          Ms. Rishu Agarwal and Mr. Swetank
                          Shantanu, Advocates for NIFT.
                          Mr. Anurag Mathur, Advocate for
                          South Asian University.
                          Mr. Fuzail Ahmad Ayyubi, Standing
                          Counsel along with Mr. Ibad
                          Mushtaq, Advocate for Jamia Millia
                          Islamia.
                          Mr. Yashvardhan, Ms. Kritika Nagpal
                          and Ms. Bhavya Bhatia, Advocates
 for DPSRU.
Mr. Atul Kumar, Ms. Sweety Singh,
Mr. Rahul Pandey and Mr. Girish
Chandra, Advocates for AIIMS.
Mr. Gyan Prakash and Ms. Neeraj,
Advocates for Rashtriya Sanskrit
Sansthan.
Mr. Binod Kumar Jha, Advocate for
National School of Drama.
Mr. Piyush Sharma and Mr. Suresh
Garg, Advocates for IARI.
Mr. Neeraj Verma, Advocate for NIT
Delhi.
Mrs. Avnish Ahlawat, Standing
Counsel along with Mr. N.K. Singh
and Mr. Himank Ahuja, Advocates
for DTU/NSUT & IGTUW.
Dr. Subhash C. Gupta, Advocate (D-
192/1985) for National Museum
Institute of History of Art.
Ms. Anushka Ashok, Mr. Navdeep
Singh and Mr. Rachit Dhawan,
Advocates for IIFT & JNU.
Mr. Harsh K. Sharma, Standing
Counsel along with Ms. Vaibhavi
Sharma, Mr. Rohit Gaur and Mr.
Lakshya Parashar, Advocates for Bar
Council of India (BCI).
Mr. Rahul Mehra, Standing Counsel
(Crl.) along with Mr. Chaitanya
Gosain and Mr. Divyank Tyagi,
Advocates for State.
Ms. Kamini Jaiswal, Mr. Jatinder
Singh, Mr. Vikas Jain, Mr. Anikt
Malhotra,     Mr.     Keshav    Datta,
Advocates for Intervener along with
Ms. Mehak Rohilla, Intervener in
person.
 CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE NAJMI WAZIRI
               ORDER

% 28.02.2020 The Hon'ble Division Bench has not assembled today. Renotify on 03.04.2020.

BY ORDER COURT MASTER FEBRUARY 28, 2020 as